BASUDEB MAITY Vs. KAKALI CHANDA

JUDGEMENT

(1.) Let the affidavit on behalf of the alleged contemnor as well as the reply given by petitioner filed in Court today be kept with the record.

(2.) By order dated July 1, 2015, passed in W.P. 6818 (W) of 2015, this Court had directed the Pradhan of Talgachhari-1 Gram Panchayat to consider and dispose of the petitioner's application for sanction of the building plan within a period of six weeks from the date of communication of that order. Since that was not done the petitioner has filed an application for contempt. Subsequently, a Rule had to be issued for non-filing of the affidavit to the application for contempt.

(3.) It appears from the affidavit filed by the alleged contemnor who is the Pradhan of the Gram Panchayat that the petitioner had purchased the form for filing the sanctioned building plan but he never submitted the same to the Gram Panchayat intending to obtain sanction or permission for erection of new structure on the concerned land.