MAYA CHAKRABORTY Vs. SAMARJIT BHOWMIK

JUDGEMENT

(1.) HEARD Mr. Somik Deb, learned counsel for the petitioner, and Mr. KN Bhattacharjee, learned senior counsel, assisted by Mr. S. Roy, learned counsel appearing for the respondents-contemnors.

(2.) BY filing this petition, the petitioner has sought for drawing up contempt proceeding against the respondents, under Section 12 of the Contempt of Courts Act, 1971, for wilful and deliberate disobedience and violation of the directions given in the order dated 16.11.2010, passed in WP(C) No.508 of 2010.

(3.) THE aforesaid application, submitted on behalf of the petitioner, was registered as Case No.82/REV/02, under Section 96(1) of the TLR&LR Act, 1960 and the same was disposed of by the District Magistrate & Collector, South Tripura, Udaipur on 10.01.2033, with a direction to the Sub-Divisional Magistrate (Revenue Officer), Belonia, to review the allotment order made in favour of Sri Sunil Chandra Pal. However, the Sub-Divisional Magistrate (Revenue Officer), Belonia did not review the allotment order as directed by the District Magistrate & Collector, South Tripura.