ASHOKE KUMAR MISHRA Vs. UNION OF INDIA

JUDGEMENT

(1.) THE petitioner has challenged the order dated 1st December, 2011 passed under subsection (I) of Section 4 of Public Premises (Eviction of Unauthorized Occupants) Act, 1971 and further order dated 1st December, 2011 passed under subsection (I) of Section 5 of Public Premises (Eviction of Unauthorized Occupants) Act, 1971.

(2.) THE respondents had appeared and prayed for time to seek instruction and file counter affidavit. By order dated 7th February, 2012, four weeks' time was granted for seeking instruction and filing counter affidavit. An interim order was also passed, directing the respondents not to take any coercive action against the petitioner to evict him from the premises, in question.

(3.) IN view of the above, the Estate Officer, Eastern Railways, Malda DivisionRespondent No.3, who is represented through his counsel, is directed to show cause as to why an appropriate action be not taken and suitable order of punishment be not passed against him for violating the order dated 27th March, 2012 passed in W.P. (C) No.303 of 2012 and committing contempt of this Court. The said respondent is further directed to remain present in Court in person on the next date fixed so that the matter be heard and appropriate order be passed in his presence.