Calcutta High Court (Appellete Side)
Md. Faizul Haque vs Shri Sumit Gupta on 28 July, 2022
Author: Amrita Sinha
Bench: Amrita Sinha
AD-495 Ct. No.24 28.07.2022
TN CPAN 21 of 2022 In WPA No.5885 of 2021 Md. Faizul Haque Vs. Shri Sumit Gupta, The DM, North 24 Parganas and another Mr. Mukteswar Maity, Ms. Soma Mal .... for the petitioner Mr. Asish Kumar Guha, Mr. Naresh Ghosh ....for the State From the report filed by the Inspector-in- Charge, Amdanga Police Station, it appears that the demolition work has already been conducted and the possession of the public land was handed over to the Adhata Anchal Office.
It appears from the aforesaid report that the encroachment over the public land has duly been removed.
In view of the above, there is no requirement of proceeding with the contempt application any further.
The contempt application stands disposed of. The instruction given by the Inspector-in- Charge, Amdanga Police Station dated 30th May, 2022 be retained with the records.
(Amrita Sinha, J.)