Calcutta High Court (Appellete Side)
Sri Salil Sarkar And Another vs The State Of West Bengal And Others on 5 September, 2014
Author: Sanjib Banerjee
Bench: Sanjib Banerjee
1 AD-43 September 05, 2014.
md W.P.C.R.C. 265 (W) of 2014 The Court in its own motion In re:Block Land and Land Reforms Officer,Domjur, Howrah in W.P. No. 29387 (W) of 2013 Sri Salil Sarkar and another Vs. The State of West Bengal and others Mr. Debjit Mukherjee Miss Susmita Chatterjee Mrs. Dipanwita Ganguly ..for the petitioners Mr. Sadhan Roy Chowdhury Mr. Manas Kumar Sadhu .. for the alleged contemnor Since there appears to be sufficient compliance of the relevant order, W.P.C.R.C 265 (W) of 2014 is dropped and the petitioners are left free to pursue any other remedy that may be available to the petitioners in accordance with law.
It is also recorded that in pursuance of the notice dated September 04, 2014 issued by the alleged contemnor to one Ashutosh Ghosh, the petitioners will be entitled to participate in the proceedings referred to therein.
There will be no order as to costs. 2 Certified website copies of this order, if applied for, be urgently made available to the parties, subject to compliance with all requisite formalities.
(Sanjib Banerjee, J.)