Calcutta High Court (Appellete Side)
Chabi Hansda vs Mr. Rashmi Dripto Biswas & Anr on 13 April, 2022
46 & 47. 13-04-2022
debajyoti (Ct. no.06) CPAN 1450 of 2019 with WPA 4695 of 2019 Chabi Hansda Vs. Mr. Rashmi Dripto Biswas & Anr.
Mr. Sandipan Pal ... For the Petitioner.
Learned advocate for the petitioner says that the order of this Court, violation whereof is complained of in this contempt application, has been complied with by the concerned Block Development Officer, who has taken a reasoned decision on the representation of the writ petitioner. However, the writ petitioner is not happy with the order.
If the writ petitioner is unhappy with the order of the BDO, she will be at liberty to challenge the same or seek further redress by way of an appropriate proceeding before an appropriate forum. Nothing remains in this contempt application because the order directing the BDO to take a reasoned decision on the petitioner's representation has been complied with.
The contempt proceedings are closed. CPAN 1450 of 2019 is disposed of.
All parties shall act on the server copies of this order duly downloaded from the official website of this Court.
2Urgent photostat certified copies of this order, if applied for, be supplied to the parties on compliance with all the necessary formalities.
(Krishna Rao, J.) (Arijit Banerjee, J.)