Calcutta High Court
Dipti Maity vs Unknown on 1 August, 2025
OD-3 & 4
ORDER SHEET
IN THE HIGH COURT AT CALCUTTA
Testamentary & Intestate Jurisdiction
ORIGINAL SIDE
IA NO. GA/2/2021
IN
PLA/104/2016
IN THE GOODS OF:
DIPTI MAITY, DECEASED
&
IA NO. GA/3/2024
IN
PLA/104/2016
IN THE GOODS OF:
DIPTI MAITY, DECEASED
BEFORE:
The Hon'ble JUSTICE KRISHNA RAO
Date : August 1, 2025.
Appearance:
Mr. Debajyoti Basu, Adv.
Mr. Jayed Hossain, Adv.
Mr. K.M. Hossain, Adv.
...for the petitioner
Mr. Anirban Bose, Adv.
Mr. Jit Ray, Adv.
Mr. Satyajit Senapati, Adv.
Ms. Atree Senapati, Adv.
...for the respondent no.1
1. Learned Advocate appearing for the respondent no.1 has filed affidavit in terms of the order passed by this Court dated 15th January, 2025 after serving copy to the Learned Counsel for the applicant.
2. The applicant is at liberty to take exception, if any, within a period of two weeks from date.
2
3. By an order dated 15th January, 2025, this Court directed 1) the Chief General Manager, BSNL, 2) Post Master General, 3) Branch Manager or any of the competent authority of Punjab National Bank,
4) Officer in Charge of the Integrated Child Development Services, Nandigram, 5) Executive Engineer, WBSEDCL and 6) The Officer in Charge of Nandigram Police Station to submit report.
4. In spite of the specific direction passed by this Court dated 15th January, 2025, none of the authorities has filed the report. Subsequently, by an order dated 13th March, 2025 again this Court has given liberty to the said authorities to file report. In the said order, it was also made clear that by the date fixed if the authorities fail to submit report in terms of the order dated 15th January, 2025, appropriate orders will be passed.
5. In compliance of the order dated 13th March, 2025, the office of the Registrar, Original Side of this Court has forwarded the order to all the authorities by speed post and the same has been duly delivered to all the authorities.
6. The Registrar, Original Side has submitted a report. Let the same be kept with the record.
7. In spite of receipt of the order, till date the authorities have not filed any report before this Court.
8. Considering the above, this Court finds that the authorities named above have willfully and deliberately violated the order passed by 3 this Court by not submitting the report in compliance of the order dated 15th January, 2025.
9. In view of the above, let warrant be issued against 1) The Chief General Manager, Bharat Sanchar Nigam Limited, 2) Post Master General, Post Office 3) Branch Manager of the Punjab National Bank at Nandigram 4) Officer in Charge of the Integrated Child Development Services, Nandigram, 5) Executive Engineer, WBECDCL and 6) Officer in Charge of Nandigram Police through concerned Superintendent of Police of Purba Medinipur.
10. The Superintendent of Police is directed to execute warrant of arrest and submit report before this Court within two weeks.
11. The applicant is directed to take appropriate steps for filing requisites for issuance of warrant against the said officers by 6th August, 2025.
12. The Registrar, Original Side is directed to issue warrant through Superintendent of Police, Purba Medinipur for execution and report.
13. Let the report be filed on 22nd August, 2025.
14. List the matter on 22nd August, 2025.
(KRISHNA RAO, J.) sp3