Calcutta High Court (Appellete Side)
Biswajit Das & Others vs Tapas Kumar Sanyal & Others on 9 March, 2017
Author: Nishita Mhatre
Bench: Nishita Mhatre
1
24 09.03.2017
rpan Ct. No.01
CPAN No.239 of 2017
With
CAN No.1476 of 2017 [App. Order]
in
WPCT 224 of 2016
Biswajit Das & Others
Vs.
Tapas Kumar Sanyal & Others
Mr. Soumya Majumder,
Mr. Victor Chatterjee
... for the Petitioners.
Mr. Anirban Mitra,
Mr. Prabir Rej
... for the proposed contemnors.
Issue Rule* against the proposed Contemnors No.1 & 2, as prayed for, and also a
suo motu Rule against Satya Ranjan Baidya, Section Officer, Central Statistics Office
(Industrial Statistics Wing) (I.S. Wing), 1, Council House Street, Kolkata - 700 001,
returnable on 22nd March, 2017.
Pendency of the Rule shall not preclude the aforesaid proposed Contemnors from
complying with the Court's order dated 21st December, 2016 in W.P.C.T. No.224 of
2016.
(Nishita Mhatre, A.C.J.)
(Tapabrata Chakraborty, J.)
2
Form of Rule Nisi (Contempt)
(Form No.1)
N.37
High Court at Calcutta
Appellate Side
(Special Jurisdiction)
District : Kolkata W.P.C.T. No. 224 of 2016 CPAN 239 of 2017)
In the matter of : Biswajit Das & Ors.
Versus
Tapas Kumar Sanyal & Another
For Petitioners : Mr. Soumya Majumder,
Mr. Victor Chatterjee.
For proposed Contemnors: Mr. Anirban Mitra,
Mr. Prabir Rej.
Noting by Office or Advocate Serial Date Office notes, reports, orders or proceeding with signature
No.
3
24 09.03. UPON reading a petition of Biswajit Das, the petitioner no.1 and
2017
his affidavit of verification thereof, dated 28th February, 2017 and
R.Pan
the exhibits or annexures to the said petition and upon hearing Mr.
Majumder, Advocate for the Petitioners,
IT IS ORDERED that a Rule do issue calling upon the
proposed contemnors, namely, (1) Tapas Kumar Sanyal, the
Deputy, Director General, Central Statistic Office, (Industrial
Statistic Wing) No.1, Council House Street, Kolkata-700 001 and (2)
Somen Chowdhury, under Secretary Central Statistic Office,
(Industrial Statistic Wing) No.1, Council House Street, Kolkata-700
001 to show cause why they should not be committed to prison or
otherwise penalized or dealt with for having willfully and
deliberately violated the Court's order dated 21st December, 2016
passed by this Court in W.P.C.T. No.224 of 2016.
The Rule is made returnable on Wednesday, 22nd March,
2017 at 10.30 a.m.
On the returnable date, IT IS ORDERED that the proposed
Contemnors, as aforesaid, shall appear personally before this Court
at 10-30 a.m. and shall not leave Court without permission.
However, we make it clear that pendency of this application
will not prevent the proposed Contemnors from taking necessary
steps in compliance of the earlier order passed by this Court.
Let the Rule be served upon the proposed Contemnors
personally by Special Messenger at the cost of the Petitioners. Such
cost along with the requisites be put in within a week.
(Nishita Mhatre, A.C.J.)
(Tapabrata Chakraborty, J.)
4
Form of Suo Motu Rule
W.P.C.T. No. 224 of 2016.
[ CAN 1476 of 2017 ]
HIGH COURT AT CALCUTTA
Appellate Side
(Special Jurisdiction)
The Court in its own motion -
In Re : Satya Ranjan Baidya,
Section Officer, Ministry of Statistics &
P.I., Central Statistics Office (Industrial
5
Statistics Wing) (I.S. Wing), 1, Council
House Street, Kolkata - 700 001.
For Petitioners : Mr. Soumya Majumder,
Mr. Victor Chatterjee.
For Respondents : Mr. Anirban Mitra,
Mr. Prabir Rej.
Noting by Officer or Serial Date Office notes, reports, orders or proceedings with signatures.
Advocate No. 24 09.03. UPON HEARING Mr. Soumya Majumder, learned Counsel for the Petitioners, IT IS ORDERED that a suo motu Rule do issue 2017 calling upon Satya Ranjan Baidya, Section Officer, Central Statistics Office (Industrial Statistics Wing) (I.S. Wing), 1, Council House Street, Kolkata - 700 001 - to show cause why he should not be committed to prison or otherwise penalized or dealt with for having willfully and deliberately violated the Court's order dated 21st December, 2016, passed by this Court in W.P.C.T. No.224 of 2016 and for this the Court initiates suo motu contempt proceedings against Satya Ranjan Baidya, Section Officer, Central Statistics Office (Industrial Statistics Wing) (I.S. Wing), 1, Council House Street, Kolkata - 700 001, with a direction that he must appear on March, 22, 2017 at 10.30 a.m. and shall not leave the Court without permission.
The suo motu Rule is made returnable on March, 22, 2017.
(Nishita Mhatre, A.C.J.) (Tapabrata Chakraborty, J.) 6