Calcutta High Court
Sri Pardeshi Singh vs Mr. Bhaskar Bhattacharya on 31 July, 2024
Author: Amrita Sinha
Bench: Amrita Sinha
OD-2 ORDER SHEET
CC No.58 of 2024
Arising out of
WPO No.1655 of 2023
IN THE HIGH COURT AT CALCUTTA
Special Civil Jurisdiction (Contempt)
ORIGINAL SIDE
SRI PARDESHI SINGH
Versus
MR. BHASKAR BHATTACHARYA,
THE CHIEF MANAGER, REVENUE (SOUTH)
BEFORE:
The Hon'ble JUSTICE AMRITA SINHA
Date: 31st July, 2024.
Appearance:
Mr. Kajal Baran Ray, Adv.
...for Petitioner.
Mr. Gopal Chandra Das, Adv.
Mr. Atish Kumar Biswas, Adv.
....for Alleged Contemnor/KMC.
The Court:-Reasoned order passed by the Chief Manager Revenue (South) of the Kolkata Municipal Corporation dated 29th July, 2024 filed in Court today by the learned advocate representing the contemnor is taken on record. Copy of the same has been handed over to the learned advocate representing the petitioner.
On a perusal of the same, it appears that the same is a detailed one. The legality and validity of the said order cannot be gone into in a contempt application.
As the order of the Court has been complied with, there is no requirement of proceeding with the contempt application any further.
The contempt application stands disposed of. It will be open to the petitioner to approach the competent forum for remedy, if he is aggrieved by the reasoned order. 2
Urgent certified photocopy of this order, if applied for, be supplied to the parties expeditiously on compliance of usual legal formalities.
(AMRITA SINHA, J.) nm