Das, J. - (1.)This rule was issued on 9-11-1951 by P. N. Mookerjee J.
"calling upon Mr. S. Eanerji, Secretary to the Government of West Bengal, and the Collector of Howrah to show cause why they should not be committed for contempt of this Court for alleged non-compliance with the order dated 27-8-1951 and made in C. R. 436 of 1951, or such other or further order made as to this Court may seem fit and proper".

(2.)The rule was made returnable on November 14, 1951, and it was directed that the matter might be put up before the learned Judge (P. N. Mukherji J.). On November 14, 1951 the learned Judge adjourned the hearing of the rule for one week on the prayer of the opposite parties which was not objected to by the learned Advocate for the petitioner.
(3.)By an order dated 21-11-1951 passed by the learned Chief Justice, the case was directed to be placed before the Bench presided over by me.