DEPUTY COMMISSIONER Vs. UPENDRA SARAN SANYAL AND ORS

JUDGEMENT

(1.) On 23rd April 1949, the Deputy Commissioner of Goalpara, Stiri K. C. Barna, addressed a letter to the Registrar (Judicial) of this Court, in these terms :

(2.) On receipt of this letter, the Deputy Commissioner was required by this Court to furnish verified contents of the speech which Mr. R. K. Bose was alleged to have made, together with a verified copy of the translation of the notice, This requisition was complied with by the Deputy Commissioner on 23rd May 1949. On 3rd June 1949, this Court issued a Rule calling upon (1) Sri Upendra Saran Sanyal, (2) Sri Bainani Kinta Basu, (3) Sri Satyapriya Basu, (i) Sri Binshidhar Agarwalla, (5) Hemendra Chandra Dasgupta, (6) Syed Ahmed Ali, (7) Sri Jatindra Natb Chattopadhya, (8) Sri Cbintaharan Pal, (9) Sri Surendra Mohan Sen, (10) Sri Amal Kanta Ganguli, and (11) Sri Eathindra Kumar Go3-wami, to show cause why they should not be dealt with for contempt of Court. The Rule came up for hearing on 4th July 1949. (After reproducing the notice convening the public meeting referred to in the Deputy Commissioner's letter of reference and the report, dated 23rd May 1949, of the speeches alleged to have been delivered at the public meeting and made by the Inspector of C I. D., his Lordship proceeded.)

(3.) The facts culminating in the public meet-ing of 26th March 1949. may now be stated. In 1986, a club called The Ladies' Club wa3 formed at Dhubri and housed on a plot of land granted to the Club free of land-revenue by the Government of Assam. The club-house was built from public subscriptions. On 10th February 1949, an Association called The Dhubri Mahila Samiti applied to the Deputy Commissioner, Goalpara, Mr. K. C. Barua, for a plot of laud at Dhubri fop housing the Samiti. The Deputy Commissioner endorsed the application on 15th February 1949 in these terms :