- (1.) This petition has been filed in C.A. No.4516/91 for initiating a proceeding for Contempt of Court against the respondents and for consequential orders. The respondent No.I has been impleaded in his capacity as the Authority under Para 6 of the 10th Schedule to the Constitution. Let the description in the petition be now corrected accordingly so as to distinguish it from his other capacity as Speaker. There are certain other prayers also included in the contempt petition. Today, the petitioners have prayed that some further orders may have to be passed by this Court for the full implementation of the judgment in the civil appeal. These matters will be considered separately.
(2.) When this application was placed on the board on 31.01.92, Mr. Bhattacharya, the learned counsel for the respondents No. I and 2 assured the Court that both the respondents were anxious to respect and obey the orders of the Court and to cooperate in implementing them effectively and that they shall see that these orders are followed and respected not only in terms but also in spirit. We directed that this assurance should be given additionally in writing separately by the two respondents in the form of affidavits. The case was accordingly adjourned and 2 respondent No.2 was directed to be present in person on the next date.
(3.) On 13.02.92 the respondent No.2 filed the affidavit as indicated on his behalf but so far as respondent No.1 was concerned Mr. Bhattacharya, stated that he was not aware of the whareabouts of the respondent no.1 on that date and, therefore, additional time be given for filing his affidavit as he had been informed that he (the respondent No.1) was not well. We is accordingly adjourned the matter to the next tuesday and made a specific order that the affidavit must be filed latest by the time the Court assembled on next tuesday and that no further adjournment would be granted.;