- (1.) This Contempt Petition has been initiated against the respondents/alleged Contemnors for deliberate and wilful violation of the order dated 27-10-2017 passed by this Hon. Court in SLP(C) No. 26845 of 2017.
(2.) The Brief facts which are necessary for adjudicating the dispute involved in the present Contempt Petition in a nutshell are as follows: The father of Contempt Petitioners (Predecessor in interest) i.e. Sumohan Chatterjee, since deceased, was the owner of land in question ad-measuring 2 Bighas 7 Cottas 1 Chittacks bearing number 5K 333 within the Mouza Kasba, District - South 24 Parganas. In the year 1983, the said Sumohan Chatterjee the father of Contempt Petitioners died. In the year 1999, the Contempt Petitioners having come to know that the aforesaid property was acquired by the State, approached the State Authorities, wherein it was declared that the property was acquired by the State and compensation was duly paid.
(3.) The Contempt Petitioners filed title suit being T.S. No. 117 of 2004 stating that they have neither received any notice of acquisition nor has been paid compensation by the State. The suit was dismissed vide order dated 30-06-2011.;