DEBASISH KAR GUPTA,J. - (1.) A dispute is raised with regard to the authenticity of the photographs annexed to this contempt application (at pages 44 to 53) by the learned Counsel appearing for the alleged contemnor Nos.3 and 4 so far as the dates of photographs, premises in question and the dates of publication of the newspapers shown in the above photographs are concerned. Let it further be recorded that no dispute is raised either by the learned Advocate appearing for the alleged contemnor Nos.5 and 6 as also the learned Advocate appearing for the alleged contemnor Nos.1 and 2 so far as the authenticity of the aforesaid photographs, its dates and the dates of publication of the newspapers show in the aforesaid photographs are concerned.
(2.) In view of the above, the Director, Government Examiner of Questioned Documents, Government of India, 30, Gorachand Road, Kolkata, is directed to submit a report with regard to aforesaid photographs annexed to this application (pages 44 to 53) so far as the dates of those photographs, premises in question and the dates of publication of the newspapers shown in those photographs are concerned before the learned Registrar General of this Court within a period of three weeks at the costs of the petitioners after assessment of the same.
(3.) The petitioners are directed to furnish one set of aforesaid photographs to the learned Registrar General of this Court within a week. The learned Registrar General is directed to send it to the Director, Government Examiner of Questioned Documents, Government of India, 30, Gorachand Road, Kolkata, immediately on receipt of the same and to send the report to this Court after receiving the same.;