ASIM KUMAR MONDAL, J. - (1.) THIS is an application for contempt of Court under the Contempt of Court s Act in connection with S.A. No. 18 of 1987.
(2.) THE applicant in the present application as alleged that the appellant of S.A. No. 18 of 1987 has wilfully and deliberately and in continuous disobedience, violated the order passed by His Lordship the Hon ble Justice J.N. Hore on September 1st, 1992. The order impugned was passed by His Lordship the Hon ble Justice J.N. Hore as His Lordship then was in connection with S.A. No. 18 of 1987 in a proceeding for temporary injunction filed by the applicant who are the respondents of the appeal, restraining the appellant / contemnor from interfering with the cultivation and harvesting of the paddy on the suit land till disposal of the sale on condition that the applicants / respondent would deposit a sum of Rs. 1500/ - in the Trial Court in favour of the appellant / contemnor.
(3.) THE case of the applicant in the present contempt petition is that the contemnor / respondent having full knowledge of the order of the hon ble High Court harvested the entire paddy on December 12th, 2012 wilfully, deliberate and continuous disobedience of con -compliance of the order impugned and as such has violated the order of the Hon ble Court.;