Alak Chandra Gupta, J. - (1.) This is an application for review of a judgment dated January 20, 1969 passed by A. N. Ray, J., as his lordship then was, and Bagchi, J. by which they affirmed an order of Binayak Nath Banerjee, J. disposing of an application for contempt.
(2.) The application for contempt was made against the petitioners by the opposite party before us alleging that they had violated an order of Binayak Nath Banerjee, J. made in C. R. 1295 (W) on February 7, 1966, The order stated to have been violated runs as follows : " Upon the petitioners satisfying the Commercial Tax Officer about the proper user of the 20 declaration forms issued in obedience to the order of the Hon'ble Mr. Justice B. N. Banerjee dated June 9, 1965, the respondent Commercial Tax Officer, shall issue 20 declaration forms to the petitioner as prayed for in his application dated December 11, 1965. The said forms shall be issued within 28th February, 1966".
(3.) The first petitioner before us who happened to be a Commercial Tax Officer at the relevant time insisted on the production of the relevant books of account by the opposite party to satisfy himself about the proper user of the aforesaid 20 declaration forms.;