PRANAB KUMAR CHATTOPADHYAY, J. - (1.) This application under the Contempt of Courts Act, 1971 has been filed by the petitioners alleging deliberate and wilful violation of the solemn orders passed by this Bench on 4th January, 2005, 19th January, 2005 and 28th January, 2005 in the writ petition being W. P. No. 2248 of 2004.
(2.) The aforesaid writ petition was moved upon notice to the respondents on 4th January, 2005 when the following order was passed by this Bench: "The Court: Let this matter be listed before the regular Bench one week after the Christmas vacation. In the meantime, let there be an interim order only to the effect that the respondent authorities herein will be at liberty to process the applications in respect of grant of licence for excise shops but no final selection in respect of such shops shall be made without obtaining specific leave of this Court. I also make it clear that the respondent authorities will also not hold any lottery for the purpose of final selection of the aforesaid excise shops in question without obtaining further orders from this Court. All parties are to act on a xerox signed copy of this dictated order on the usual undertaking."
(3.) Thereafter, the aforesaid writ petition again appeared before this Bench on 19th January, 2005 when on the prayer of the learned Advocate for the respondents, hearing of the writ petition was adjourned till 28th January, 2005 and the interim order already passed in the matter was directed to continue until further orders.;