Arijit Banerjee, J. - (1.) This contempt application has been filed for alleged violation of a judgment and order dated 4 June, 2015 whereby WP No. 829 of 2013 (Derby Sales Pvt. Ltd. & Anr. v. State of West Bengal and Ors.) was disposed of. The operative portion of the said order of which violation is alleged reads as follows:- In view of the aforesaid, this court directs the respondent authorities to hand over vacant and peaceful possession of the said property being premises No. 7/1A, Hazra Road, Kolkata 700019 to the petitioner no. 1 within four weeks from date. In the event the respondent authorities fail to comply with this order the petitioners will be at liberty to approach the Commissioner of Police as also the officer-in-charge of the Bhawanipore Police Station for the purpose of implementing this order and obtaining vacant and peaceful possession of the said property by removing the occupants therefrom. If so approached, the Commissioner of Police and the Officer-in-Charge of the Bhawanipore Police Station will render all necessary assistance and extend all cooperation to the petitioners for the purpose of implementing this order.
(2.) The petitioners allege that the aforesaid order was not complied with by the respondent authorities inasmuch as vacant and peaceful possession of premises No. 7/1A, Hazra Road, Calcutta-7000019 has not been made over to the petitioners within four weeks from the date of the order or at all. They further allege that the Police Authorities have also violated the order by not rendering all necessary assistance and extending cooperation to the petitioners for the purpose of implementing the order.
(3.) Mr. Abhrajit Mitra, learned Sr. Counsel appearing for the petitioners referred to a letter dated 29 June, 2015 addressed to the Officer-in-Charge, Bhawanipore Police Station by the petitioner company and a letter dated 1 July, 2015 addressed to the Commissioner of Police, Calcutta by the petitioner company regarding implementation of the order dated 4 June, 2015. Learned Counsel also referred to a letter dated 7 July, 2015 addressed to amongst others, Municipal Commissioner, KMC which was a notice of contempt for noncompliance of the order dated 4 June, 2015. Learned Counsel finally referred to a letter dated 24 June, 2015 written by the First Land Acquisition Collector, Kolkata to the Commissioner, KMC calling upon the latter to comply with the order dated 4 June, 2015. He submitted that the respondent authorities have acted in wilful violation of the order dated 4 June, 2015 and accordingly should be committed for contempt.;