I.P.MUKERJI, J. - (1.) The cause title is corrected by stating that Swagatam Saha, proprietor of Sagar Creation is the alleged contemnor.
(2.) The department will carry out this amendment within 3 days of communication of this order.
(3.) This is an application alleging contempt of an interim order in a writ application passed on 20th February, 2014. The material part of the order is set out herein below:- "Since it is submitted by Mr. Chattopadhyay, learned advocate for the Municipality that proceedings under section 218 of the West Bengal Municipal Act, 1993 are continuing, the Board of Councillors of the said Municipality are at liberty to proceed with the matter after giving an opportunity of hearing to the petitioner and to the private respondent no. 7 and other interested parties, if any, and are also at liberty to inspect the premises further and are at liberty to pass and communicate a reasoned order to the parties but shall neither demolish nor regularise the building with regard to the unauthorised construction, if any, without the leave of the Court. During the proceedings under the provisions of Section 218 of the Act, the Board shall hear the Association of the flat owners with regard to the grant of the revised plan. It is made clear that no further third party interest shall be created without the leave of the Court.";