SATYABRATA SINHA, J. - (1.) This contempt application arises out of a judgment of a Division Bench comprising of G. N. Roy, J. (As His Lordship then was) and S. K. Hajari, J. passed in F.M.A. No. 197 of 1990.
(2.) The said appeal was directed against the judgment dated 4th April, 1984 passed by a learned single Judge of this Court in C.R. No. 6164 (W) of 1981 dismissing the writ application of the petitioner.
(3.) The fact of the matter is not much in dispute.;