SUBRATA TALUKDAR,J. - (1.) Party/Parties are represented in the order of their name/names as printed above in the cause title.
(2.) Mr. Ahammed, Learned Counsel appears in support of the contempt application being CPAN 327 of 2018.
(3.) At the very outset it is relevant for the purpose of this discussion to set out the prayers in the contempt application which are as follows: "a. Issue a Rule on the Contemnors to Show Cause as to why appropriate action should be taken against the contemnors for interference with the administration of justice in the following manner:- i) By ensuring nominations by all intending candidates in a free and fair atmosphere as intended by the Hon'ble Court in its order dated April 20, 2018. ii) By allowing only few independent candidates to file their nomination through "WhatsAPP" whereas deliberately refusing other intending candidates who desired to file or have already filed nominations through e-mail or any other electronic mode despite having knowledge that the Hon'ble Court by its order dated April 20, 2018 intended to ensure filing of nominations by all intending candidates in the Panchayat Election, 2018. iii) The contemnors particularly the contemnor No. 2 deliberately interfered with the administration of justice by taking steps to make the atmosphere congenial for filing nominations which would be apparent from the incidents occurred on April 23, 2018. b. Pass suitable orders as to costs of and/or incidental to this application including legal expenses. c. Pass such other and/or further order(s)/direction(s) as may seem fit and proper".;