Biswanath Somadder, A.C.J. - (1.) By consent of the parties, the appeal is treated as on day's list and taken up for consideration along with the application for stay.
(2.) The instant appeal arises out of an order dated 11th January, 2019, passed by a learned Single Judge while sitting in Special Contempt jurisdiction. The said order which was passed in CPAN 399 of 2018 arising out of W. P. 137 (W) of 2016, is reproduced hereinbelow:- "The order dated 1st July, 2016 is corrected by adding 'without' instead of the word 'with' in the last line of the said order. The last sentence of the said order will now read correctly as "services of the writ petitioners will not be interfered with without the leave of this Court". It is unfortunate that the alleged contemnors have taken advantage of this typing mistake disobeying the order dated 1st July, 2016. List this contempt application on 8th February, 2019 for the alleged contemnors to file a compliance report in this Court or an order of stay from a superior Court."
(3.) A bare perusal of the impugned order reveals that the learned Single Judge while sitting in his Special Contempt jurisdiction has proceeded to correct an order dated 1st July, 2016, which was passed by him sitting in his Constitutional Writ jurisdiction while disposing of a writ petition of Nitai Sunder Ghosh & Ors., being W.P. 137 (W) of 2016.;