Banerjee, J. - (1.) The Petitioner in this Rule challenges the order passed by the Additional Member, Board of Revenue, West Bengal, whereby the petitioner was asked to show cause why he should not be dealt with for contempt of the Court's order and punished for the same. It appears that it was brought to the notice of the Additional Member, Board of Revenue that a publication at p. 430 of the Bengali Weekly "Amar Bangla" in its issue dated 13th May, 1965 containing matters in the editorial notes. The alleged offensive words in the publication were as follows : ..(Verunacular Matter Omitted)..
(2.) As soon as the said show cause notice was issued the petitioner moved this Court and obtained the present Rule.
(3.) The only point for consideration in this Rule is whether the Bengal. Board of Revenue hits the power to punish a person for contempt of the Board. It appears that the Bengal Board of Revenue Act, 1913 was amended. by Bengal Board of Revenue (Amendment Act) Act of 1953. The said Act had the assent of the Governor on the 19th December, 1953. By Section 2 of the said amending Act afler Section 6 of the Bengal Board of Revenue Act, 1913, Section 7 was inserted. Section 7 of the Act reads as follows :-- "The Board of Revenue for West Bengal shall have the same powers of dealing with contempt of the Board on in respect of any proceeding before the Board as it the Board were a High Court referred to in Article 214 of tho Constitution of India.";