SUPREME COURT OF INDIA

Before:- U.C. Banerjee and Brijesh Kumar, JJ.

Cont. Pet. (C) No. 417 of 1999 with Cont. Pet. (Civil) No. 116 of 2000. D/d. 23.7.2001.

Howrah Daw Mangla Hat B.B. Samity - Petitioner

Versus

Pronab Kumar Daw - Respondent

West Bengal Land (Requisition and Acquisition) Act, 1948 - Contempt petitions dismissed.

[Para ]

JUDGMENT

1. In the contextual facts, we are not inclined to proceed with the contempt petitions.

2. The contempt petitions accordingly. shall stand dismissed.

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