HEERALAL Vs. GANGUBAI MANKAR

JUDGEMENT

(1.) We find the proceedings in the present Contempt Petition are rather strange. The over ambitious complainant and incompetent Government want to get a certificate from judiciary to cover up their defects and deficiencies and without even following the due procedure contemplated in law, paving way for coffers of the State being plundered by avaricious officials, corrupt politicians in favour of greedy citizens. Such appears to be the state of affairs in the present contempt petition. Complaint in this petition is that notwithstanding a direction issued by this Court in W.P. No. 20113/2007 as per order dated 20.12.2007, which reads as under:

(2.) Notice had been issued to respondents-accused in this contempt petition as per order dated 06.02.2009. It is thereafter, a drama of Government Advocate seeking time purporting to be for the purpose of filing some counter/reply on behalf of respondent/accused is being enacted.

(3.) It appears later, the learned Government Advocate appearing for State Government has changed his tune by submitting that the respondents are seeking time for compliance.