SUSHEELAMMA Vs. SRI. ANILKUMAR R

JUDGEMENT

(1.) OF late contempt petitions it appears, are filed As devise to blackmail public authorities to pass orders, which otherwise than could not have passed or not enabled in law to pass.

(2.) UNDER the threat of contempt jurisdiction and when arrayed as accused persons, just to save their skin, oblige these public authorities the complainants by passing any order just to get out of the difficult situations'.

(3.) THE Courts are meant for providing relief to the citizens who are affected in respect of their rights by the illegal or high handed action of the authorities and even a private person. The Courts do not have the jurisdiction to pass orders to create rights and to pass an order either on sympathetic grounds or on equitable grounds, is afortion so in respect of public properties.