B VENKATA REDDY Vs. HIGH COURT OF KARNATAKA

JUDGEMENT

(1.) This appeal is directed against an order made in suo motu proceedings initiated under Article 215 of the Constitution of India in Writ Petition 5100/94. In the writ petition an order was made on 29-11-1994 as follows :

(2.) The learned Judge on noticing this aspect of the matter felt that issuing of the orders in the manner done in this case, which is extracted above, would amount to "intermeddling and mending the course of administration of justice" by the Registry of this Court; that the men in the Registry changes the order of the Court by deleting certain expressions and by adding certain expressions in accordance with their own knowledge and understanding that they first of all trespass illegally over the authority of the Court in the sense that expression "in the meanwhile" has been deleted and the expression "till 5-1-1995", has been interpolated. This approach and course adopted has led to polluting the course of justice by the Registry of this Court and that by reading the order issued by the Registry, the respondent could have taken the plea that the interim order has expired on a particular day, namely, on 5-1-1995.

(3.) On 17-2-1995 the learned Judge made an order directing issue of notices to the appellants to show cause as to why action under Article 215 of the Constitution of India be not taken against them for having committed contempt of court of interpolating certain words in the interim order dated 29-11-1994 while issuing notices and the explanation should be furnished in the form of an affidavit in writing by them on or before 27-3-1995 in the Registry and thereafter the matter be listed before the Court on 29-3-1995 for further orders. On 29-3-1995 the learned Judge proceeded to reserve the order and passed the order on 6-4-1995 which is the subject matter of this appeal.