SRI SHAMSHUDDIN Vs. SRI HARIS M.Y.

JUDGEMENT

(1.) Whether a third party has locus standi to present a petition to initiate action for civil contempt under the Contempt of Courts Act, 1971 ('the Act') is the short question for consideration in this case.

(2.) This petition is presented to initiate action for civil contempt, alleging wilful disobedience of the order of this Court dated 24.92.2016 made in Writ Petition No. 8589/2016; operative portion of the order reads as follows:

(3.) We have heard Sri Vivek S. Reddy, learned Senior Counsel appearing for the complainant and perused the record. The complainant namely, Shamshuddin, who is a Government servant, has presented this petition in his personal name and in his personal capacity and not as administrator of the Masjid referred to in the order extracted above. Administrator of the Masjid was arrayed as respondent No.3 to the writ petition. The complainant was not the administrator of the Masjid as on 03.10.2016, the date of presentation of this petition. He was not a party to the aforesaid writ petition in his personal capacity. It is stated that he worked as administrator of the Masjid from 10.09.2015 to 09.04.2016 and is presently working as Assistant Director of Land Records, Madikeri.