N VENKATARAMANAPPA Vs. D K NAIKAR

JUDGEMENT

(1.) The complainant in this case is an Advocate practising at Bangalore who has filed this petition under the Contempt of Courts Act, 1971 (hereinafter referred to as the Act praying that the two accused be punished under Sec. 12 of the Act read with Art.215 of the Constitution of India.

(2.) The facts stated by the complainant are as follows : Cr.R.P. No.665 of 1973 was filed by one Nagawwa against V.S.Koujalgi and A.K.Kottarashetti and the same was pending on the file of this Court. It was disposed of by Mr.Justice D.Noronha on 16-12-1974. On 11-4-1977 the Chief Justice of this Court made a speech referring to the said demise of the retired Judge Mr. Noronha. Appreciating the qualities and judicial independence of Justice Noronha, the Chief Justice observed as follows :

(3.) It is on the basis of this information that the complainant filed this petition in this Court on 30th July, 1977 for taking action under the Act.