SIDDEGOWDAKAR Vs. E V RAMANA REDDY

JUDGEMENT

(1.) The question that requires to be examined is, whether action under the Contempt of Courts Act, 1971 or under Article 215 of the Constitution of India must be initiated within one year from the date on which the contempt of Court is alleged to have been committed? In other words, whether Section 20 of the Contempt of Courts Act, 1971 is applicable to proceedings in respect of contempt of High court and also of subordinate courts.

(2.) We find that there is delay in filing these contempt of Court petitions. Learned Counsel appearing for the complainants states that in view of the noting made by the Registry, he did not press the application (I.A.No.2/2017) filed for condonation of the delay in filing these petitions and accordingly, on 08.11.2017, Registrar (Judicial) dismissed I.A.No.2/2017 as not pressed. The note made by the Registry reads as follows:

(3.) The order dated 20.02.2017 in CCC No.1016/2016 referred to in the note extracted above reads as follows: