RAGHUNATHRAO PATIL BIDAR Vs. DEPUTY COMMISSION BIDAR

JUDGEMENT

(1.) THIS is a strange case of a litigant approaching this Court invoking contempt jurisdiction for taking action against the respondent-accused person on the premise that the respondents have dis-obeyed and dis-regarded the court orders, ultimately turning out to be not only an hollow claim but also boomeranging on the complainant exposing the complainant himself to such action in the exercise of contempt jurisdiction by this court.

(2.) WHEN developments took this strange turn in this contempt petition, the complainant has conveniently come up with a memo which reads as under:

(3.) FIRSTLY, the contempt jurisdiction is very sacred, important jurisdiction conferred on the courts not only by a statute namely The contempt of courts Act, but also under Article 215 of the Constitution of India, to ensure the dignity, majesty and the decorum of the court proceedings and court orders are maintained and ultimately to ensure that the rule of law prevails in our system, as, until and unless the court orders and directions are obeyed and implemented, it would become a mockery of the judicial system in the country. It is for ensuring such avowed objects, contempt jurisdiction is conferred on the court particularly the Superior courts in this country.