COURT ON ITS OWN MOTION Vs. SEEMA SAPRA

JUDGEMENT

(1.) A Division Bench of this Court vide its Order dated 6.5.2014 issued contempt notice to Ms. Seema Sapra, writ petitioner in W.P.(C) No.1280/2012. This Order dated 6.5.2014 passed by the Division Bench comprising of Hon'ble Mr. Justice S. Ravindra Bhat and Hon'ble Mr. Justice Vibhu Bakhru reads as under:-

(2.) A reference to the Order dated 6.5.2014 shows that contempt notice was issued to Ms. Seema Sapra (hereinafter referred to as 'noticee' or 'contemnor') because the noticee stated that Hon'ble Mr. Justice Vibhu Bakhru is corrupt and has indulged in deceitful practice of sitting in a Bench with Hon'ble Dr. Justice S. Muralidhar in an unscheduled manner.

(3.) Before turning to the issue of contempt certain aspects with respect to the main writ petition W.P.(C) No.1280/2012 filed by the noticee have to be noticed. This writ petition, essentially in the nature of a Public Interest Litigation, was filed by the noticee in the year 2012 and the same was ultimately dismissed by this Court vide its Judgment dated 2.3.2015. The last two paras 27 and 28 of the Judgment dated 2.3.2015 dismissing the W.P.(C) No.1280/2012 read as under:-