BAISIL ATTIPETTY Vs. JAYARAJAN

JUDGEMENT

(1.) The above Un - numbered Writ Petitions filed by Adv. Sri. K. P. Ramachandran and Adv. Sri. A. G. Baisil are placed before us pursuant to the notes of the office on 28/06/2010 and 12/07/2010 respectively. The prayers in the writ petition filed by Adv. Sri. K. P. Ramachandran is as follows:

(2.) The respondents in the said writ petitions are ten in number. When the papers in the said un - numbered writ petitions were presented to the Registry, Registry raised certain doubts regarding the maintainability of such writ petitions and therefore, listed those matters for appropriate orders.

(3.) The background in which the writ petitions came to be filed is that the first respondent is alleged to have made certain comments against this Court and the Judges' of this Court in a public meeting held on 26/06/2010. The writ petitioners who are the practising lawyers are of the opinion that the comments allegedly made by the first respondent are highly contemptuous. Petitioners also stated that by the attacks such as the one attributed to the first respondent, 'the ultimate victim is the judicial institution, the day consumers of justice loose faith in the institution that would be the darkest day of mankind.'