SANTHA PAULOSE Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) This appeal is directed against the judgment of a learned Single Judge in a contempt proceeding initiated under Art.215 of the Constitution of India read with S.12 of the Contempt of Courts Act, 1971.

(2.) The primary grievance of the appellant is that the learned Single Judge has travelled far beyond his jurisdiction and made some observations touching upon the merit of the case and also on some facts which were not at all relevant to decide the question whether or not the respondent was liable to be proceeded against under the Contempt of Courts Act.

(3.) Sri. Jacob Varghese, learned senior counsel who appears for the appellant, submits that the observations and conclusions made by the learned Single Judge in para 2 of the impugned judgment are likely to prejudice the mind of the Civil Court before which the question of title is pending consideration pursuant to a direction issued by this Court in a Civil Revision Petition. The limited prayer of the learned senior counsel is that the above observation in para 2 may be expunged so that the Subordinate Judge's Court , Paravur is free to decide the issue referred to it, in accordance with law.