MANONMANI MUTHUSWAMI Vs. STATE

JUDGEMENT

(1.) THIS is a suo motu contempt proceeding initiated by us. The respondent herein filed W.P.No.11238 of 1994 questioning the validity of 32 sale deeds registered in the office of the Sub Registrar, Anna Nagar, Madras -40 and praying for quashing them. The only respondent in that writ petition was the Sub Registrar, Anna Nagar, Madras. The parties to the sale deeds were not impleaded. The writ petition was dismissed in limine by single Judge of this Court by order dated 21.7.1994. The respondent filed Writ Appeal No.1438 of 1994 against the said order. In the memorandum of grounds, she had made certain allegations, which were found to be objectionable by the Registry and she was called upon to delete those grounds. While refusing to do so, she filed a separate statement, containing some more scurrilous allegations against the Chief Justice of this Court. The last part of the statement reads as follows:

(2.) WE directed the Registry to issue a notice to the respondent for proceeding in contempt against her. That notice was served on the respondent. She filed a petition on 9.12.1994 on the Appellate Side of this Court along with an affidavit sworn to by her. The prayer in the petition is as follows:

(3.) HOWEVER , on the docket of the petition, the following was found typed: