SUO MOTU Vs. B RAMALINGAM

JUDGEMENT

(1.) B. Ramalingam, formerly III Additional Judge, City Civil court, Chennai, now functioning as Additional district Judge-cum-Presiding Officer, Special court, constituted under E. G. Act, Salem, is now facing the charge of contempt in the suo motu contempt proceedings initiated by this division Bench.

(2.) THE circumstances under which the above proceedings were initiated against the judicial Officer, in brief, are as follows:

(3.) MR. A. L. Somayaji, the learned senior counsel appearing for the contemner, would fairly admit that the Judicial Officer has committed a grave illegality and he realizes the mistake fully and as such, he has filed an affidavit tendering unconditional apology. He also sought further time to file an additional affidavit. Accordingly, the contemner filed another affidavit dated 6. 10. 2005 narrating the circumstances under which he was constrained to dispose of C. M. A. without understanding the scope of the C. M. A. and again requested this court to accept his unconditional apology through his affidavit.