IN RE: RAMAMOORTHY AND ORS. Vs. STATE

JUDGEMENT

(1.) THIS Suo Motu Contempt proceedings as against four Advocates of Rameswaram in Ramanathapuram District, came to be initiated by this Court in R.O.C. No. 1175A/2015/F2 dated 27.3.2015 under the following circumstances.

(2.) IN the Ramanathapuram District in Rameswaram, a Court of District Munsif cum Judicial Magistrate is functioning. During March 2015, Thiru G.N. Saravanakumar was its Presiding Officer.

(3.) ON the same day, Advocate's Association, Rameswaram passed resolution boycotting the Court indefinitely. The Principal District Judge, Ramanadapuam submitted the said Report of the District Munsif cum Judicial Magistrate, Rameswaram to this Court.