MOHAMMAD AKHTAR Vs. ASHOK SINGHAL

JUDGEMENT

(1.) The Office has put up this Civil Misc. Contempt Application, though wrongly thinking that it is a Tied Up/Part Head matter of one of us (Binod Kumar Roy, J.).

(2.) Be that as it may, since this case has been placed before our Bench vide the list published under the Authority of the Hon'ble Chief Justice, we proceed to consider it.

(3.) With reference to the News Items published in an English Daily Newspaper, Northern India Patrika, 18/06/1998 as contained in Annexure 2, and a Hindi News- paper, Dainik Jagran, 24/01/2000, as contained in Annexure 1 and extracted in paragraphs 5, 9 and 2 and 10 of his affidavit, the applicant/informant Mohd. Akhtar Chooriwala, who appears in person, comes up with a prayer to initiate proceedings in competent under Art. 215 of the Constitution of India read with Section 14 of the Contempt of Courts Act, 1971, against Ashok Singhal, the Working President of the Vishwa Hindu Parishad whose alleged statements have been reported to in the aforementioned Newspapers, which according to him are scandalous, apart from having been made ignoring the Judgment and Order dated 7-11-1997 passed by that Division Bench of which one of us (Binod Kumar Roy, J.) was the Presiding Judge holding him earlier guilty for his scandalous statements made against the judiciary, though admonished with a hope and trust that in future he will forbear in making such attacks on judiciary.