BHALCHANDRA GANGADHAR GHATE Vs. PRALHAD SADUJI RAGHUTE

JUDGEMENT

(1.) THESE are proceedings initiated for contempt.

(2.) THE Application alleged that the article written by opponent No. 1 in Souvenir called "prerna" has a tendency to disrepute the high name of the judiciary. The article, it is stated, tries to make disrespectful reference to the decision rendered by this Court in Special Civil Application No. 1042 of 1972 where opponent No. 1 was the petitioner and his petition was dismissed though therein no mention is made of the same. This is main part of the charge and that concerns opponent No. 1 only. As far as other opponents they appear to have been impleaded because in the publication three of them have been shown to be the members of the Advisory Committee as part of the Editorial Board. That also appears to us wholly inadequate reason, for, the Chief Advisor, Ramjiwan Chaudhari has not been joined as opponent so also other persons named as members of the Editorial Board. Thus there is no allegation against opponents Nos. 2, 3, 4 and 5 nor any material torope them in for the article of opponent No. 1.

(3.) THE application, as far as those opponents are concerned, was completely misconceived and the same is dismissed.