LAWS(P&H)-2019-5-377

ANJU BANSAL Vs. STATE OF PUNJAB

Decided On May 08, 2019
Anju Bansal Appellant
V/S
STATE OF PUNJAB Respondents

JUDGEMENT

(1.) The petitioner, who appears in person, purport to have approached this Court in Public Interest and has claimed the following reliefs:-

(2.) Albeit, the petition at hands is styled as Public Interest Litigation, but a bare analysis of the averments set out therein shows that it is centered on purely personal and private interest of the petitioner. Further, the order dtd. 15/3/2019 (actually passed on 4/4/2019), the petitioner is aggrieved by, is passed by a Co-ordinate Bench of this Court in proceedings arising out of a criminal contempt, i.e. CROCP No. 10 of 2015 (Court on its own motion Vs. Anju Bansal), against the petitioner (contemner) herself. In fact, the nature of the reliefs that have been prayed for: "to stay the proceedings of the CROCP No. 10 of 2015 and to decide the case on merits by his own Court, raise serious issues as regards the feasibility of such a prayer before a Co-ordinate Bench. We refrain ourselves to delve further in the matter, lest it prejudice the case/interest of the petitioner in different proceedings that are pending against her before this Court. Suffice it to say, this petition has been filed for an oblique purpose.

(3.) In so far as the grievance being expressed by the petitioner that proceedings in the criminal contempt are pending against her since long and, therefore, orders be passed requiring the Co-ordinate Bench to decide the matter expeditiously: we are afraid that this Court lacks authority and jurisdiction to issue any such direction. However, she be assured that her concerns in this regard would be addressed on the administrative side.