ARUN BHUSHAN PRASAD THE ADMINISTRATOR OF PATNA MUNICIPAL CORPORATION; IN RE ARJUN PRASAD SECTION OFFICER IN CWJC NO 4414 OF 2002 Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. V.N. Sinha, learned GP-9 for the State and Mr. Chandrashekhar, learned senior counsel for the opposite party Nos. 1 and 2, who are in attendance in the Court.

(2.) This matter has been assigned to me by virtue of the order of the Hon'ble the Chef Justice under the provisions of Sub-section (2) of Section 14 of the Contempt of Courts Act, 1971.

(3.) Opposite party Nos. 1 and 2 have been charged for committing contempt of this Court's order, as they absented themselves for few minutes from the Court-room on 16.4.2002. It appears from the materials on record that while ' hearing CWJC No. 4414 of 2002 of learned Single Judge of this Court vide order dated 12.4.2002 directed the Administrator, Patna Municipal Corporation and the Section Officer to appear n the Court in person on 16.4.2002 with the original records pertaining to the case of the writ petitioner. On 16.4.2002 the contemners did appear in Court and thereafter they also appeared on the subsequent dates fixed for hearing and on 23.4.2002 again they appeared in the Court and amidst hearing of the case they are alleged to have left the Court-room without permission of the Court. The learned Single Judge finding the contemners absent from the Court-room drew up the contempt proceeding on23.4.2002 itself and notices were issued upon them and consequently thereof the contemners filed their respective show causes and the learned Single Judge of this Court after considering the same filed on their behalf and also after hearing the learned counsel for the parties requested the Hon'ble the Chief Justice, this matter came to this Bench.