RAVJI KHANDU CHAMBHAR Vs. SBFRASER

JUDGEMENT

(1.) So far as the applicant before us complains that the Mamlatdar has made no order for a prosecution under Section 188 of the Indian Penal Code, it is clear that he has come to the wrong Court ; and so far as he complains that the Mamlatdar has not passed an order sentencing the defendant to prison for contempt of Court, we are of opinion, notwithstanding the very able argument of Mr. Ajinkya that the Mam-latdar is not shown to have power as a Court to commit to prison for contempt of Court for the failure to carry out an injunction.

(2.) We are invited to say what remedy a party has under these circumstances. We think that it would be wrong for us to express any opinion except upon the facts before us.

(3.) We must, therefore, discharge the rule with costs.