AI Structured Summary
Not yet generated for this judgment
Judgment
Mr. Muzaffar Hussain Attar, J. (Oral) - This LPA is directed against order dated 04.03.2015 passed by learned Single Judge in Contempt
Petition No.182/2010 c/w Contempt Petition No.563/2014. The learned Single Judge after referring to the operative part of order passed in the
writ petition as also order dated 28.03.2014 passed in contempt petition was of the prima facie view that the Court orders have not been complied
with. The Registrar Judicial was directed to issue show cause notice to the respondents calling upon them as to why they shall not be punished for
contempt of Court. They have been provided opportunity to file reply.
In our considered view, this LPA is not maintainable. In terms of Contempt of Courts Act, 1997, there is specific provision for filing of appeals
against the orders passed. An LPA can be filed against the order passed in contempt petition only when learned Single Judge issues fresh
directions.
Learned counsel for the appellant submitted that in terms of order dated 28.03.2014 passed in Contempt Petition the learned Single Judge has
issued fresh directions.
We have perused the said order which is reproduced in the impugned judgment. In the said order the learned Single Judge has not issued fresh
directions. Even otherwise, order dated 28.03.2014 has attained finality having not been challenged in appropriate proceedings.
The appellants have been given opportunity to file reply. They were at liberty to raise all the issues about the competence of the contempt
proceedings initiated against them.
For the above reasons, we hold that this LPA is not maintainable and is, accordingly, dismissed along with connected IAs.