Gyan Sudha Misra, J. - (1.) Leave granted.
(2.) This appeal by special leave has been filed against an interim order dated 08.12.2006 passed by the Jaipur Bench of the High Court of Rajasthan in S.B. Civil Writ Petition No. 1072 of 2001 whereby the learned single Judge initiated suo moto contempt proceeding against the appellant and directed issuance of notice to him after which a separate Contempt Petition was ordered to be registered against him. This initiation apparently was based on the assumption and impression gathered by the learned single Judge to the effect that the appellant had obstructed the course of administration of justice by ensuring that the interim order of stay dated 22.03.2001 passed by the learned single Judge against implementation of the award of compensation as also direction to the Registrar General (Vigilance) to initiate inquiry against the then Judge of the Motor Accident Claims Tribunal, Jaipur, be not implemented. The learned Judge further inferred that this was an attempt on the part of the appellant herein to shield the Judge of the MACT from facing the vigilance inquiry and hence contempt proceeding has been initiated against the appellant.
(3.) As the appellant was not a party in the writ petition in the High Court in which contempt proceeding has been initiated, he sought leave of this Court to file Special Leave Petition which was granted and an order of stay against initiation of contempt proceeding was also passed by this Court on 19.01.2007.;