Mudholkar, J. - (1.) The appellant who, at the relevant time, was Under Secretary to the Board of Revenue, Orrissa, has been admonished for contempt of court and directed to pay the costs of the proceedings before the High court of Orissa. The occasion for the institution of contempt proceedings against the appellant was the circulation of the view of the Legal Remembrancer and the Advocate General to the District Magistrates of the Northern Division of Orissa dated January 19, 1955, in which the following endorsement appears: "I am directed to enclose copies of the opinions of the Legal Remembrancer and of the Advocate-General and to say that the Law Department are of opinion that no special authorization is necessary to empower Magistrates to take cognizance under S. 20 of the Cattle Trespass Act. This may be followed until the matter is carried to the High Court in some case, so that the confusion created by the Orissa High Court decision reported in Padma Charan vs. Rangadhar Das, AIR 1951 Orissa 40 might be set at rest." The endorsement bears the signature of the appellant.
(2.) After the attention of the High Court was drawn to the aforesaid endorsement it caused notices to be issued not only to the Under Secretary to the Board of Revenue but also to the Legal Remembrancer of Orissa to show cause why they should not be committed for contempt. Both of them showed cause. The High Court absolved the Legal Remembrances but convicted the appellant and admonished him, as already stated. It may be mentioned that both of them had tendered apologies to the High Court. Even so, we think that the appellant was rightly found guilty of contempt of court and admonished as well as required to pay the costs of the proceedings.
(3.) The point on which the opinion of the Legal Remembrancer was sought was whether a magistrate aughorised by the District Magistrate to take cognizance of offences under S. 190, Code of Criminal Procedure, can be regarded as a Magistrate authorised by the District Magistrate as contemplated by S. 20 of the Cattle Trespass Act. In the case referred to in the endorsement of the appellant, the Orissa High Court had taken the view following the decision in Raghu Singh vs. Abdul Wahab, ILR 23 Cal 442 that authorisation is necessary. The decision in ILR 23 Cal 442 was dissented from in Budhan Mahto vs. Issur Singh, ILR 34 Cal 926 and it does not appear that this fact was brought to the notice of the Orissa High Court. The Legal Remembrancer to whom the matter was referred submitted a note which according to the High Court, was "something ambiguous and did not deal with all question-consequential and ancillary." In spite of that the appellant, in his endorsement, gave a direction to the Magistrates to ignore the decision of the High Court even though that was binding on them. We have not the least doubt that such a direction is a flagrant interference with the administration of justice by courts and a clear contempt of court. Upon this view we dismiss the appeal.;