- (1.) We have heard the petitioner appearing in person.
(2.) We found his conduct and demeanour incontrovertible. We, therefore, requested Shri Dushyant A. Dave and Ms. Liz Mathew to assist this Court as Amici Curiae. Having heard learned counsels who having gone through the matter carefully submitted that the petitioner is making all kinds of reckless allegations because he is dissatisfied with the judgment rendered by this Court on 21.03.2006 and Haridas Das vs. Usha Rani Banik, 2006 4 SCC 78. That was a matter arising out of Title Suit No. 2 of 1987 before Trial Court at Karinganj, Assam filed by Haridas Das against Usha Rani Banik for cancellation of sale deed dated 26.09.1986.
(3.) The petitioner also made certain allegations in the past because of which he was convicted for contempt of Court in the case of Haridas Das vs. Usha Rani Banik (Smt.) & Ors., 2007 14 SCC 1. Apparently his conviction and sentence has not had the desired effect and the petitioner continues to give vent to his frustration in Court proceedings. He has also done so in the present case.;