M.KATJU, J. - (1.) THIS Contempt Appeal has been filed against the judgment of the learned Single Judge dated 28.1.2004 in Contempt Petition No. 820 of 2002, Rajesh Kumar Srivastava v. Sri A.P. Verma and Ors.
(2.) WE have already upheld that judgment of the learned Single Judge by a Division Bench decision in Special Appeal No. 320 of 2004, Dr. Ravindra Kumar Goel and Ors. v. State of U.P. and Anr., decided by us on 27.4.2004. We see no reason to take a different view from that judgment. In that judgment we have gone into great detail about the alarming and widespread malpractice of unauthorised medical practice (quackery) prevailing in the State of U.P., and we have agreed with the judgment of the learned Single Judge dated 28.1.2004 with the slight modification which we have made in our judgment dated 27.4.2004. Sri Umesh Chandra, learned Senior Counsel and Sri Rakesh Srivastava, learned Counsel appeard for the appellans and Sri Shashi Nandan, learned Counsel and Sri S.M.A. Kazmi, learned Chief Standing Counsel appeared for the respondents.
(3.) SRI Umesh Chandra, learned Senior Counsel for the appellants has submited that the direction Nos. 1 to 4 in the judgment of the learned Single Judge dated 28.1.2004 are without jurisdiction, inasmuch as such directions could not be given in contempt jurisdiction. This aspect has been considered by us in our Division Bench decision in Special Appeal No. 320 of 2004 decided on 27.4.2004 in which we have referred to the Division Bench decision of this Court in Smt. Abida Begam v. RCEO, AIR 1959 All. 675.;