M.Katju, J. - (1.) Heard learned counsel for the parties. This appeal has been filed against the impugned judgment of the learned 1st Additional District Judge Moradabad dated 29.1.1990 in L.A.R. No. 203 of 1987.
(2.) This case reveals a shocking state of affairs and discloses the wide spread malaise which has infected a section of the subordinate judiciary of the State, and which is bringing the entire judiciary of Uttar Pradesh to disrepute. The citizens of this country still respect the judiciary but the judiciary on its part has to prove itself worthy and deserving of this respect which the public bestows on it.
(3.) In this case and in the connected cases listed before us today, we come across facts which deeply disturb us and call for strong action so that the confidence of the public in the judiciary may be restored and maintained.;