- (1.) This is an application for action under the Contempt of Courts Act against the respondents.
(2.) Petitioner is the Mazania (Managing Committee) of the temple of Shri Mahalsa of Mardol acting through its procurador (attorney). Among the five respondents are the Mamlatdar of Ponda Taluka, P.S. Nadkarni and the Police Sub-Inspector in charge of Mardol Out Post, I. A. Khatib. The allegation is that all the five respondents coerced one Prabhakar Shridhar Bhat, a Bhat of the temple and Shri Fatba Camotim Cundoicar, the Secretary of the applicant Mazania to execute two documents dated 1-11-75 (true copies Exh. A and Exh. B filed by the applicant) purporting to show payment of Rs. 500 to Opponent No. 3 Nakul Gurav towards his share in the offerings of the temple pertaining to June 1975.
(3.) Opponent No. 3 Nakul Gurav has filed a writ petition in this Court (Special Civil Application No. 132/75) for quashing a resolution of the applicant Managing Committee removing him from the post of Gurav of the temple of Shri Mahalsa of Mardol. The applicant in its return to the rule nisi issued in the said writ petition disputed the right of Opponent No. 3 Nakul Gurav to the said office or to any remuneration.;