GOPAL KRISHNA SHARMA, J. - (1.) BY this reference the Registry, Board of Revenue has moved this Court to take action against Todar Mal Jain Printer and Publisher, Rajasthan Patrika Daily, Editor Rajasthan Patrika Daily, Managing Director, Rajasthan Patrika Daily and Local Editor, Rajasthan Patrika for committing the offence of Contempt of Court.
(2.) SEVEN appeals were pending in the Board of Revenue for Rajasthan Ajmer and those appeals were being heard by Single Bench constituted by Hon'ble Shri Shobha Lal M. Dashora. The arguments were heard in those appeals on 20 -3 -1986 and judgment was reserved in ail those cases. On 21 -3 -1986 a complaint was filed by Shri Todar Mal Jain, Competent Authority (Urban Land Ceiling) Ajmer, respondent No. 2 in all these 7 appeals. A news item also appeared in the Daily News Paper 'Rajasthan Patrika' dated 24 -3 -1986 at page No. 1 column 3 of the last page under the heading:. The learned member of the Board of Revenue, Shri Shobha Lal M. Dashora, took judicial notice of the said news item and passed an order on the order -sheet on 31 -3 -1986 deciding that the respondents have committed offence of Contempt of Court. It was further directed to move the Hon'ble High Court under Section 15(2) of the Contempt of Courts Act, 1971 for taking necessary action against respondents. In compliance of that direction, the Registry Board of Revenue has addressed a letter to the Addl. Registrar of this Court and attached some Annexures including the order dated 30 -3 -1986 passed by learned Member Shri Shobha Lal M. Dashora, the complaint dated 21 -3 -1986 sent by Todar Mal Jain to Shri Saxena in the form of D.O. letter and the cutting of the news item Rajasthan Patrika. The copy of the order dated 31 -3 -1986 passed by the learned Member Shobha Lal M. Dashora, was also annexed.
(3.) ON receipt of this letter a notice was sent to respondents and in compliance to that notice they have put in their appearance.;