HIGH COURT OF KARNATAKA BANGALORE Vs. SRI AJAYA KUMAR MAKHIJA

JUDGEMENT

(1.) This Criminal Contempt of Court case, registered suo motu by the registry of this Court as per directions of the Hon'ble Chief Justice, a petition under Section 15 of the Contempt of Courts Act, 1971 (for short, "the Act') read with Article 215 of the Constitution of India, is praying for initiating contempt proceedings against the sole accused by name Ajaykumar Makhija, Ajay Clothing Industries No. 56, Tubinal-ere Industrial Area. Mandya District.

(2.) A letter dated 23.2.2011, addressed to the Registrar of this Court by one Abdul Rawoof s/'o Ameer Jan. General Secretary. National Human Rights Services, Beemanahalli Post. Devalapura, Hobli, Nagamangala Taluk. Mandhya District, is the basis on which this contempt petition has been registered.

(3.) The letter discloses that the respondent accused has displayed a board on the subject site at No. 56, KIADB Industrial Area, Tubinakere Village, Mandya District and prominently carrying the name of the 'Ajay Clothing Industries' and also having at the top an inscription to the effect/that 'by the order of Hon'ble High Court of Karnataka' and at the bottom in small print to the effect that 'trespassers will be prosecuted' and the person who has addressed the letter being of the impression that the board though quotes an order of the High Court as source for displaying a board of this nature, is valued at a sum of Rs.4 crores, in an action without bona fides by the accused and may be possibly in collusion with police officers and not having given particulars of the case number etc, a suitable action for the same should be initiated for misusing Court's name for such display board et.