Calcutta High Court (Appellete Side)
Murshid Alam vs Sudipta Chatterjee & Anr on 23 July, 2018
1
IN THE HIGH COURT AT CALCUTTA
23-07-2018 Special Civil Jurisdiction
Subrata Appellate Side
.
C.P.A.N.No.1685 of 2016 Murshid Alam
-vs-
Sudipta Chatterjee & Anr.
in
W.P.No.20225(W) of 2013
Mr. Mohinoor Rahaman ...for the petitioner
None ...for the contemners
This is an application seeking rule in contempt under Article 215 of the Constitution of India. This is some surplusage in the cause title referring to rule 2(e) of Appendix 3 of the Appellate Side Rules. However, the said rules were made only under the provisions of Contempt of Courts Act, 1971 which Act clearly shows that nothing contained therein shall derogate from the Constitutional powers of this court as superior court of record. Besides, under Article 215 the existing powers and procedures of the Letters Patent of the High Court like ours shall continue unless they are duly altered by a competent legislature by appropriate legislation. The Contempt of Courts Act does not amend Article 215 nor can it. Only the quantum of punishment has been fixed by the ordinary statute.
In order to assist the court Mr Bikash Ranjan Bhattacharjee, learned senior advocate, was requested to act as amicus curiae. He enlightens this court about the change in the practice innovated by this court under the above inherent powers. While statute merely provides for taking cognizance by issuing a Rule which Appendix 3 of the Appellate Side rules continues to give effect to, there is nothing in either the Act 1971 or the rules made by our High Court which mandates issuance of a notice before issuing a rule nisi. He further submits that this procedure was evolved by this court under the inherent powers independent of the Act of 1971 but allowed the respondents to come to their senses without the court having to draw the sword of contempt with its drastic consequences and give the alleged contemners a chance to comply with the order to show that 2 their violation was not willful. Consequentially where a rule of procedure has been evolved by the court and not expressly abrogated from by any statute made by the competent legislature, such procedure can be relaxed by the court which evolved it in the ends of justice.
He further submits that alternatively the act of issuing a notice to the contemners and asking them to file affidavits which is in effect as a rule nisi it should be construed to be taking cognizance.
Therefore, when notice has been issued to the alleged contemners and they have been asked to file affidavit-in- opposition, this shows that the intention of the court has been to take cognizance of such acts after the prima facie satisfaction that willful disobedience and/or deliberate violation has occurred. The court has asked the alleged contemners to show cause by way of affidavit, and if no cause is shown within the date fixed, the court should be at liberty to pass appropriate orders for contempt of court relating to the violation alleged. As long as the application seeking rule in contempt has been made within one year from the date of the violation complained of and as in the present case where the application was made on November 22, 2016 in relation to a violation which occurred on the expiry of twenty-one days from May 30, 2016 as appears from para.3 of the contempt application, the petitioner could not be said to be at fault for the delay of the court in issuing the notice whose provenance I have discussed as above. Such notice was directed to be issued on April 6, 2017, still within one year from the date of the violation. Therefore, the application is within the period of limitation referred to in Pallav Seth v. Custodian reported in AIR 2001 SC 2763.
Accordingly, I accept the submission of Mr Bhattacharya and hold that the present application for contempt is not only maintainable but also by issuing a notice and directing filing of affidavits by the alleged contemners cognizance was taken within one year from the date of violation complained of by the applicant.
3Since the contempt application has been held to be maintainable but despite directions none has appeared for the alleged contemners nor any affidavit has been filed, the acts of contempt now stand admitted. Hence the contemners shall be produced before this court in police custody, but without handcuffs, on July 30, 2018 by the appropriate police authorities being in superior officer of the police, not below the rank of Deputy Commissioner, Bidhannagar Police Commissionerate in case of the first contemner and the Deputy Superintendent of Police, Murshidabad in case of the second contemner at 10.30 a.m. and they shall attend the court unless granted leave to depart. The Deputy Sheriff shall also be present at 10.30 a.m. on that date. For the present the contemners shall be produced in custody but without handcuffs. They shall attend for the purpose of making any submission they wish against the sentence which I may pass after due consideration.
Let a copy of this order be served on the Government Pleader and each of the alleged contemners through the officer in charge of the local police station as also to the Commissioner of Police, Bidhannagar Police Commissionerate and the Superintendent of Police, Murshadabad such that they cause compliance with this order. This shall be served at the cost of the petitioner.
The police officers and the contemners are to act on the plain copy order issued from this court without insisting certified copy of this order.
Copy of this order duly countersigned by the principal officer of this court be given to the parties on usual undertaking.
[Protik Prakash Banerjee, J] 4