In Re: First Grade Pleader

Walter Salis Schwabe, K.C., C.J.—In this case, which is a serious one, the pleader in question had quite, clearly incited persons by public

speech to disregard the local authorities, not to obey the Forest laws, to boycott the forest subordinates and to continue that boycott. He now

comes before the Court and states that he has seen the error of his ways and. expresses his regret for the attitude he then took in the agitations

which were going on; and he states hat he desires to have his sanad renewed and hereafter to co-operate in the administration of Law and the

maintenance of order. That being his expressed attitude, we are willing to renew his sanad and express the hope that he will carry out fully the

solemn undertaking he has given to the Court.

This Court''s Jurisdiction in such cases is not a vindicative jurisdiction at all. Its main object in such a case is not to allow a man to practice in

Courts, when he himself is counselling disobedience to the law and order enforced by these Courts. When a man who has offended in that way

comes before the Court and honestly expresses his regret and his intention to assist the administration of justice in future, I see no reason why he

should be given an opportunity of showing that his intentions are as he expresses them.

Under these circumstances, I think this man''s sanad may he renewed.

Coutts Trotter, J.

I am of the same opinion.

Krishnan, J.

I agree.