As per case facts, the Petitioner filed a complaint regarding forged NOCs for airport construction causing significant deviations, but police did not register an FIR. After unsuccessful attempts with police ... and a High Court application (relegating him to a Magistrate, upheld by the Supreme Court), the Petitioner filed a criminal application with the Magistrate. The Magistrate declined a police investigation order but examined the Petitioner as a complaint. The Petitioner appealed to the High Court, explicitly questioning the High Court's adherence to Supreme Court judgments (like Lalita Kumari) and the effective implementation of Supreme Court orders. The question arose whether High Courts are obligated to ensure Supreme Court directives are followed, especially when lower courts allegedly disregard them, and if judicial orders can be termed contemptuous. Finally, the High Court found the Magistrate's order proper, dismissed the Petitioner's appeal with costs, and noted his allegations against the courts were contemptuous, directing contempt proceedings and a review of his Party-in-Person certificate.