Full Judgment Text
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PETITIONER:
SANJAY MUSALE
Vs.
RESPONDENT:
STATE OF M.P. AND ORS.
DATE OF JUDGMENT: 17/09/1998
BENCH:
INDER PAL SINGH, PREM FRAKASH
ACT:
HEADNOTE:
JUDGMENT:
O R D E R
Delay condoned.
The write petition filed in the High Court by the
petitioner concealed material facts as is noticed in the
impugned order. The petitioner appears to have filed the
litigation for someone. There is no public interest
involved in the petition. The High Court rightly found him
to be a busy body and, in our opinion, such a meddlesome
interloper cannot be permitted to maintain Public Interest
Litigation Petition. The courts cannot allow their forum to
be misused in the garb of "public interest". This special
leave petition is, therefore, dismissed with Rs.5,000/- as
costs.