Bombay High Court
Nitesh Mohanlal Doshi vs The State Of Maharashtra And 3 Ors on 22 August, 2019
Author: Bharati Dangre
Bench: Pradeep Nandrajog, Bharati Dangre
(19) PIL 64-15
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
Amk
PUBLIC INTEREST LITIGATION NO. 64 OF 2015
Nitesh Mohanlal Doshi .. Petitioner
Vs.
The State of Maharashtra & Ors. .. Respondents
Mr. Rakesh Agarwal for the Petitioner.
Mr. Abhay Patki, AGP for Respondent No.1-State.
CORAM : PRADEEP NANDRAJOG, C.J. &
SMT. BHARATI DANGRE, J.
DATE : 22nd AUGUST, 2019.
P. C. :
1. Impleading only one developer as a Respondent the grievance projected to protect the public interest in the instant Petition is that Respondent No.4 violated the FSI norms reconstructing the building.
2. That apart we do not find any averment in the Petition that while effecting construction the alleged deviations by the 4 th Respondent are causing a public nuisance.
3. For every violation of law a Public Interest Litigation would not lie for the reasons Courts would be choked and as such are choked with Petitions claiming to espousing public interest.
4. In the Petition there are no averments as to in what manner the Petitioner puts his labour to help the society. We are noting Public Interest Litigations being filed by persons after obtaining information 1/2 ::: Uploaded on - 23/08/2019 ::: Downloaded on - 23/08/2019 23:49:58 ::: (19) PIL 64-15 under the Right to Information Act. None of these Petitioners are rendering any material or tangible service to the public at large.
5. The Petition is dismissed.
[SMT. BHARATI DANGRE, J.] [CHIEF JUSTICE] 2/2 ::: Uploaded on - 23/08/2019 ::: Downloaded on - 23/08/2019 23:49:58 :::