Section 61 in Rules of High Court at Calcutta relating to Applications under Article 226 of The Constitution of India
61. Power of court to take appropriate action in case a Public Interest Litigation is found to be frivolous.
- If a Division Bench while disposing of a Public Interest Litigation initiated in terms of Rules 57(a) and 57(b) of these Rules finds that the same is a frivolous one or made with mala fide intention or both, it may Not only impose exemplary costs against the petitioner but also debar him from presenting any Public Interest Litigation in future before this Court for such a period as it thinks fit.
