Section 56 in Rules of High Court at Calcutta relating to Applications under Article 226 of The Constitution of India
56. Definition of Public Interest Litigation.
- Public Interest Litigation shall include a litigation the subject-matter of which is a legal wrong or a legal injury caused to a person or to a determinate class of persons by reason of violation of any constitutional or legal right or any burden imposed in contravention of any constitutional or legal provision or without authority of law or any such legal wrong or legal injury or illegal burden is threatened and such person or determinate class of persons is, by reason of poverty, helplessness or disability or socially or ecoNomically disadvantaged position, unable to approach the Court, for relief, and for redressal of which any member of the public Not having any personal interest in the subject-matter presents an application for an appropriate direction, order or writ in this Court under Article 226.Notwithstanding anything contained above, in any appropriate case, though the petitioner might have moved a Court in his private interest and for redressal of personal grievances, the Court in furtherance of the public interest involved therein may treat the subject of litigation in the interest of justice as a public interest litigation.
