Supreme Court of India
Sanjay Musale vs State Of M.P. And Ors on 17 September, 1998
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.