Section 61 in High Court of Chhattisgarh Rules, 2005
61.
(1)The expression 'Public Interest Litigation' connotes litigation undertaken for the purpose of redressing public injury, enforcing public duty, or vindicating public interest.(2)A matter involving individual or personal grievance shall not be treated as Public Interest Litigation.(3)Under the orders of the Chief Justice, the Registrar General may, from time to time, notify guidelines indicating the nature of matters which would fail within the ambit of Public Interest Litigation.
