Section 2 in Rajasthan Vexatious Litigation (Prevention) Act, 2015
2. Declaration of a person as a vexatious litigant.
(1)An application for declaring a person as a vexatious litigant may be filed before the High Court -(a)by the Advocate General; or(b)by the Registrar General of the High Court; or(c)with the leave of the High Court, by a person against whom another person has instituted or conducted proceedings, civil or criminal.(2)If, on an application filed under sub-Section (1), the High Court is satisfied that any person has habitually and without any reasonable ground instituted vexatious proceedings, civil or criminal, in any court whether against the same person or against different persons, the High Court may, after giving the person who has instituted such proceedings, an opportunity of being heard, declare that person as a vexatious litigant.(3)When an application is filed by any person referred to in clause (b) or clause (c) of sub-Section (1), the Advocate General shall also be heard on the application.(4)Application filed under sub-Section (1) shall be heard and decided by a Division Bench of the High Court.
