A
SANJAY MUSALE
v.
ST ATE OF M.P. AND ORS.
SEPTEMBER 17, 1998
B
[DR. AS. ANAND, B.N. KJRPAL AND V.N. KHARE, JJ.)
Public Interest Litigation-Petitioner filing writ petition in High Cowt
for another person concealing mate1ial facts-High Cowt dismissed the peti-
tion-Held, there is no public ti1terest involved in the petition---Cowts cannot
C allow their f 0111111 to be misused in the garb of ''public interest".
CIVIL APPELLATE .JURISDICTION: Petition for Special Leave
to Appeal Civil No. 15971/98.
From the Judgment and Order dated 27.3.98 of the Madhya Pradesh
D High Court in W.P. No. 943 of 1997.
· Shiv Sagar Tiwari for the Petitioner.
The following Order of the Court was delivered :
E
Delay condoned.
The writ 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,
F
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.
R.P.
Petition dismissed.
646
Lex