Introduction  The recently reported move of the government to bring-forth a legislation imposing monetary restrictions on the citizens' constitutionally recognised right to Public Interest Litigation. calls fora serious introspection, given the socio-economic conditions prevalent in the country as well as the constitutional'-promise to do social and economic justice to the people. The move is to make any person or group of persons, approaching the Supreme Court or the High Court by way of Public Interest Litigation, to deposit Rs. One Lakh or Rs. 50,000/- respectively, which will be refunded if the outcome went in favour of the petitioner and confiscated if the petition was not allowed. This is patently unfair and unconstitutional. Public Interest Litigation - An Instrument of Social Justice  The concept of Public Interest Litigation, an innovation of the activist judiciary of this country during the late 70's ....