AIR 1993 SUPREME COURT 892 ::1993 AIR SCW 248 ::(1992) 3 CurCriR 326 ::1992 (4) SCC 305 ::1993 SCC(Cri) 36 ::1992 (3) AllCriLR 299 ::(1992) 4 SCR 226 (SC) ::1992 (4) SCR 226 ::1992 (3) Crimes 199 ::(1992) 5 JT 213 (SC) ::1992 (5) JT 213

Supreme Court Of India

(From : Delhi)

Hon'ble Judge(s): S. Ratnavel Pandian, K. Jayachandra Reddy , JJ

(A) Constitution of India , Art.32, Art.226— Public interest litigation - Means legal action initiated for enforcement of public or general interest. Public interest litigation - Meaning of. Lexically the expression "Public Interest Litigation" (PIL) means a legal action initiated in a Court of Law for the enforcement of public interest or general interest in which @page-SC893 the public or a class of the community have pecuniary interest or some interest by which their legal rights or liabilities are affected.(Para 51) (B) Constitution of India , Art.32, Art.226— Public Interest Litigation - Locus standi - Requirement of - Is mandatory even in public action - Strict rule of locus standi in private litigation is, however, relaxed, broadened and liberalised - Action should be for redressal of public wrong or injury - Mere busybody or interpolar not to be entertianed - No rigid litmus test yet evolved. Public interest litigation - Actio popularis - Similarity. The requirement of locus standi of a party to a litigation is mandatory; because the legal capacity of the party to any litigation whether in private or public action in relation to any specific remedy sought for has to be prim....