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Supreme Court Of India

Hon'ble Judge(s): Doraiswamy Raju, Arijit Pasayat , JJ

(A) Constitution of India , Art.32, Art.226— Public Interest Litigation (PIL) - Requirement of 'Locus Standi' of petitioner - Attractive brand name of 'PIL' should not be used for personal gain, political motivation or oblique considerations - But, should be armed at redressal of genuine public wrong/injury - Publicity oriented PIL's of busy bodies - To be dismissed at threshold with exemplary costs. Public interest litigation is a weapon which has to be used with great care and circumspection and the judiciary has to be extremely careful to see that behind the beautiful veil of public interest an ugly private malice, vested interest and/or publicity seeking is not lurking. It is to be used as an effective weapon in the armory of law for delivering social justice to the citizens. The attractive brand name of public interest litigation should not be used for suspicious products of mischief. It should be aimed at redressal of genuine public wrong or public injury and not publicity oriented or founded on personal vendetta. The Court must be careful to see that a body of persons or member of public, who approaches the Court is acting bona fide and not for personal gain or private motive or political motivation or other oblique consideration. The Court must not allow its process to be abused for oblique considerations. The Court has to be satisfied about (a) the ....