AIR 1991 SUPREME COURT 1902 ::1991 AIR SCW 2082 ::1991 (2) UJ (SC) 415 ::1991 (4) SCC 54 ::(1991) 3 SCR 102 (SC) ::(1991) 3 JT 172 (SC) ::1991 (3) JT 172

Supreme Court Of India

(From : AIR 1990 Kant 87)

Hon'ble Judge(s): T. K. Thommen, R. M. Sahai , JJ

(A) Constitution of India , Art.226— Public interest litigation - Locus standi - Development Scheme - Conversion of Public Park into private nursing home - Petition against by inhabitants of locality - Maintainable. Bangalore Metropolitan Region Development Authority Act (12 of 1976) , S.19— Public Park - Conversion into private nursing home - Petition against - Locus standi. @page-SC1903 (Per R. M. Sahai - (Dr. T.K. Thommen, J. agreeing) - The restricted meaning of aggrieved person and narrow outlook of specific injury has yielded in favour of broad and wide construction in wake of public interest litigation. Even in private challenge to executive or administrative action having extensive fall out the dividing line between personal injury or loss and injury of a public nature is fast vanishing. Law has veered round from genuine grievance against order affecting prejudicially to sufficient interest in the matter. The rise in exercise of power by the executive and comparative decline in proper and effective administrative guidance is forcing citizens to espouse challenges with public interest flavor. It is too late in the day, therefore, to claim that petition filed by inhabitants of a locality whose park was converted into a nursing home had no cause to invoke equity jurisdiction of the High Court. In fact public spirited citizens ....