SANJAY MUSALE Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Delay condoned.

(2.) 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 busybody and, in our opinion, such a meddlesome interloper cannot be permitted to maintain a 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. 00 as costs.