GIREESH ACHAR Vs. GOVERNMENT OF INDIA

JUDGEMENT

(1.) This public interest petition has been filed by the petitioner seeking for the following reliefs:

(2.) When a query was put to the learned counsel for the petitioner, learned counsel for the petitioner stated before this Court that the petitioner is a driver and has not even passed S.S.L.C. examination.

(3.) We have considered the averments made in the petition. There are no antecedents of the petitioner with regard to he having involved in any social activity and no public spirited antecedents of the petitioner has been disclosed in the writ petition. The petitioner has also not impleaded the persons in whose favour the alleged grant of notified forest land has been made. In the absence of the grantees, even otherwise, no adjudication of the issue raised in the petition can be made.