MAFATBHAI V SHAH Vs. SECRETARY GOVERNMENT OF INDIA

JUDGEMENT

(1.) Heard Mr. Mafatbhai V.Shah, the petitioner appearing in-person, and Mr. S.N.Shelat, learned Advocate General appearing for the respondents, at length and in detail.

(2.) The petitioner, a retired Official Liquidator, by means of instant petition under Articles 226 and 227 of the Constitution of India, founded on half-baked information, and which is, in the opinion of the Court, a classic instance of the grossest abuse of public interest litigation jurisdiction of the Court, prays for the following reliefs :-

(3.) So far as reliefs (d), (e), (f), (g), (h) and (j) are concerned, the petitioner states that they are not pressed.