VANCHIKODI Vs. THE DISTRICT COLLECTOR, MADURAI AND ORS.

JUDGEMENT

(1.) A pro bono litigation seeking for a Mandamus directing the respondents 1 to 3 to take suitable action regarding the measurement of breadth and length of East Vaithiyanathapuram 5th street, Aalamaram, Madurai -18 by considering the petitioner's representation dated 30.12.2015, cannot be granted on the averments that there some encroachment.

(2.) No doubt, Public Interest Litigations have come to occupy an important field in the administration of Law. Public Interest Litigations are very useful handle for redressing the grievances of the people. But, unfortunately, lately, it has been abused. Administration of justice should not be for any publicity interest litigation or private interest litigation or political litigation. There must be real and genuine public interest. Courts of Justice should not be allowed to be used by unscrupulous litigants under this extraordinary jurisdiction. Reference can be made to the following decisions: - -

(3.) Averments in the supporting affidavit do not fall within the law laid down by the Apex Court to entertain the writ petition as a Public Interest Litigation. In the light of the above decisions and discussion, the writ petition stands dismissed. No costs.