RAJEBHAU MANIKRAO DANGAT Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Mushroom growth of PILs has now become a problem to the Courts. It often comes to our mind as to whether a PIL has really continued to be a litigation in the interest of the public or whether it has become a publicity interest litigation or a personal interest litigation.

(2.) On 18/1/2023, when this Court considered the submissions of the learned advocates for the appearing sides, the following order was passed:

(3.) Pursuant to the above, the Petitioner has deposited Rs.1,50,000.00 in this Court.