SHOAIB RICHIE SEQUEIRA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The petitioner, who is a public rights activist and founding member of a Non-Governmental Organizations involved in espousing public interests has approached this Court invoking writ jurisdiction under Article 226 of the Constitution of India, inter alia, seeking the following substantive prayers;

(2.) Before adverting to the facts, it is pertinent to note that this is not the first case in public interest that the petitioner has agitated, but previously he had filed a Public Interest Litigation (for short "PIL") No.1942 of 2005 before this Court exposing scams of approximately Rs.1,00,000.00 Crores (Rupees one lac Crore) in incentive schemes in Import Export Policies. The PIL was admitted on 25/1/2006.

(3.) The petitioner contends that in April, 2006, he has filed two PILs' bearing Criminal Writ Petition No.3 of 2006 and Criminal Writ Petition No.13 of 2006 against M/s. Autoriders Finance Limited for;