MUMTAJ KHAN BABUKHAN Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) SHRI K. N. Gupta, counsel for the petitioner. Shri J. S. L. Sinha, Government Advocate, for the State. Heard counsel in the matter of admission.

(2.) THE petitioner has described himself colourfully and indeed he dons coloured robes, of many colours. He is social worker and also a political activist but in this matter his counsel, Shri Gupta, submits that he is motivated to espouse "public cause" in prosecuting, according to Shri Gupta, "public interest litigation".

(3.) COUNSEL has cited Ram and Shyam, AIR 1985 SC 1147 to submit that the petitioner's standing may be contested but the judicial dicta of the Apex Court must be brought to the notice of the concerned authority to serve a public cause. We applaud counsel's generous move. We are not moved yet by law as well as facts to give any relief to the petitioner as his motives are doubtful and indeed there is no public cause ripe for redressal.