MADAN MOHAN SAHU Vs. ANGUL

JUDGEMENT

(1.) The Court finds that in a large number of Public Interest Litigation (PIL) matters, the Petitioners are filing writ petitions soon after making a representation without waiting for a response.

(2.) The relevant Rule of the Orissa High Court Public Interest Litigation Rules, 2010 (2010 Rules) in this regard reads thus:

(3.) In this case, the Petitioner is objecting to the construction of a building over forest land in Pallahara, District-Angul. According to him, none of the present members of Bana Surakhya Samiti of Saharagurujang are supporting him and, therefore, he made a representation on 5/2/2021, to the Opposite Parties, which is pending consideration.