PRANATOSH ROY Vs. STATE OF ASSAM

JUDGEMENT

(1.) The above noted petition has been filed challenging the decision of the Public Interest Litigation Cell (PIL Cell) to the effect that the petition filed by the petitioner earlier does not fall within the guidelines provided for entertaining litigation in the public interest.

(2.) We have heard Shri B. K. Das, learned counsel appearing for the petitioners and Shri P.G. Baruah, learned Advocate General, Assam and Shri D.P. Chaliha, learned counsel appearing for the respondents.

(3.) It appears that a petition was filed on 16-10-98 by the petitioners, namely, Pranatosh Roy and others which was also titled as against the category "Public Interest Litigation". It appears that due to the said caption "Public Interest Litigation" it was provided that the petition may be placed before the PIL Cell to examine the matter in the light of guidelines as laid down to ascertain whether the matter would be cognizable as PIL or not. The Cell seems to have examined the matter and came to the conclusion that it was not covered by any of the guidelines provided for the purpose. That was also approved by the Hon'ble Acting Chief Justice.