AJIT KISHORE NARAIN Vs. STATE OF BIHAR

JUDGEMENT

(1.) THIS petition has been filed as a public interest litigation in effect praying that all the toll taxes which are being realised, an investment should be seen by establishing Bus stand.

(2.) WHAT the petitioners are asserting is that there is quid pro quo between the realisation of toll tax and giving the facility of Bus stands within the city. This in itself is a mis -conceived conception.

(3.) THE petition has been brought by an affirmative action. The High Court cannot become a monitor to local self Government. The grievance of the petitioners should at best be addressed to their elected representatives Of the area. This writ petition is accordingly dismissed.