BIHAR DALIT VIKASH SAMITI Vs. STATE OF BIHAR

JUDGEMENT

(1.) THIS order is on the hand written application of the District Magistrate, Vaishali, dated 12 October, 2001 on record.

(2.) THOUGH the writ petition was dismissed by the High Court on 19 June, 2001, the order of the High Court was being utilised to an advantage by the petitioner as if to file a First Information Report or a complaint before a Magistrate was one of right. The Court had declined to interfere on the petition. The theme of the order was that if a Public Interest Litigation is being resorted to, then, a citizen who comes to the Court should render such a state of affairs that a complaint has been made to the authorities who are to look into the allegations which partakes the nature of an offence under the criminal law and the authorities may be in inaction.

(3.) THE petitioner one Yugal Kishore Chaudhary brought a PIL under the banner of Bihar Dalit Vikash Samiti. The Court declined to interfere putting the responsibility on the petitioner that if he was so serious and convinced of his claims then he may resort to filing of a First Information Report which if not entertained then approach the Magistrate.