BINAY KUMAR SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) IT is a very sad situation that the court today has had to question the credential of the petitioner in bringing in this petition as a public interest litigation. The cause list shows the name of Binay Kumar Singh. The petitioner is Binay Kumar Singh. On inquiry an advocate stands at the Bar of the court and he says that he is Binay Kumar Singh. Thus, Binay Kumar Singh, Advocate, is the petitioner of the present writ petition.

(2.) THE relief sought is, in effect, that he be granted a franchise to run a distribution of cooking gas under a licence. It appears that this petitioner may have applied or attempted to apply for a gas agency from Indian Oil Corporation as franchise to sell cooking gas. The petitioner was unsuccessful. It is contended that the application form had not been given to him.

(3.) CLEARLY the petitioner, as a lawyer, is seeking a personal relief and lables this petition as a public interest litigtion. This step at the hands of a lawyer is an abuse of the process of the court.