BABAN THAKUR Vs. STATE OF BIHAR

JUDGEMENT

(1.) TWO petitioners Messers Baban Thakur and Rajesh Kumar claim them selves to be social workers and desire that the High Court issues, notice to the respondents and takes upon itself to inquire into matters all over Bihar of the schemes which are not being executed in regular manner particularly at Bettiah, Madhubani and Sheohar districts. 4/1/2013 Page 2 Lalan Sardar @ Lalan Kumar Sardar Versus State Of Bihar

(2.) THE High Court cannot permit its writ jurisdiction to be lent to make allegations against the administration. If there be any aspect of a statutory obligation not performed then that may be a case for consideration by the High Court. If the petitioners have so much zeal to make allegations which they have made in the petition, then nothing stops them in instituting a First Information Report or a complaint or raising this issue before the elected representatives of the people. If the High Court were to make the mistake to issue a writ on this petition it may perhaps turn out to be misutilisation of the public interest litigation jurisdiction.