AIR TREE FOUNDATION SOCIETY Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This petition is filed with a prayer for direction to the respondents that all the bore wells in the State should be covered so that through accident there is no casualty of human beings or animals. Perusal of the petition would show that the main source of the petitioner's information and consequent prayers in the petition is newspaper reports. If the petitioner wishes that this issue can be examined with seriousness in public interest petition, it is expected that the petitioner first makes proper research, collects material and brings it to the notice of the Court regarding the scale and seriousness of the issue. Mere general averments/allegations based on newspaper reports should not and will not be a cause for taking cognizance in public interest.

(2.) While reserving liberty to the petitioner to file a fresh petition with proper material, if so found, this petition is disposed of.