GAJENDRA PURBIA Vs. UNION OF INDIA

JUDGEMENT

(1.) In this public interest petition as it stands today, there are no supporting documents or informative evidence, even prima facie sustaining serious allegations made by the petitioners with respect to mis-management of the respondent No.2 Arth Credit Cooperative Society. In the present format, we are not inclined to entertain this petition. A citizen approaching the Court in a public interest jurisdiction holds a greater duty to make full research and present necessary facts before the Court to cause further investigation.

(2.) The petition is, therefore, disposed of. However, if the petitioners are able to place further material on record, it would be open for them to file a fresh public interest petition.