AJAY JAIN Vs. STATE OF RAJASTHAN & ANR

JUDGEMENT

(1.) Heard Mr.Vigyan Shah, learned counsel for the petitioner.

(2.) The instant petition has been presented to initiate a public interest litigation seeking judicial intervention qua the project of establishment of 9 MMTPA oil refinery at District Barmer in the State of Rajasthan.

(3.) The petitioner has introduced himself to be an M.Tech. from IIT, Kanpur with service experience in Assam Oil Company for over a decade. Apart from highlighting his credentials relating to the field of solar technology, thus, equipping him with huge experience in that domain of scientific advancement, he has alleged that the facts and figures published by the State with regard to employment, income and revenue to be generated by the aforementioned project are deceitful, false and fake, thereby trying to mislead the public and squander State revenue.