RAMASHRAY SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The writ petitioner- Ramashray Singh has filed writ petition being W.P.(PIL) No. 3554 of 2011 in the name of Public interest Litigation and prayed that the matter may be referred to the Central Bureau of Investigation to investigate into the income of the Ministers of the State of Jharkhand. The petitioner has not given about his own credentials, except that he is a citizen of India and residing within the territory of this Court and is a social activist and he always agitated against corruption and also espouse the cause for the welfare of the public interest since long. The petitioner has not given a single instance of his activity. In the writ petition, the petitioner has made a request for sending the matter to the Central Bureau of Investigation and, that too, against all the Ministers in the State of Jharkhand. It appears that the petitioner, knowingly to harass the persons, has filed this writ petition because of the reason which may be oblique and intention of the petitioner may be entirely different, inasmuch as neither any work much less any research has been done on the subject nor petitioner has pleaded that he came to know or he has reason to believe that all Ministers in the State of Jharkhand have earned illegal money and, that too, by criminal activities, so that the matter can be referred to the Central Bureau of Investigation.

(2.) Looking to the prayer made by the petitioner and the total pleadings, we are of the considered opinion that this is a glaring case of abuse of the process of Court and particularly, abuse of the Public Interest Litigation. Therefore, the writ petition of the petitioner (W.P.[PIL] No. 3554 of 2011) is dismissed on costs of Rs. 50,000/- (Fifty Thousand), which is to be deposited with Jharkhand State Legal Services Authority, Ranchi.

(3.) Learned counsel for the petitioner sought permission to withdraw these two writ petitions, which have been filed in the name of Public Interest Litigation.