SANSER PAL SINGH Vs. HONBLE DELHI COURT

JUDGEMENT

(1.) Present writ petition, styled as Public Interest Litigation, has been preferred seeking the following reliefs:-

(2.) We have heard the Petitioner, who appears in person, as well as learned counsels appearing on behalf of the Respondents. From a perusal of the pleadings in the writ petition, it is evident that this is not a Public Interest Litigation but is a private and publicity interest litigation. It has been held by the Supreme Court in several judgments that while seeking relief in the nature of Public Interest Litigation, the Petitioner should have no personal or vested interest and should not be guided by any self-gain. For ready reference, we may refer to the judgment of the Supreme Court in Dattaraj Nathuji Thaware v. State of Maharashtra and Ors., AIR 2005 SC 540, relevant para of which is as follows:

(3.) Petitioner has averred in paragraph-7 of the writ petition that he has filed two complaint cases under Sec. 138 of Negotiable Instruments Act, 1881, the details whereof are also mentioned. It is further averred that the Petitioner has moved an application before the concerned Court to execute bailable warrants in accordance with the practice directions issued pursuant to the judgment of the Hon'ble Supreme Court in Suo Moto W.P.(Crl.) No.2/2020, however, the learned Trial Court has declined to entertain the application. Petitioner has also annexed copy of the application dtd. 8/12/2021 as well as the order passed thereon.