Jagdish Bhalla, Bhanwar Singh, JJ. - (1.) Certain issues create a platform on which someone can just rise and emerges into instant limelight. This practice of indulging into sensitive and important matters should be checked and curbed with a firm will so that the habit of sensationalisation is put to an end.
(2.) The dispute regarding Ram Janam Bhumi and Babri Masjid is one of such matters, accordingly petitions are being filed before this Court. Writ Petition No. 1197 (M/B) of 2002, Sushil Vidyarthi v. Union of India and Ors., was filed before this Court by a journalist only few days ago. Now instead of journalist, a member of the Bar from Ajmer, Rajasthan has come before this Court with a prayer that a direction be issued for the construction of Babri Masjid at Ayodhya on the disputed site. It has been further prayed that 'Ram Chabutra' and 'Kaushalya Rasoi' be also constructed where the same were situated and after the construction of such Masjid, an arrangement for security be made and in fact 'Ram Mandir' has to be constructed there, permission be also granted for the same.
(3.) Apex Court and this Court in various public interest litigations have come out with a specific direction to the extent that the petitioner, particularly if he is a practicing lawyer, his responsibilities increase and he must make his earnest efforts before filing public interest litigation.;