SHETHNA, J. - (1.) THAKUR Nahar Singh Jasol, Chief Administrator of the City Palace Museum (Maharana Mewar Charitable Foundation) Udaipur addressed a letter dated 18. 11. 1999 to Hon'ble Justice Vishnu Sadashiv Kokje, Judge, HIGH COURT OF RAJSTHAN , Jodhpur alongwith a copy of application dated NIL submitted by as many as nine applicants to the District Collector, Barmer and a copy of the letter dated 12. 10. 1999 addressed to Shri R. N. Arvind, I. A. S. Collector, District Barmer.
(2.) WE fine from the noting made on this petition that as per the orders, it was listed in Chamber on 22. 11. 1999. On 22. 11. 1999 their Lordships V. S. Kokje and Mohd. Yamin, JJ. passed the following order in chamber:- 22. 11. 1999 HON'ble MR. V. S. KOKJE, J. HON'ble MR. MOHD. YAMIN, J. (IN CHAMBER) Perused the papers. In our opinion, it is a fit case for being entertained as Public Interest Litigation. Issue notice to the Collector of District Barmer as also to Thakur Ganga Singh Jasol, owner of Survey No. 116, village Temawas, Thakur Sobhagya Singh Jasol, survey No. 216/31, Shri Moolchand Rathi Jasol, Proprietor of Universal Dyeing, Shri Rameshwar Bhootra Jasol, owner of Annapurna Textile Pvt. Ltd. , Shri Ashok Jain Jasol, Proprietor of Monica Textile, Shri Devraj Nahata Jasol, proprietor Nahata Textile, calling upon them to show cause as to why action to redress the grievance of the petitioner be not taken and interim orders be also not issued. Notices returnable within four weeks. '' Only Collector, Barmer has filed reply affidavit. In view of the reply affidavit nothing more is required to be done and accordingly, it was required to be disposed of. However, before parting, we must state that there is growing tendency among the people of the State to address letters directly to the Hon'ble Judges of this Court with a request either to treat the matter as Public Interest Litigation or to do justice to them and the registry is directed to place the matter before the court on judicial side. We do not approve this practice. If any person has any legitimate grievance then he or she should address a letter or application only to the Hon'ble Chief Justice of this Court. Those cases should only be entertained provided the Hon'ble Chief Justice thinks it fit to place it on a judicial side treating it as a writ petition or a public interest litigation matter.
(3.) WE must also state that in some cases the parties can easily afford to approach this Court either in person or through their counsel by way of proper writ petition, but instead of that this device is found out to address letters or applications to Hon'ble Judges of this Court with a request to entertain it as a writ petition or public interest litigation matter. In number of cases, we have found that no public interest was involved and it was only a private dispute between the parties. This is one of those cases. We wound like to reproduce the typed application dated 18. 11. 1999 addressed by Thakur Nahar Singh Jasol to the Hon'ble Judge of this Court, which is as under:- Varnacular Text ;