Chief Justice T S Thakur rebukes Advocate for filing PIL relying only on downloaded material

May,10,2016:

Rushing to the court without any ground study results in wastage of judicial time.

Attempt on the part of a Lawyer to rely on online information to file a PIL in the Supreme Court for seeking eviction of alleged encroachers from National Monuments could have become a very costly affair for him.

A bench headed by Chief Justice T S Thakur and Justices R Banumathi and U U Lalit asked PIL  petitioner Rajeshwar Singh's counsel as to whether he had carried out any ground study on the encroachments.

The counsel had to concede that most of the material annexed by him with the PIL was downloaded by him from the web. The bench observed that this tendency of rushing to the court without any ground study had resulted in wastage of lot of judicial time of Courts.

Adjourning the hearing of the PIL by two months, the bench directed the petitioner to go on an all-India tour on the subject , visit the monuments to see which had been encroached upon, take their photographs and place them before the SC.

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