Delhi High Court
Trilok Goyal vs Union Of India & Ors. on 25 September, 2020
$~9
* IN THE HIGH COURT OF DELHI AT NEW DELHI
% Date of Decision: 25.09.2020
+ W.P.(C) 6980/2020
TRILOK GOYAL ..... Petitioner
Through: Mr. Puneet Garg, Advocate along with
Petitioner in person
versus
UNION OF INDIA & ORS. ..... Respondents
Through: Mr. Vikas Mahajan, CGSC for
Respondents No.1 to 6
CORAM:
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE PRATEEK JALAN
JUDGMENT
: D. N. PATEL, Chief Justice (Oral)
CM No.23840/2020 (exemption)
Exemption allowed subject to all just exceptions.
The application stands disposed of.
W.P.(C) No.6980/2020
1. Learned counsel for the petitioner submitted that instead of counsel
for the petitioner, the petitioner in person shall argue out the case. We have
permitted the petitioner to argue in person.
2. This so-called Public Interest Litigation is preferred with the
following prayers:
Signature Not Verified
Digitally Signed By:PANKAJ
KUMAR
Location:
Signing Date:28.09.2020
08:13:46
"(a) Issue an appropriate writ, order or direction in the
nature of mandamus or any other writ or direction as this
Hon'ble court may deem fit thereby directing the respondents
to provide the assistance which is required by the petitioner for
the implementation of the proposed project in the interest of
justice.
(b) Issue an appropriate writ, order or direction in the
nature of mandamus or any other writ or direction as this
Hon'ble court may deem fit thereby directing the respondents
to execute the proposed project of the Petitioner in the interest
of justice;
(c) Issue such other writ, direction or order, which this
Hon'ble court may deem fit and proper under the facts and
circumstances of the case."
3. We have heard the petitioner in person at length. Having heard the
petitioner in person and looking to the facts and circumstances of the case, it
appears that this petitioner has a proposed project which will mainly focus
on maintaining clean and healthy environment in the country.
4. Although the petition refers to several prevailing problems, including
use of water resources, waterlogging in cities, air pollution, road accidents
and lack of economic progress, the details of the petitioner's proposed
project have not been stated in any form. It is stated that these details have
not been disclosed to prevent them from getting "in the wrong hands". The
petitioner nevertheless has sought an order from this Court, directing the
respondent authorities to provide assistance (both in terms of manpower and
financial resources) to develop his proposed project further and thereafter to
execute it. He states that the resources required for this are not within his
Signature Not Verified
Digitally Signed By:PANKAJ
KUMAR
Location:
Signing Date:28.09.2020
08:13:46
capacity. Upon inquiry, he has suggested that a team of about 30 persons
from various government departments may be placed at his disposal for this
purpose.
5. When we enquired from the petitioner in person about the amount of
the budget required for implementation of his proposed project, he was
uncertain about the exact requirements. However, he submitted that the
required budget will be approximately the same as the budget allocated
under the Mahatma Gandhi National Rural Employment Guarantee Act,
2005 (MGNREGA), i.e. approximately Rs.70,000 Crores, which may be
provided by the respondent authorities.
6. Having heard the petitioner in person, it appears that this is not a
Public Interest Litigation at all, but rather a perverse litigation since it is full
of absurdity. No ground is made out by the petitioner in person for allotment
of such a huge amount for his project. The petition is lacking in fundamental
particulars - including as to the nature of the project which the petitioner
seeks to develop and implement with the assistance of the respondents. It
ought to be kept in mind that the public money and resources cannot be
wasted in this manner.
7. This petition is full of absurdity and hence no prayer as prayed for can
be granted. The filing of such type of litigation is, to say the least, a
complete waste of judicial resources.
8. Hence, this petition is hereby dismissed with costs of Rs.50,000/- to
be paid by the petitioner to the Delhi State Legal Services Authority within a
Signature Not Verified
Digitally Signed By:PANKAJ
KUMAR
Location:
Signing Date:28.09.2020
08:13:46
period of four weeks from today. The aforesaid amount will be utilized for
the programme "Access to Justice". A copy of this order be sent forthwith
to the Member Secretary, Delhi State Legal Services Authority, Patiala
House Courts, New Delhi.
CHIEF JUSTICE
PRATEEK JALAN, J
SEPTEMBER 25, 2020
pk
Signature Not Verified
Digitally Signed By:PANKAJ
KUMAR
Location:
Signing Date:28.09.2020
08:13:46
