Air Tree Foundation Society vs State Of Raj
2022 Latest Caselaw 1328 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

                  D.B. Civil Writ Petition No. 9496/2021

Air Tree Foundation Society, Reg. No. Coop/2018/jaipur/100794,
Through Its Secretary, Shri Manish Sharma Son Of Shri Madan
Bihari Sharma, Aged About 42 Years, Address- 30/06/05,
Madhyam Marg, Swarn Path, Mansarovar, Jaipur.
                                                                      ----Petitioner
                                     Versus
1.      State Of Raj., Through Its Chief Secretary, Govt. Of
        Rajasthan, Govt. Secretariat, Jaipur (Raj.)
2.      Secretary, Public Health And Engineering Department,
        Jaipur.
                                                                   ----Respondents

For Petitioner(s) : Mr. Manish Sharma in person through VC For Respondent(s) :

HON'BLE THE CHIEF JUSTICE MR. AKIL KURESHI HON'BLE MR. JUSTICE SUDESH BANSAL

Judgment

07/02/2022

This petition is filed with a prayer for direction to the

respondents that all the borewells in the State should be covered

so that through accident there is no casualty of human beings or

animals. Perusal of the petition would show that the main source

of the petitioner's information and consequent prayers in the

petition is newspaper reports. If the petitioner wishes that this

issue can be examined with seriousness in public interest petition,

it is expected that the petitioner first makes proper research,

collects material and brings it to the notice of the Court regarding

the scale and seriousness of the issue. Mere general

(2 of 2) [CW-9496/2021]

averments/allegations based on newspaper reports should not and

will not be a cause for taking cognizance in public interest.

While reserving liberty to the petitioner to file a fresh petition

with proper material, if so found, this petition is disposed of.

(SUDESH BANSAL),J (AKIL KURESHI),CJ

BRIJ MOHAN GANDHI/16

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