Sanyam Lodha vs State Of Rajasthan
2022 Latest Caselaw 12014 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

D.B. Civil Writ Petition No. 14447/2022

Sanyam Lodha

----Petitioner Versus State Of Rajasthan

----Respondent

For Petitioner(s) : Mr. Akhilesh Rajpurohit For Respondent(s) : ___

HON'BLE MR. JUSTICE SANDEEP MEHTA HON'BLE MR. JUSTICE KULDEEP MATHUR

Order

29/09/2022 The petitioner has approached this Court by filing the present petition and has raised various issues and has made several prayers.

We feel that prayers Nos.(ii) to (iv) made in this writ petition do not involve any issue of public interest and are referring to a specific FIR registered at P.S. Barloot and thus, we are not inclined to entertain these prayers in exercise public interest litigation jurisdiction.

On a perusal of averments made in the writ petition, it is clear that the petitioner's grievance that the State has failed to comply with the direction given by Hon'ble the Supreme Court in its judgment rendered in the case of Prakash Singh & Ors. Vs. Union of India & Ors., reported in (2006)8 SCC 1 to the extent of establishing Police Complaints Authority is fit to be entertained in PIL jurisdiction.

Issue notice to the respondents qua the prayers (i), (v) and

(vi) only.

(KULDEEP MATHUR),J (SANDEEP MEHTA),J 43-skm/-

Powered by TCPDF (www.tcpdf.org)