The Petitioner proposed a project that focuses on maintaining a clean and healthy environment in the country. The petitioner thereby approached the Delhi High Court to provide the assistance which is required by the petitioner for the implementation of the proposed project in the interest of justice. A bench comprising of Chief Justice D.N Patel and Justice Prateek Jalan heard the plea.
The petitioners in the case mentioned a plethora of problems that were prevailing ranging from water logging to air pollution, however, failed to mention the details of any of it in any form stating that he wanted to prevent the information from going into ‘wrong hands’. The petitioner in the case asked for financial as well as manpower assistance.
The petitioner informed the court 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.
The court on a perusal of documents and arguments stated that instead of a PIL it was a ‘perverse’ litigation that was untenable and absurd. The court termed it as a frivolous lawsuit thereby dismissing the same by imposing a fine of Rs. 50,000 on the petitioner which was to be submitted to Delhi State Legal Services Authority(DSLA).
Case Details
TRILOK GOYAL v. UNION OF INDIA & ors.
Counsel for Petitioners- Self
Counsel for respondents- Mr. Vikas Mahajan, CGSC for Respondents No.1 to 6
Coram- Honble Chief Justice D.N Patel and Honble Justice Prateek Jalan
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