The Allahabad High Court has dismissed a Public Interest Litigation filed before the court for seeking direction to state to introduce a Bill "Advocate Protection Act" for the protection of Advocates practicing in the State.
The Division Bench of Chief Justice Govind Mathur and Justice Saurabh Shyam Shamshery while dealing with a PIL filed by Sunita Sharma And Another has observed that,
“We do not find ourselves legally equipped to give any direction for Legislation of any enactment.”
This petition for writ is preferred to have a direction to the Principal Secretary, Law and Justice, Uttar Pradesh to introduce a Bill "Advocate Protection Act" for the protection of Advocates practicing in the State. The petitioners are desiring for a legislative function by this Court which is essentially a work of Legislature.
Case details:
Case :- PUBLIC INTEREST LITIGATION (PIL) No. - 2 of 2021
Petitioner :- Sunita Sharma And Another
Respondent :- Union Of India And 3 Others
Counsel for Petitioner :- Avijit Saxena,Vijay Chandra Srivastava
Counsel for Respondent :- A.S.G.I.,C.S.C.Bench: Chief Justice Govind Mathur and Justice Saurabh Shyam Shamshery
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