The Rajasthan High Court has observed that to invoke PIL jurisdiction, providing thorough research data and having complete knowledge of facts are duty of the petitioner.
The division bench comprising of Chief Justice Akil Kureshi and Justice Rekha Borana while dealing with a PIL that was weak on facts and research noted the above.
"In this public interest petition as it stands today, there are no supporting documents or informative evidence, even prima facie sustaining serious allegations made by the petitioners with respect to mis-management of the respondent No.2 Arth Credit Cooperative Society."
The Court noted that it is not inclined to entertain the petition in this format.
While refusing to take up the matter, the Court remarked:
"A citizen approaching the Court in a public interest jurisdiction holds a greater duty to make full research and present necessary facts before the Court to cause further investigation."
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