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PETITIONER: SANJAY MUSALE

       Vs.

RESPONDENT: STATE OF M.P. AND ORS.

DATE OF JUDGMENT:       17/09/1998

BENCH: INDER PAL SINGH, PREM FRAKASH

ACT:

HEADNOTE:

JUDGMENT: O R D E R Delay condoned. The write petition filed in the High  Court  by  the petitioner  concealed  material  facts  as is noticed in the impugned order.  The petitioner appears to  have  filed  the litigation for   someone.    There  is  no  public  interest involved in the petition.  The High Court rightly found  him to  be  a  busy  body and, in our opinion, such a meddlesome interloper cannot be permitted to maintain  Public  Interest Litigation Petition.  The courts cannot allow their forum to be misused  in  the garb of "public interest".  This special leave petition is, therefore, dismissed with  Rs.5,000/-  as costs.