Public Interest Litigation

Can a Letter Explaining Certain Facts to Chief Justice be Treated as A Public Interest Litigation

• In early 90's there have been instances, where judges have treated a post card containing facts, as a PUBLIC INTEREST LITIGATION some of them are:
• Letter alleging the illegal limestone quarrying which devastated the fragile environment in the Himalayan foothills around Mussoorie , was treated as a PUBLIC INTEREST LITIGATION
• A journalist complained to the Supreme Court in a letter, that the national coastline was being sullied by unplanned development which violated the central government directive was treated as a PUBLIC INTEREST LITIGATION