Public Interest Litigation

Can a Writ Petition be Treated as a Public Interest Litigation?

Yes, a writ petition filed by the aggrieved person, whether on behalf of group or together with group can be treated as a PUBLIC INTEREST LITIGATION however,

• The writ petition should involve a question, which affects public at large or group of people, and not a single individual.
• Only the effected / Aggrieved person can file a writ petition.
• There should be a specific prayer, asking the court to direct the state Authorities to take note of the complaint /allegation.