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Gujarat High Court Irks over Frivolous PILs - (05 Oct 2015)

Gujarat HC irked over rampant misuse of public interest litigations (PIL) in several cases, has ruled that imposing a heavy fine is not enough in such cases and said, "PIL jurisprudence is not for abuse. We will have to go for prosecution when a clear case of misuse of process is established."

Tags : GUJARAT HC  FRIVOLOUS PILS  

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