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Judgment
8 paragraphs · 230 wordsRitu Raj Awasthi, CJ
Heard Mr.M.Ojaswi, the petitioner appearing in person.
This Public Interest Litigation has been filed seeking the following reliefs:
“1. Issue a Writ in the nature of Mandamus directing the Respondents to frame necessary rules to incorporate the framework-mechanism of pre-legislative scrutiny/consultation with elements including but not limited to publishing the draft bills on a public platform (internet, media etc.,) soliciting public opinion on draft bills if found necessary, provide reasoning and explanation to the proposed bill and assessment of impact where applicable and such other elements that this Hon’ble Court sees fit to meet the ends of justice;
In the alternative, issue a Writ in the nature of Mandamus directing the respondent No.1 to re-consider the representation dated 15-Nov-2021, and respondent Nos.2 and 3 to consider the representation dated 15-Nov-2021, made by the petitioner herein, attached herewith as Annexure-B;
Grant any other relief that this Hon’ble Court sees fit in the facts and circumstances of the case;”
After hearing the party in person and going through the record, we are of the considered view that it is for the Legislature to enact a law and the Court cannot direct the Legislature to enact in a particular manner or consider any recommendation of any committee regarding the matter which calls for legislation.
The writ petition, being devoid of merit, is dismissed.