Opinion Poll
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Public Interest Litigation (PIL) was conceived and created as a judicial tool by the courts for helping the poor and oppressed sections of society. It seems to be losing its relevance to the extent that due to its misuse, PIL has been termed as ‘publicity interest litigation', 'private interest litigation', 'politics interest litigation' or 'paise income litigation' by one of the Supreme Court judges in a recent judgment. This opinion poll aims to seek feedback on the question:
Is PIL losing its relevance and has it become a handy tool of harassment
(a)
Yes (b)
No (c)
Can't Say
What other methods should be adopted to keep alive the institution of PIL, at the same time maintain adequate checks and balances to weed out frivolous cases. (Please write your comments in maximum of 5000 characters)
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