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Judgment
S.K. Mishra, J
This public interest litigation is initiated at the behest of the some elected representatives like Member of Zila Panchayat etc. The grievance of the petitioner is that the opposite party/company specially respondent no. 4 has collected money from several investors and are not returning the same, therefore, the petitioner has prayed to issue a writ or order directing respondent no. 4 to 8 to submit the entire records related to the accounts of investors and entire State of Uttarakhand before this Court and issue a writ in the nature of mandamus commanding respondent no. 4 and its subsidiary societies to start the repayment of money of the investors. However, it is apparent from the record that though the petitioner said that he has received several complaints from different individuals of Pithoragarh and Almora but not a single complaint has been filed in the writ application. Moreover, the document that has been prepared by the petitioner are all self serving documents being prepared in hand on a paper and not a single copy of the receipt has been filed in the writ application to show that actually respondent no. 4 has received money from any of the respondent of Pithoragarh and Almora for the purpose of creating saving deposit or any other financial purpose.
In that view of the matter, we are of the opinion that this is a speculative PIL and there is no merit in the same.
Hence, the writ petition (PIL) stands dismissed.