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Public interest litigation (PIL) under Article 226 of The Constitution of India 1950, has been filed in the Allahabad High Court calling for the use of A4 size paper, with printing on both sides, in all courts of the State on grounds of preserving the environment and saving costs, among other grounds (Saumitra Anand and 4 ors v. Registrar General, High Court of Judicature at Allahabad and ors).
Petitioners contended “The rational usage and saving of paper from unnecessary and excess use and wastage is a constitutional obligation cast on both the State and the citizen".
They further mentioned, that saving the paper costs, by using A4 Size sheets with printing on both sides and thereby saving the unwarranted and unnecessary costs of the proceedings, would directly benefit the ordinary litigants.
Petitioners prayed before the court for the use of A-4 Size Sheets instead of Legal size sheets for the various documents involved in the proceedings of the Court and The Allahabad High Court rules, 1952 shall be amended for the use of A-4 Size Sheets with printing on both the sides. They stated the process of E-Filing shall be incorporated for paperless and efficient work.
Notably, Supreme Court and numerous High courts directed for the usage of A4 Size Paper, with printing on both sides of the paper, for the purposes of all pleadings, petitions, affidavits or other documents needs to be filed in view of the matter of environmental harm.
Taking note of all the submission, Division bench of High court on July 27, 2020, directed the petitioners to make a representation before the Registrar General with respect to utilization of A-4 size paper with printing on both sides in official as well as judicial functioning in all the courts across the state of Uttar Pradesh
Allahabad High court observed Petitioners had not fulfilled essentials of a writ of mandamus before invoking the jurisdiction of the court for the same.
“The issue sought to be agitated by the petitioners requires serious consideration in the administrative side. It is also well settled that the condition to have a writ in the nature of mandamus is that a person demanding such writ must first approach the authority concerned against whom relief is sought. The petitioners before approaching this Court have not satisfied such condition precedent. In view it, we are not inclined to interfere in the matter at this stage.”
Further, Allahabad High court stated that petitioners have the liberty to submit a detailed demand notice to the respondents and on denial of that or having no result thereon within a reasonable time, the petitioners may approach under Article 226 of the Constitution.
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