Public Interest Litigation

S.No.	Contents
1.	Public interest litigation
2.	Who Can File a Public Interest Litigation
3.	Against Whom a Public Interest Litigation Can be Filed
4.	Procedure to File a Public Interest Litigation
5.	Can a Letter Explaining Certain Facts to Chief Justice
6.	The Present Scenario
7.	Interim Measures
8.	Appointing a Committee
9.	Can a Writ Petition be Treated as a Public Interest Litigation
10.	Public Interest Litigation in High Court or Supreme Court