relator
noun | \ rē-ˈlā-tər \ | re·la·tor
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a : the private person who brings a qui tam action
b : a party who has standing and on whose behalf a writ (as of mandamus) is petitioned for by the state as plaintiff relator then filed…a petition in prohibition requesting this court to prohibit respondents from transferring the funds —State ex rel. Tate v. Turner, 789 S.W.2d 240 (1990) — see also ex relatione