STATE OF KARNATAKA Vs. ALL INDIA MANUFACTURERS ORGANIZATION

JUDGEMENT

(1.) Leave granted in Special Leave Petition (C) Nos. 1562-63/06.

(2.) Since this matter consists of two sets of distinct but related appeals, for the sake of convenience, they may be considered under the two heads of: (i) the Main Matters, and (ii) the Land Acquisition Matters. The Main Matters

(3.) These appeals are directed against a common judgment of the High Court of Karnataka (dated 3-5-2005) by which three Public Interest Litigations being Writ Petition Nos. 45334/04 (All India Manufacturers Organisation vs. State of Karnataka and Ors.), 45386/04 (J.C. Madhuswamy and Ors. vs. State of Karnataka and Ors.) and 48981/04 (Dakshinamurthy and Anr. vs. State of Karnataka and Ors.) were disposed of resulting in dismissal of Mr. J.C. Madhuswamys writ petition and a direction to the State of Karnataka to continue to implement a certain project known as the "Bangalore-Mysore Infrastructure Corridor Project" (hereinafter "the Project").