SHRINIDHI GOWDA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard learned counsel for the petitioners, learned AGA appearing for respondent Nos.1 and 3 to 6 and learned counsel for respondent Nos.2 and 7.

(2.) This public interest litigation has been filed seeking the following reliefs:

(3.) This Court, vide order dtd. 1/4/2021, had granted time to the petitioners to file an application pointing out the details of the specific cases of illegal crushing activity.