K.HARISH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This writ petition has been filed as public interest litigation, in which petitioners inter alia seek a writ of mandamus directing the Government to maintain the Tank in land bearing Sy.No.27 of Kowdenahalli Village, by clearing all the encroachments on the land in question.

(2.) We have learned counsel for the parties.

(3.) The right of respondent No.4 viz., St.Ann's Education Society in respect of land bearing Sy.No.27 of Kowdenahalli Village, K.R.Puram Hobli has already been adjudicated by Hon'ble Supreme Court by an order dtd. 23/1/2018 in Civil Appeal No.1303/2008. The reliefs sought in this petition and the order of the Supreme Court dtd. 23/1/2018 passed in Civil Appeal No.1303/2008 read as under: