OJASWI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Mr.M.Ojaswi, the petitioner appearing in person.

(2.) This Public Interest Litigation has been filed seeking the following reliefs:

(3.) After hearing the party in person and going through the record, we are of the considered view that it is for the Legislature to enact a law and the Court cannot direct the Legislature to enact in a particular manner or consider any recommendation of any committee regarding the matter which calls for legislation.