D.MADEGOWDA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) These two writ petitions filed as public interest litigations are clubbed, heard together and disposed of by this common order having regard to the similitude of facts involved in the cases and the prayers sought for in the writ petitions.

(2.) We have heard the learned Counsel appearing for the parties and perused the material on record.

(3.) The petitioners in W.P.No.10948/2010 are all residents of Mysuru City having keen interest in protecting the natural habitat at Mysuru and protect its environment, whereas petitioner no.1 in W.P.No.4776/2009 is a registered Association of the Industrialists of Mysuru and petitioner no.2 is a social activist having keen interest in protection of lakes in Mysuru.