SCHOOL DEVELOPMENT COMMITTEE Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The learned counsel for the petitioners after arguing the petition at length submits that in respect of the grievance of the petitioners, there is already a writ petition pending in public interest before this Court. He therefore, prays that the issues raised in this revision petition may be kept open to be considered in the pending public interest litigation.

(2.) The respondent Nos.2 and 3 though served with the notice have not appeared.

(3.) The learned High Court Government Pleader for the respondent No.1/State submits that a writ petition is pending consideration before the Division Bench of this Court concerning the nuisance caused by the fish cutting unit and a fish mill run by the respondent Nos.2 and 3 and therefore, any order that may be passed in this revision petition would impact the public interest litigation.