NARAYANASWAMY M. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel appearing for the parties.

(2.) Pursuant to our order dtd. 29/3/2023, the Court Commissioner has submitted detailed report along with a memo dtd. 24/5/2023. The report runs into 129 pages, including various photographs, the minutes of the meeting and the reports of the Competent Officers of the Karnataka State Pollution Control Board.

(3.) On perusal of the report submitted by the Court Commissioner, we are unable to find any reason to entertain the prayers sought for in the writ petition.