MANJUNATHA H.A. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard learned counsel for petitioner.

(2.) Learned counsel for petitioner submits that due to pecuniary circumstances the petitioner is required to approach this Court time and again.

(3.) Our attention is invited to an order passed by respondent No.2 -Karnataka State Pollution Control Board dtd. 9/2/2022 placed on record at Annexure-A. The caption of the order reads thus: