LETZKIT FOUNDATION (R) Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This writ petition was filed in this Court on 8/2/2021 with the principle prayer

(2.) It may not be out of place to mention that the very issue of the encroachments of footpaths referring to a particular locality was the subject matter of W.P.No.13736/2019 which was also a PIL. The Division Bench of this Court vide order dtd. 21/4/2021, passed a detailed order reported in 2021 SCC ONLINE KAR 12223 and issued directions as per para No.28 which reads thus: "28. We, therefore, pass the following order:

(3.) In view of these directions, the respondents have a strict adherence to these directions and to follow the directions in letter and spirit. As such, in our opinion, the present petition for espousing the very cause, does not require any indulgence by this Court. In case, if the directions of this Court are not followed by the respondent - Authority, certainly appropriate remedy can be availed. Filing repeated petition is not the remedy in our opinion. As such, no separate order is required to be passed in the present petition. In case directions of this Court in the matter of Sri D.S.Ramachandra Reddy are not probable or there is no compliance with the order of the directions of this Court, the party can certainly avail appropriate remedy. With these observations the PIL is dismissed.