KADABAGERE KRIYA SAMITHI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The writ petition is filed by a Society which claims to be interested in protecting the larger interest of people in and around Kadabagere Village and the writ petition is filed with the following prayer:-

(2.) The writ petition does not disclose the rights of the petitioner in the land concerned. This is not a public interest litigation, though the prayer is in the nature of the public interest.

(3.) As no rights of the petitioner is sought to be adjudicated in the writ petition, the same is hereby dismissed.