ARVIND SHARMA Vs. GOVERNMENT OF KARNATAKA

JUDGEMENT

(1.) IN this writ petition, filed as a cause in public interest, the petitioner has prayed for the following reliefs:

(2.) WE have heard the petitioner, who appeared in person and learned counsel for the respondents. The petitioner submitted that no service roads are provided by respondent No.6, who is awarded the contract for upgradation, operation and maintenance of National Highway No.7 on the stretch from k.m. 534.720 to k.m. 556.840 measuring about 22 kms. from Kempegowda International Airport trumpet junction to Hebbal, Bangalore and hence, collection of toll for using the said 22 kms. of the highway is illegal.

(3.) ON the contrary, learned counsel for respondent Nos.4 to 6 submitted that the petition is not filed in public interest and hence is liable to be dismissed. They also submitted that service roads are provided except for a small stretch. In this behalf, they referred to their respective statement of objections.