COMPASSION UNLIMITED PLUS ACTION Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Today, when the present petition came up for consideration, learned Advocate for the petitioner filed memo dtd. 21/11/2024 seeking to withdraw the petition on the ground that the prayer has become infructuous.

(2.) Since this petition is public interest petition, before permitting withdrawal straightway and disposing of the petition, the Court thought it fit to examine and satisfy itself that public interest involved is not shelved by permitting withdrawal or by disposing of the petition.

(3.) The petitioner happens to be a Non Governmental Organisation which filed the present public interest litigation wanting to espouse the cause of lack of cleanliness resulting due to irresponsible pet parenting in public parks and further complaining about failure of the respondent authorities to maintain cleanliness in that regard and clean climate in general in the public parks and gardens. They are the State of Karnataka through its Department of Horticulture and Bruhat Bengaluru Mahanagara Palike through its Commissioner.