RAMESH NAIK L Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Sri. L. Ramesh Naik - petitioner/party-in-person and learned Additional Government Advocate Smt. Niloufer Akbar for respondent Nos.1 to 6.

(2.) The present writ petition has been filed styling it as a public interest litigation, seeking a direction to the respondents to take appropriate and necessary action in respect of the contamination of drinking water in Tumakuru District, Karnataka. A further prayer has been made for issuance of a direction to the respondents to undertake a review of the drinking water sources and to ensure timely maintenance of pipelines and water storage facilities.

(3.) As stated, the petitioner is a public-spirited individual and an Advocate by profession. It is submitted that the petitioner was previously employed as a Software Engineer and is also engaged in agricultural activities. He is a resident of Tumakuru District. However, he asserts that he has no personal interest, individual gain, or private motive in filing the present public interest litigation. The petition is stated to have been filed in the interest of the public, for the welfare and benefit of the residents of various districts in the State of Karnataka who are allegedly affected by the contamination of drinking water.