SRI SANJAY BHASKAR BANDEKAR Vs. UNION OF INDIA

JUDGEMENT

(1.) Having heard learned counsel for the petitioners and having perused the material placed on record, we are not persuaded to entertain these matters as public interest litigation ('PIL').

(2.) The petitioners seek to submit that in the State of Karnataka, there is only one caste, namely, 'Bandi', which is covered by the Presidential Order and that the Government, by inventing new names/nomenclature of 'Bandi' as 'Bandhi' or 'Baandhi', is seeking to deprive the legal rights of the petitioners flowing from the Presidential Order.

(3.) The petitions, by their very nature, involve basic questions of fact concerning the nomenclature of a particular class/community and as to whether the State is justified in referring to the other nomenclature of 'Bandhi' or 'Baandhi'. Moreover, such questions, if at all, may have a co-relation with an individual's legal right, if sought to be denied by the State.