T R SHAMANNA Vs. STATE OF MYSORE

JUDGEMENT

(1.) The petitioners in these fourteen Writ Petitions are residents within the corporation limits of the Bangalore City Municipal Corporation, who are in receipt of water supply for domestic purposes. The respondents, who are common in all the Writ Petitions, are (1) the State of Mysore, (2) the Bangalore Water and Sewerage Board (hereinafter referred to as the Board) and (3) the Corporation of the City of Bangalore (hereinafter referred to as the Corporation).

(2.) Though the prayers are differently worded, two prayers which are common to all the Writ Petitions are-

(3.) The first two prayers were already the subject of W.Ps.847, 1061 and 1749 of 1965 on the file of this Court, which were disposed of oh 5th August 1966. The judgment of the Bench in those cases is in Shankarappa v. State of Mysore, 8 L.R. 458.