BETTY BIJU Vs. UNION OF INDIA

JUDGEMENT

(1.) The prayers in the above Writ Petition (Civil) are as follows:

(2.) Heard Sri.Georgekutty Mathew, learned counsel appearing for the petitioner, Sri.P.Vijayakumar, learned Assistant Solicitor General of India appearing for R-1 & R-2 and Sri.K.Sandesh Raja, learned Special Government Pleader (Forest) appearing for R-3 to R-8.

(3.) After hearing both sides and on perusal of the pleadings on record, it is seen that the matter in issue is covered by Ext.P-8 judgment of this Court in the case in George v State of Kerala [2020(1) KLT 109]. Accordingly, it is ordered that the directions and orders already passed by this Court in the case in George's case supra [2020(1) KLT 109] will also regulate this case as well. Hence it is ordered and clarified that all the directions and orders including the time limits stipulated therein shall be adhered to by all the parties concerned.