LAWS(KER)-2020-1-260

KERALA PRAKTHANA GOTRA SANGAM Vs. UNION OF INDIA

Decided On January 08, 2020
Kerala Prakthana Gotra Sangam Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) Instant writ petition has been filed by the Kerala Prakthana Gothra Sangam seeking the following reliefs:

(2.) District Medical Officer - 3rd respondent in the writ petition has filed a detailed counter affidavit, denying forced sterilization and also made averments regarding the steps taken towards the health of tribals and other benefits extended to them. Counter reads thus:

(3.) We have gone through the counter affidavit and are satisfied with the measures taken. We are not inclined to delve further into the matter. That apart, there is no representation for the writ petitioner.