WESTERN GHATS PROTECTION COUNCIL Vs. UNION OF INDIA

JUDGEMENT

(1.) This is a public interest litigation filed by Western Ghats Protection Council, which is a Society said to be registered under the provisions of the Societies Registration Act, seeking the following reliefs:-

(2.) The primary relief sought for in the writ petition is a direction to the Central Bureau of Investigation, the 5th respondent, to investigate into the illegal involvement of public authorities and their calculated failure in initiating strict preventive actions against respondents 23 to 25, namely M/s KENZA Wellness Hospital LLP, Thondayad Bypass Road, Kozhikode, Proprietor, KENZA Holdings, Thrissur, and Shihab Shah, Kunnamkulangara Village, Thrissur, and the financial dealings of the said respondents with the Non-Resident Indians and others under the guise of a Villa Project, and the money laundering for tax evasion, if any involved, in the financial dealings.

(3.) The subject issue relates to certain constructions carried out by respondents 23 to 25 within the limits of the Thariode Grama Panchayat, Wayanad District, the 20th respondent. The 21st respondent is the Secretary of the said Grama Panchayat. The Union of India, various Departments of the State, the State Disaster Management Authority, the District Disaster Management Authority, the Revenue Divisional Officer, Vigilance and Anti Corruption Bureau, Station House Officer, Padinjarathara Police Station, Kerala State Pollution Control Board, Geological Survey of India, District Tourism Promotion Council, Real Estate Regulatory Authority and several other officials of the State Government and other authorities are made as respondents in the writ petition.