SATHYA SAI ORPHANAGE TRUST Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner, which is a Non Governmental Organization (NGO), has approached this Court, stated to have been driven by official apathy, in identifying the victims of the 'Endosulfan' tragedy and in being allotted houses, which they have constructed with their own funds.

(2.) I do not propose to record the dialectical contentions of the parties in detail in this judgment because, it has now become irrelevant and unnecessary since, through the march of time and on account of the various interim orders issued by this Court, most of the eligible victims have been identified and their houses allotted.

(3.) However, for the sake of record, when this matter was considered by this Court on 15/9/2023, the following interim order had issued.