GEORGE Vs. EXECUTIVE OFFICER, SABARIMALA

JUDGEMENT

(1.) The consideration and decision through this order relates to different issues relating to optimal ecological and environmental balancing of matters relevant to pilgrimage to Sabarimala, treated as a holy endeavour by the believers.

(2.) Heard the learned Special Government Pleader for the Department of Forests, the learned Senior Government Pleader appearing on behalf of the High Power Committee and the Nodal Officer of the Punyarn Poomkavanam Project, and the respective learned standing counsel for the Kerala State Pollution Control Board, Travancore Devaswom Board and the Cochin Devaswom Board as well as the learned amicus curiae for the Ombudsman for Travancore and Cochin Devaswom Boards.

(3.) This order is in furtherance of the order dated 10.12.2015 in relation to the report dated 27.11.2015 of DIG of Police and Nodal Officer of Punyam Poomkavanam project. That order reads as follows: