GEORGE ISAAC Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner is the chairman of the Gandhi Peace Foundation, kottayam. He is before this court for the following reliefs; they are:

(2.) On an earlier occasion, the petitioner was before this court for the very same relief's as sought in the present Writ Petition. This court, after considering the plea of the petitioner, has rejected the Writ Petition and in that has observed:

(3.) The cause of action, pleadings and prayer sought in the present Writ Petition is identical with the cause of action, pleadings and prayer made in the earlier Writ petition. Since the earlier Writ Petition has already been dismissed by this Court, we are of opinion that the present Writ Petition is hit by the principles of res judicata and therefore the relief's sought for in this writ Petition cannot be granted and accordingly Writ Petition requires to be rejected and it is rejected. Ordered accordingly. Petition dismissed.