REENU PAUL Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned counsel for the petitioner, learned Advocate General assisted by learned C.S.C., learned Solicitor General of India for NHAI and learned Standing Counsel for the Union of India.

(2.) The issue regarding Elephant Corridor raised in the instant PIL has already been settled by the Hon'ble Apex Court in the case of Hospitality Association of Mudumalai vs. in Defence of Environment and Animals and others, reported in (2020) 10SCC 589.

(3.) In that view, revisiting the said issue, in our opinion, it would be a duplication and redundant exercise, as this Court and the State are bound by the precedent as set down by the Hon'ble Apex Court in the aforesaid ruling.