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In an application, Bikram Singh had brought to the notice of the court that the forest rest houses/inspection bungalows located inside the forests are being misused for a variety of activities. A Supreme Court bench of Justice Madan B Lokur and Justice Deepak Gupta was considering this application.
Considering the guidelines which were framed by the Central Empowered Committee (CEC) for control and maintenance of forest rest houses/inspection bungalows located inside the forests, The Supreme Court has ordered that forest rest houses (FRHs)/inspection bungalows (IBs) located within the forest area, including the protected areas, shall not be transferred to private and commercial entities in the name of public-private partnership or by whatever name such an arrangement is called, for the promotion of any form of tourism, including ecotourism.
The Court approved these guidelines and made it an order of the court. It has further directed the Ministry of Environment, Forests and Climate Change to circulate a copy of its order to the Principal Chief Conservator of Forests of all the states and ensure that they abide by these guidelines.
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