BANWASI SEVA ASHRAM Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Writ Petition (Criminal) No. 1061 of 1982 was disposed of by this court by order dated 20/11/1986. This court gave comprehensive directions and provided mechanism for the implementation of the same. This court has been monitoring the project during all these years. In the order dated 20/11/1986 this court took notice of the Mahenswar prasad Committee Report which had identified 433 villages lying south of the Kaimur range of the Mirzapur district to be relevant for the purposes of the present dispute. Two hundred and ninty-nine villages were in dudhi tehsil and the remaining 134 in Robertsganj tehsil. This court further noticed that a notification under Section 20 of the Indian Forest act, 1922 (the Act) had been issued in respect of 58,937.42 acres of land and the same was declared reserved forest. This court further noticed that in respect of 7,89,086 acres of land, notification under Section 4 of theact had been made. This court finally issued directions only in regard to the lands notified under Section 4 of the Act. It was specifically made clear that the land already declared as reserved forest was not the subject matter of the writ petition. It is further clear from the order that the directions and subsequent monitoring was to relate only to the lands which have been notified under Section 4 of the Act. Although the order noted the fact that Mahenswar Prasad Committee identified 433 villages in that area but the directions of this court are only confined to those villages which have been notified under Section 4 of the Act. With this background we issue the following directions;

(2.) To be listed on 31/03/1993 for final disposal.