(1.) I. INTRODUCTION : The present matter is a classic example as to how the nexus between the Politicians, Bureaucrats and the Builders can result in the conversion of precious Forest Land for commercial purposes under the garb of resettlement of people belonging to the backward class from whose ancestors, agricultural land was acquired for public purpose.
(2.) The facts in brief, shorn of unnecessary details, giving rise to present proceedings are as under:
(3.) We have heard Shri K. Parameshwar, learned Senior Counsel (Amicus Curiae) ably assisted by Mr. M.V. Mukunda, Ms. Kanti, Ms. Raji Gururaj and Mr. Shreenivas Patil, learned counsel. We have also heard Dr. Abhishek Manu Singhvi, learned Senior Counsel appearing on behalf of the RRCHS and Shri Shekhar Naphade, learned Senior Counsel appearing on behalf of the GCHS and Shri Aniruddha Joshi, learned Senior Counsel appearing on behalf of the State.
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