STATE OF KARNATAKA Vs. ELIZABETH MAYNE

JUDGEMENT

(1.) These appeals are by certificate from the judgment dated 18 April, 1975 of the High Court of Karnataka.

(2.) The respondents were the petitioners in the High Court. The respondents are either holders of bane lands in the District of Coorg or holders of such lands who purchased timber standing on them from such holders.

(3.) The respondents in the High Court asked for writ directing the Divisional Forest Officer of the State to issue permits to the respondents to remove trees standing on bane lands as particularised in the petition.