GRAM ARANYA SAMITHI REPRESENTED BY ITS PRESIDENT SRI. SIDDELINGAPPA S/O LATE SHIVANNA Vs. STATE OF KARNATAKA, REPRESENTED BY ITS CHIEF SECRETARY, REVENUE DEPARTMENT AND OTHERS

JUDGEMENT

(1.) PETITIONER who is the Gram Aranya Samithi has filed this writ petition seeking for a direction to issue a writ of certiorari by quashing the order dated 22.10.2007 passed by the 3rd respondent at Annexure -F in granting 10 acres of land in the property bearing Sy. No. 42 situated at Aladakatti village, Kasaba hobli, Chikkanayakanahalli taluk, Tumkur district, to the 5th respondent -a private trust.

(2.) ACCORDING to the petitioner, it is with cooperation of the Forest Department, the village panchayath have raised Eucalyptus tree and other trees under the schema of 'Social Forest' to the extent of 8 acres in the property in question at the first instance and thereafter, from time to time they have implemented the said social activities. At this point of time, the 3rd respondent has proceeded to grant 10 acres of land to the 6th respondent, which is overlapping the project developed by the petitioner. It is further contended by the petitioner that the scheme has noble cause and for which, the land has been entrusted by the authorities to the petitioner, in which the petitioner has grown several trees. But, however, the same land has been made available to the 6th respondent -Trust in violation of the scheme. According to the learned Counsel for the petitioner, the very object of social forest has been defeated by grating the land illegally to the 6th respondent by braking norms.

(3.) HEARD the learned HCGP.