S B JAYARAJ Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is seeking for quashing the Endorsement under Annexure-E, dated 25-7-1983 issued by the Deputy Conservator of Forests, Madikeri Division, Madikeri, informing the petitioner that his request for redemption of timber from Sy. No. 70 of Uluguli village has been rejected by the Government in their letter No. FFD 178 FAD 82, dated 30-5-1983.

(2.) The case of the petitioner is that the rejection of the application of thepetitioner dated 5-12-1975 for redemption of timber is arbitrary and without reasons and there is no justification for not granting the necessary permission to the petitioner.

(3.) The communication dated 30-5-1983 issued by the Secretary to the Government,Food & Forest Department, to the Chief Conservator of Forests (General), Bangalore, reads as follows: Subject : Redemption of limber standing in Survey No. 70 of Uluguli village belonging to Shri S.B. Jayaraj of Punnia Estate. With reference to your letter No. A.6.MIS 30/1982-83, dated 7-2-1983 on the above subject, 1 am directed to stale that the request of Sri S.B. Jayaraj for redemption of timber from Survey No. 70 of Uluguli village cannol be complied with. He may be informed accordingly. Connected records received along with your letter dated 27-7-1982 are returned herewith. With reference to your letter No. A.6.MIS 30/1982-83, dated 7-2-1983 on the above subject, I am directed to state that the request of Sri S.B. Jayaraj for redemption of timber from Survey No. 70 of Uluguli village cannot be complied With. He may be informed accordingly. Connected records received along with your letter dated 27-7-1982 arc returned herewith. Yours faithfully, Sd/- (B.T.RANGANATH) Under Secretary to Government, Food & Forest Department.