DEPUTY COMMISSIONER, THE DEPUTY CONSERVATOR OF FORESTS AND THE STATE OF KARNATAKA REPRESENTED BY ITS SECRETARY DEPARTMENT OF REVENUE Vs. K.K. BASAPPA S/O HOOVEGOWDA, NAGAMMA W/O PUTTEGOWDA, K. PRASHANTH S/O KOMARIGOWDA AND H.H. ANANDA S/O JAYAPP

JUDGEMENT

(1.) THIS appeal is filed by the State -respondents in W.P. No. 4805/2008 being aggrieved by the order dated 26.3.2008 wherein the learned Single Judge has allowed the writ petition and remitted the matter to the respondents -appellants herein for fresh consideration of the application of the petitioners in accordance with law.

(2.) THE respondents herein filed W.P. No. 4805/2008 being aggrieved by the endorsement issued by the respondents in the writ petition wherein the application filed for permission to fell trees as sought for by the writ petitioners was rejected by the impugned order dated 10.3.2007 and endorsement 20.3.2008. It is contended in the writ petition that petitioners are entitled to cut the trees by seeking permission from the respondents in the writ petition and permission ought to have been granted and the application for permission to fell the trees has been wrongly rejected by holding that no permission can be granted to fell the trees situate in the private lands as the trees were not leased in favour of the petitioners.

(3.) WE have heard the learned Government Advocate appearing for the appellants.