K.H. LAKSHMAMMA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) These writ petitions are directed against the order dated 22.3.2011 (Annexure-S) and order dated 18.5.2011 (Annexure- T), both passed by the Chief Conservator of Forests, Bangalore in Appeal No.166/2010-11.

(2.) Brief facts of the case:

(3.) Since the date of purchase of the lands, the petitioners are in possession of the respective properties. The respondent Authority by invoking Section 64(A) of the Karnataka Forest Act, 1963 ('Act' for short) has initiated proceedings for eviction of the land on the ground that the land is forest land. Notice has been issued to Sri Shankarappa, Sri Chikkanna and Sri Gangamuniyappa and eviction order dated 23.9.2009 vide Annexure-L is passed. After coming to know about the eviction order dated 23.09.2009, the petitioners have filed the appeal before the Chief Conservator of Forests, Bangalore in Appeal No.166/2010-11 under Section 64-A(3) of Karnataka Forest Act, 1963 challenging the eviction order dated 23.09.2009. The respondent No.2 herein dismissed the appeal vide order dated 22.3.2011 on the ground that it is barred by limitation. Being aggrieved by the said order, the petitioners filed review petition and the said review petition also came to be rejected by respondent No.2 herein vide order dated 18.5.2011. Hence, the petitioners have filed these writ petitions challenging the order dated 22.3.2011 (Annexure-S) and order dated 18.5.2011 (Annexure-T) passed by respondent No.2.