JENSON PAUL Vs. STATE OF KERALA

JUDGEMENT

(1.) THIS writ petition arises from a proceeding pending before the Forest Tribunal in terms of the provisions of the Kerala Forest (Vesting and Management of Ecologically Fragile Lands) Act, 2003.

(2.) THE claimant before the Tribunal challenges an interlocutory order in relation to issuance of commission.

(3.) MAY be, having regard to the observations in that judgment, the State took steps to examine the Commissioner. That led to the Commissioner's report being remitted. Then the claimants wanted the involvement of a surveyor to measure out the property. That stands rejected by the Tribunal on the premise that the claimant had not objected to the Commissioner's report and had, in fact, opposed the State's application to set aside or remit the report. The learned Tribunal also stood cautioned by a time limit fixed by this Court.