MICHLE FLOYID ESHWER Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) THIS is a case where the petitioner is seeking for a direction to the respondents to grant permission to the petitioner to fell and remove the shady trees standing the coffee plantation, as granted in Exts.P2 and P3 and for a direction to the first respondent to vacate the order Ext.P4, for enabling him to remove the cut down shady trees.

(2.) THE petitioner is the owner of a coffee estate, extending 220.19 acres in various survey numbers as shown in para 2 of the writ petition, situated in Thrissilery Village, Thirunelli.

(3.) IT appears that there was a vigilance investigation with regard to the transfer of title of the property in favour of the petitioner, by one Shri Edwin Joubert Vanigen who is a Foreign National. The said proceedings have been finalised by the Government as evident from Ext.P7, stating that the recommendation of the Director, Vigilance and Anti Corruption Bureau that no further action in the matter is required, has been accepted by the Government. Learned counsel for the petitioner submits that there is no illegality in the transfer also.