CHINNAMALU AMMA Vs. STATE OF KERALA

JUDGEMENT

(1.) THE petitioner seeks for a direction to the respondents to restore the property covered by O.A.No.504/76 of the Forest Tribunal, Palakkad. Exhibit P1 is the copy of the order and it is pointed out that thereafter the petitioner had to approach various authorities for getting the property restored.

(2.) EXHIBIT P2 is the copy of the petition filed before the Taluk Sabha and Exhibit P3 is the reply submitted by the Divisional Forest Officer before the said Sabha stating that the property will be restored after getting Government Order with respect to the area to be restored.

(3.) THEREAFTER the petitioner was informed as per Exhibit P7 that the survey numbers mentioned in Exhibit P6 order is not that of the survey numbers of the properties involved in O.A.No. 504/76 and thereafter the Forest Mini Survey Assistant Director, Kozhikode was directed to inspect the property and to report back and only after the inspection and report, restoration process will be commenced.