PREMAVATHY C.S. Vs. DIVISIONAL FOREST OFFICER, NILAMBUR

JUDGEMENT

(1.) This writ petition is filed by the petitioner seeking the following reliefs:-

(2.) The basic facts discernible from the writ petition are as follows:-

(3.) The Divisional Forest Officer, Nilambur - the first respondent has filed a detailed counter affidavit refuting the claims and demands raised by the petitioner and basically contending that the property in question is a forest land surrounded by reserved forest and the property of the petitioner, as claimed by the petitioner, is not a property belonging to the petitioner. In order to understand the exact facts and figures projected by the Divisional Forest Officer, I think it is only appropriate that the relevant paragraphs are extracted:-