STATE OF KERALA Vs. KURIEN E. KALATHIL PROPRIETOR

JUDGEMENT

(1.) These appeals arise from orders in proceedings under the Kerala Private Forests (Vesting and Assignment) Act, 1971 (hereinafter referred to as "the Vesting Act"), and Kerala Forest (Vesting and Management of Ecologically Fragile Lands) Act, 2003 (hereinafter referred to as "the EFL Act").

(2.) The Original Application filed under the Vesting Act was allowed in part, in respect of a portion of the scheduled property of 263.27 acres. Challenging the respective parts of the order which are against the applicants and the State, they are in appeal in MFA Nos.75/2019 and 42/2021, respectively. Additional respondents 3 to 5 in the OA, who claimed rival title against the applicants, have preferred MFA 107/2019.

(3.) The Original Application under the EFL Act relate to 873 acres (approximately) including the 263 acres notified under the Vesting Act. The original application was allowed but, subject to the orders in the OA under the Vesting Act. Challenging the same the State is in appeal in MFA 31/2018.