VASANTHY P Vs. HINDUSTAN NEWSPRINT LIMITED

JUDGEMENT

(1.) HEARD.

(2.) HAVING regard to the nature of the contentions reflected by the pleadings and materials on record, this writ petition is disposed of directing that the Deputy General Manager (Forestry) will take up Ext.P11, afford the petitioner an opportunity of being heard and dispose of the claim in accordance with law and on the basis of the necessary documents. The petitioner shall be permitted to refer to the plantation journal and the Mahazar prepared at the time of take over of the plantation from the petitioner and if such documents are relevant and if it is found to varying with such facts also be considered while disposal of Ext.P11. Let that be done within a period of three months from the date of receipt of a copy of this judgment. Writ petition is disposed of as above.