STATE OF KERALA Vs. N. RAJAGOPAL

JUDGEMENT

(1.) State and its authorities are in appeal challenging order dated 31/8/2016 in OA No.6/2009 of the Kerala Forest (Vesting and Management of Ecologically Fragile Lands) Tribunal, Kozhikode.

(2.) This is the third round of litigation and presently our concern is only with reference to two items of property which are described as plots D and E marked in Ext.C2(a) plan.

(3.) The short facts relating to the case are as under:-