VARGHESE Vs. DIVISIONAL OFFICER,

JUDGEMENT

(1.) The 1st petitioner is the owner of an extent of 1 Acre 3 Cents of landed property comprised in Sy.No.1219/3,4,5 of Madakkathara Village, Thrissur district. According to the petitioner, previous owners were granted 'pattas' as per Exts.P4,11,15 and 19. Later, the said properties were purchased by the petitioners.

(2.) The grievance highlighted by the petitioners in this writ petition is that, several trees are standing in dangerous condition to the property and life of the petitioners and thereupon, petitioners have submitted various applications namely, Exts.P23 to 27 before the Divisional Forest Officer, however, no action was taken, which is causing serious prejudice to the petitioners.

(3.) I have heard learned counsel for the petitioners and learned Special Government Pleader appearing for the Forest Department and perused the pleadings and the documents on record.