TRAVANCORE RUBBER & TEA CO LTD Vs. DIVISIONAL FOREST OFFICER, DIVISIONAL FOREST OFFICE, CIVIL STATION

JUDGEMENT

(1.) This writ petition is filed by the petitioner, a company incorporated under the Companies Act, 1956, seeking the following reliefs:

(2.) Material facts for the disposal of the writ petition are as follows:

(3.) In the year 1975, a part of the land belonging to the company was notified as private forest under the Kerala Private Forests (Vesting and Assignment) Act, 1971 [hereinafter referred to as 'the Act, 1971'], and petitioner objected to the same by letter dated 10.12.1975 to the Custodian of Vested Forests. In the absence of any reply, an application viz., O.A.No.322 of 1976 was filed before the Forest Tribunal, Palakkad in respect of two plots of land. The first plot consisted of 27.36 hectares of land situated in Survey Nos.808/1, 808/2, 809, 1037/1 and 1032 of Peruvanthanam Village, viz., Plot-A. The second plot, i.e., Plot-B consisted of 60.36 hectares of land situated in Survey Nos.1037/1 and 1036/2 of the same Village.