AMBUJAM RAJAGOPALAN Vs. STATE OF KERALA, REP BY CHIEF SECRETARY TO GOVERNMENT, SECRETARIAT, THIRUVANANTHAPURAM

JUDGEMENT

(1.) This writ petition is filed by the petitioner seeking the following reliefs:-

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

(3.) Petitioners have filed O.A. Nos.70,73,74 and 75/1981 before the Forest Tribunal, Kozhikode, under Section 8 of the Kerala Private Forests (Vesting and Assignment) Act, ie, Act 26 of 1971, and by a common order dated 19.01.1985, the Forest Tribunal allowed the application.