ARCHANA SHUKLA Vs. MUNI CHIDANAND

JUDGEMENT

(1.) A counter-affidavit of Shri Rajiv Dhiman, presently posted as Divisional Forest Officer, Dehradun has been filed. He has stated in paragraph no.3 as follows:-

(2.) Shri S.S. Chauhan, learned deputy advocate general appearing for the State submits that, since proceedings are seized of before the Court of Chief Judicial Magistrate, Dehradun, recovery of fine etc. cannot be decided by respondent no.5 presently.

(3.) The learned counsel for respondent no.1, on the other hand, submits that his application under Section 2(iii) of the Forest (Conservation) Act, 1980 is pending before the concerned authority. The application was made in the year 2016 and various proceedings and queries etc. have been taken place. As a consequence to the order dated 13.12.2019 passed by this Court, the authority is not considering the said application. Hence, it is pleaded that the Court may direct the authority to consider the application without reference to the directions issued by this Court in the order dated 13.12.2019.