SANJAY HARI Vs. CONSERVATOR OF FOREST

JUDGEMENT

(1.) This intra-court appeal is filed by the writ petitioner against dismissal of his writ petition vide judgment dtd. 20/9/2017, rendered in Writ Petition (M/S) No. 1553 of 2009. Operative portion of the impugned judgment is reproduced below:-.

(2.) Appellant filed Writ Petition (M/S) No. 1553 of 2009, seeking following reliefs:-

(3.) It transpires that a Notice dtd. 29/1/2007 under Sec. 61-B(1) of Indian Forest Act was issued to the petitioner by Deputy Conservator of Forest, calling upon him to show cause as to why order of eviction be passed against him.