SUSHIL KUMAR ASWAL Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and the learned Deputy Advocate General for the respondent-State.

(2.) The petition is directed against the order of the Appellate Authority / Conservator of Forest, Shivalik Circle, Dehradun, Uttarakhand, in Appeal No. 02 of 2020.

(3.) It is the case of the petitioner that he had made an application under Sec. 122 of the U.P.Z.A and L.R. Act to the extent of 0.0300 Hectares, and that subsequently the officials of the forest department issued notice to him stating that the land over which he had put up a tin shed and a permanent structure was part of Rajpur compartment No. 8 of Raipur Range of Mussoorie Forest Division, and that the same is a reserved forest.