ARCHANA SHUKLA Vs. MUNI CHIDANAND

JUDGEMENT

(1.) Interim Relief Application No.13469 of 2019

(2.) This Writ Petition is filed in public interest alleging that the first respondent is in illegal occupation of 35 bigha of forest land for his personal use from 2000 onwards.

(3.) We had, in our order dated 27.11.2019, recorded that an evasive counter-affidavit was filed by the Project Director, Animal Husbandry, Pashulok, Rishikesh, wherein he had stated that 27.79 acres of forest land was handed over to the Forest Department on 17.05.2001 by the Animal Husbandry Department, and no part of the Animal Husbandry Department land had been encroached upon by the first respondent. We had, then, opined that the affidavit did not disclose whether there was any encroachment on the 27.79 acres land which they had handed over to the Forest Department.