PATEL SOMABHAI KALABHAI Vs. RABGE FOREST OFFICER

JUDGEMENT

(1.) THIS appeal arises from the judgment and order passed by the learned Addl. District Judge, Fast Track Court No. 4, Modasa, Sabarkantha in Civil Appeal No. 48 of 2007 dated 04. 10. 2007 whereby, the said appeal was dismissed with costs.

(2.) THE facts in brief are as under:-

(3.) HEARD learned Advocate for the appellant and perused the documents on record. On perusal of the evidence on record, it transpires that the land in question was declared as a "reserved Forest" way back in the year 1964 by a Notification dated 14. 12. 1964 published by the State Government. Moreover, the appellant has also not been able to show by producing any evidence on record that the land in question is of his exclusive ownership.