VALA MANISH VAGHABHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THIS petition has been preferred challenging the order made by respondent No. 3, the Collector, Amreli (hereinafter referred to as "the Collector) on 14th September, 1989 (Annexure-F) and Notification No. AKH-122-77-FLD-1477/77072-P dated 19th September, 1977 issued by the Government of Gujarat in exercise of powers conferred by Section 4 of the Indian Forest Act, 1927 (the Central Act) as being illegal, arbitrary, without jurisdiction, misconceived and capricious.

(2.) IT is the say of the petitioners that thereafter, during the course of hearing, the petition came to be amended with the permission of the Court and the challenge to the order made by the Collector on 14th September, 1989 (Annexure-F) has been withdrawn reserving the right to challenge the said order in future and in case of necessity, while an additional challenge has been raised to notice issued by the respondent No. 2 on 12-9/12-2006 (Annexure I ).

(3.) THEREFORE, challenge is now restricted to proceedings only under the Indian Forest Act, 1927.