R PITCHAI Vs. PRINCIPAL CHIEF CONSERVATOR OF FORESTS

JUDGEMENT

(1.) The petitioner R. Pitchai aggrieved by the impugned orders passed by the first respondent in his proceedings No. AB1/46341/2009 dated 4.8.2010 and the third respondent/the District Forest Officer, Madurai Division, Madurai in his proceedings No. Se. Mu. Order No. 962/10 Pa2 dated 28.09.2011, has come to this Court by filing this present writ petition.

(2.) Heard Mr. M. Ravi, the learned Counsel for the petitioner. Mr. T.R. Janarthanan, learned Additional Government Pleader takes notice for the respondents.

(3.) By consent of both parties, this Writ Petition itself is taken up for final disposal.