PARVATHI Vs. DISTRICT FOREST OFFICER GUDALUR

JUDGEMENT

(1.) THE present civil revision petition is directed against the order of the learned District Judge, Nilgiris District dated 21.11.2007 made in I.A.No.66 of 2005 in CMA CFR No.1372 of 2005.

(2.) PURSUANT to the notification of the Government of Tamil Nadu in exercise of its power under Section 4 of the Tamil Nadu Forest Act, 1882, (herein after referred to as the Act) the land measuring 74.34.0 H.A. in R.S.No.333/2 in Thattambarai Forest Block Bit v. Cherangode Village, Pandalur Taluk was declared as Reserve Forest in the official Gazette dated 13.5.1992. Thereafter, proclamation under Section 6 of the said Act was made and published in the Nilgiris District Gazette dated 1.1.2002. PURSUANT to the same, the Forest Settlement Officer examined some of the claimants and admitted certain claims. Aggrieved over the order of the admitted claims, the District Forest Officer, Gudalur, on behalf of the Government has filed an appeal with a delay of 413 days.

(3.) I have heard the learned counsel appearing for the petitioner and the learned Additional Government Pleader for Forest appearing for respondents 1 and 2.