FR SEBASTIAN FERNANCIES Vs. DISTRICT FOREST OFFICER

JUDGEMENT

(1.) THE prayer in the writ petition is for issuance of a writ of Certiorarified Mandamus, to quash the order passed by the first respondent dated 21.06.2001 and to direct the first respondent to refund the amount of Rs.4,00,000/- accepted by way of composition of the offence, together with interest.

(2.) THE facts of the case lie in a narrow campus:-

(3.) HEARD the learned counsel appearing for the parties and perused the materials available on record.