P. JOHN KENNEDY Vs. ASSISTANT EXECUTIVE ENGINEER

JUDGEMENT

(1.) This appeal filed by the writ petitioner is directed against the order dated 20.06.2014 in W.P(MD).No.5832 of 2013. The said writ petition was filed praying for a direction upon the respondents to provide electricity to the house of the appellant without insisting no objection from the Town Panchayat or from the District Forest Officer.

(2.) The learned Single Judge by the impugned order dismissed the writ petition. Operative portion of the order reads as follows:

(3.) Before us, Mr.T.Lajapathi Roy, learned Counsel appearing for the appellant would submit that the appellant would fall within the definition of 'Other Traditional Forest Dweller' as defined under Section 2(o) of the Scheduled Tribes and Other Traditional Forest Dwellers (Recognition of Forest Rights) Act, 2006 (Central Act 2 of 2007) and seeks liberty to withdraw the writ petition and apply for recognizing them as 'Other Traditional Forest Dweller', for which a procedure is provided for under the above said legislation.