A. MARIA SATHIYANESAN Vs. THE STATE OF TAMIL NADU REP. BY THE SECRETARY TO GOVERNMENT ENVIRONMENTS AND FOREST DEPARTMENT FORT ST. GEORGE, CHENNAI,

JUDGEMENT

(1.) HEARD the learned counsel for the parties.

(2.) THOUGH the matter is listed for considering the petition in W.M.P.No.20798 of 2002 for interim direction, on consent of the counsels appearing for the parties, the entire writ petition is taken up for disposal.

(3.) IT appears that contract regarding the aforesaid coupe was granted to the petitioner, by agreement dated 11.3.2002. The petitioner filed an application before the Chairman of the second respondent Corporation to permit the petitioner to cut and remove half of the trees, for which, amount had already been deposited by the petitioner. Under the impugned order dated 12.4.2002, the petitioner was told that the petitioner cannot cut trees simultaneously in more than one block and only after finishing one block and cutting the rubber trees systematically block wise, the petitioner would be permitted to cut the trees in the other blocks.