C JEYARAMAN Vs. PRINCIPAL CHIEF CONSERVATOR OF FOREST

JUDGEMENT

(1.) Writ petitioner seeks a writ of mandamus directing the first respondent to dispose of the representation dated 07.10.1996.

(2.) According to the petitioner, he had purchased timber for constructing his house and he had transported it through a check post legally. However, the Forest Protection Squad had arrested him and his aged father on the ground, it was timber that was enter possession illegally. All that the petitioner requests is consideration and disposal of his representation.

(3.) The Special Government Pleader takes notice.