P. GOPI Vs. DISTRICT FOREST OFFICER

JUDGEMENT

(1.) The writ petitioner is the appellant.

(2.) The present writ appeal has been filed challenging an order of the learned Single Judge who had confirmed the order passed by the first respondent herein under which the petitioner was to directed to approach the Hill Area Committee seeking previous permission of the said Committee for cutting and removing of the trees in Survey No.753/1B, Sirumalai Village, Dindigul District.

(3.) According to the appellant, he and his wife had purchased an extent of 65 acres and 7 cents in the above said survey number from one Ponnambala Nadar under a registered sale deed dtd. 6/12/1999. The said survey number has been declared as Ryoti land by an order of this Court in W.P.No.3000 of 1997 dtd. 22/2/1980 and W.P.No.4139 of 1980, dtd. 9/9/1986. The Special Commissioner and Secretary to Government (Forest and Fisheries Department) by his communication dtd. 1/9/1987 has also declared that the said survey number is a Ryoti land.