COMMISSIONER OF LAND ADMINISTRATION Vs. SUBRAMANIYAN

JUDGEMENT

(1.) Under assail is the common writ order dtd. 6/11/2024 in W.P.Nos.30239, 30218, 30211, 30368, 30370 and 30143 of 2024.

(2.) State preferred the present intra-Court appeal mainly on the ground that subject lands have been classified as forest lands. Therefore, directions issued by the writ Court to grant patta to the encroachers / respondents herein is in violation of provisions of the Forest Act and Rules framed thereunder.

(3.) Per contra, learned counsel appearing on behalf of respondents would submit that respondents are Scheduled Tribes and they are in possession of cultivating lands in Kalvarayan Hills for several decades. Thus, they are entitled for patta. The writ Court considered the issues and directed appellants herein to grant patta to the respondents. Thus, the present Writ Appeal is to be rejected.