V.RAMAKRISHNAN Vs. THE CONSERVATOR, TIRUNELVELI REGION

JUDGEMENT

(1.) Heard both sides.

(2.) According to the Learned Counsel for the Petitioner, the impugned order of the Second Respondent / Divisional Forest Officer, Social Forestry Division, Tirunelveli, dated 03.06.2016, is an illegal one in the eye of Law.

(3.) The Learned Counsel for the Petitioner urges before this Court that the Second Respondent / Divisional Forest Officer, Social Forestry Division, Tirunelveli, had failed to appreciate that the impugned order was passed by him without providing sufficient opportunity and also the Petitioner was not called upon to submit any explanation, prior to passing of the impugned order, dated 03.06.2016.