DISTRICT FOREST OFFICER Vs. JOSE J PALATHINKAL

JUDGEMENT

(1.) AGGRIEVED by the order of the learned single Judge dated 21. 10. 2003 made in W. P. No. 5597 of 1997, the District Forest Officer, Theni, Vaigai Veeran Alagamuthu District and the Forest Ranger, Megamalai Range, Kadamalaikundu, have filed the above writ appeal.

(2.) HEARD Mr. Titus jesudoss, Special Government Pleader (Forests) for the appellants.

(3.) THE respondent herein-writ petitioner, questioning the order dated 10. 04. 1997 of the Forest Ranger, Megamalai Range, Kadamalaikundu, whereby the petitioner was not permitted to use the said path way (road) which runs from Kadukkakalam to Ammagajam for any vehicular traffic, has filed the writ petition. The learned single Judge, after hearing the counsel for both parties and on going through the order of the District Forest Officer who permitted the petitioner to use the pathway as road for vehicular traffic after paying necessary fees as per the terms and conditions, quashed the order passed by the second respondent, the Forest Ranger and allowed the writ petition.