(1.) This Writ Petition has been filed challenging the proceedings dated Nil-20.1.5 of the District Forest Officer, Tirunelveli Division, the Third Respondent herein, signed on 1.7.2005 and confirmed by the very same Authority by subsequent correspondence dated 28.5.2007, signed on 1.6.2007 and for a direction to the Respondents not to interfere with the peaceful possession and Mining operations of the Petitioner in 96.71 hectares of Thalaiyuthu Reserve Forest area covered under G.O.Ms. No. 148, Environment and Forests Department, dated 18.6.1999 (for brevity G.O. No.148 ).
(2.) A vignette of the facts leading to the filing of this Writ Petition is hereunder :
(3.) At the time of admission on 25.6.2007, this Court passed the following Order: