K M SUBASH Vs. FOREST RANGE OFFICER BITHARKADU

JUDGEMENT

(1.) THIS petition is filed, seeking for a direction to call for the records relating to the O. R. No. 38/2005 (On the file of respondent and quash the same.

(2.) THE petitioner is alleged to have committed an offence punishable under Secs. 3 (2) r/w 7 (1) of The Tamil Nadu Preservation of Private Forests Act, 1949. A complaint has been preferred by the respondent against the petitioners and the allegation is that the petitioners have installed 5 batteries and established electric fence around their Estate by name Bolson Estate bearing Survey No. 507. It is also alleged in the complaint that the conduct of establishing electric fence around the private Estate will be the violative of the Orders passed by the Hon'ble Supreme Court in W. P. No. 202/95 and also violative of Secs. 32 and 33 of Wild Life Act, 1972.

(3.) THE learned Magistrate, Gudular, on receipt of the complaint, has taken the case on file and initiated proceedings against the petitioners.