CHIEF CONSERVATOR OF FOREST Vs. S GURUMOORTHY

JUDGEMENT

(1.) By consent, this writ appeal is taken up for final disposal.

(2.) The official respondents in W.P(MD)No.6906 of 2017 are the appellants.

(3.) The respondent/writ petitioner filed W.P(MD)No.6906 of 2017, praying for issuance of a writ of mandamus, directing the first appellant herein, to consider his representation, dated 04.02.2017, and award compensation for the loss of crops, as determined by the Assistant Horticulture Officer, Ambasamudram, in terms of G.O.Ms.No.98, Environment and Forests (FR 5) Department, dated 17.08.2011. The learned Judge, vide impugned order, dated 07.07.2017 passed in the said writ petition, directed the first appellant herein, to consider the representation of the petitioner, dated 04.02.2017, in the light of the assessment made by the Assistant Horticulture Officer, Ambasamudram and also in the light of the said Government Order and pass appropriate orders, within a stipulated time and aggrieved by the same, the present writ appeal has been preferred.