DISTRICT FOREST OFFICER Vs. KALIAMMAL

JUDGEMENT

(1.) Challenging the fair and final orders dated 23.06.2011 passed in the Interlocutory Applications in I.A.Nos.760 of 2006, 773 of 2006, 774 of 2006, 780 of 2006, 784 of 2006, 786 of 2006, 789 of 2006, 791 of 2006, 796 of 2006, 819 of 2006, 834 of 2006, 847 of 2006, 871 of 2006, 879 of 2006, 895 of 2006, 1005 of 2006, 1081 of 2006, 1093 of 2006 and 855 of 2006 in Un-numbered C.M.A.Nos. of 2006 on the file of the Additional District Judge, Fast Track Court, Namakkal, the petitioners have filed the above Civil Revision Petitions.

(2.) There was a delay of more than 1000 days in filing the appeals before the Additional District Court, Fast Track Court, Namakkal, challenging the orders passed by the Forest Settlement Officer, Attur. The relevant F.S.C. Numbers and the date of the orders passed by the Forest Settlement Officer are tabulated as follows:-

(3.) In the affidavit filed in support of the applications, the petitioners have stated that they found it very difficult to trace and go through the fifty years case records and hence, there is a delay of more than 1000 days in filing the appeals.