UMADATT Vs. ADDITIONAL DISTRICT JUDGE PIPARI

JUDGEMENT

(1.) The writ petition is directed against the orders dated 18-7-1992 passed by Additional District Judge, Sonbhadra allowing Appeal No. 3200 of 1990 and setting aside the order passed by Forest Settlement Officer dated 25-8-1990 and the order dated 19-11-1992 rejecting the restoration application.

(2.) The dispute in the writ petition relates to plot Nos. 440 Ka, 476 Ka, 475 Kha, 478 Ka, 482 Kha, 483, 484, 485, 486, 488Ga, 546 Kha, 549 Kha situated in village Parasi, Pargana Singrauli, District Sonbhadra.

(3.) The Forest Settlement Officer/Dy Collector Pipari, Sonbhadra, by the judgment dated 25-8-1990 decreed Suit No. 6343 and held that the petitioner had already perfected rights/title under UPZA and LR Act except Plot Nos. 440 and 476. An appeal preferred by Forest Department before the District Judge registered as Appeal No. 3200 of 1990 was allowed ex parte by judgment dated 16-7-1992 and judgment and order dated 25-8-1990 was reversed relating to all the plots except Plot Nos. 546 Kha and 549. A Restoration Application filed by the petitioner was rejected by the order dated 19-11-1992.