GAURAKSHAN SANSTHA Vs. COLLECTOR WARDHA, WARDHA

JUDGEMENT

(1.) The present writ petition is arising out of the order dated 8th March, 2016 passed by the Maharashtra Revenue Tribunal, Nagpur, upholding the order of the Collector dated 6th December, 2014 declaring thereby the notices issued by the Range Forest Officer to the petitioner Sanstha, intimating that the Government has taken possession of the land owned by the petitioner from the date of notice as the land of the petitioner falls under the definition of Section 2 (c-i)(f) of the Maharashtra Private Forest (Acquisition) Act, 1975 (in short "the Act, 1975").

(2.) The facts leading to the present petition are narrated herein below:-

(3.) The petitioner is a Gaurakshan Sanstha, which is a public trust established for the purposes of 'Panjarpole', since the year 1962 and registered under the Bombay Public Trust Act.