KESHAO Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule made returnable forthwith. Heard finally by consent of the learned counsel appearing for the parties.

(2.) The petitioner has challenged communication dated 02.05.2017 issued by the Range Forest Officer restricting his entry within the limits of Village - Fulazari. The petitioner claims to be resident of Village -Pipariya. The nearby Village - Fulazari also falls within the limits of Grampanchayat - Pipariya. The petitioner after schooling at Village -Pipariya, temporarily shifted to Nagpur for service. However, petitioner often used to visit his native place. Whenever he used to visit his native place, he was educating the inhabitants about their rights. It is petitioner's grievance that though he has right to enter into the Village - Fulazari, the impugned communication has obstructed his freedom of entering into said village, hence order being illegal, sought to be quashed.

(3.) In resistance, learned Assistant Government Pleader contended that the process of rehabilitation of Village - Fulazari was in progress. The petitioner used to mislead the Villagers and accordingly interfering into the rehabilitation process. For said purpose, the entry of petitioner was restricted and accordingly impugned order is justified.