LALMAN RAMLAL DHANDEKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) RULE. Rule made returnable forthwith and heard the learned counsel for the parties.

(2.) The petitioners claim to be tribals residing at village Pastalai, Taluka Chikhaldara, District Amravati. According to them, the respondents without following the procedure as prescribed have sought to forcibly relocate the petitioners in a manner contrary to law. The petitioners have sought a declaration that Compartment No.36 which includes village Pastalai is not a part of any sanctuary or national park nor has the prescribed procedure being followed to include said village within the boundaries of such sanctuary or park.

(3.) Ms Gayatri Singh, learned Senior Advocate for the petitioners in support of the prayers made in the writ petition raised the following contentions:-