DIVISIONAL FOREST OFFICER Vs. N INDIRAMMA

JUDGEMENT

(1.) The State Government by its notification issued under Section 4 of the Andhra Pradesh Forest Act (hereinafter referred to as the Act) in GO. Ms. No 782 dated 18-4-71 declared that it was proposed to constitute Wanparthy Forest Block with an area of 14.733.06 acres in Wanparthy Taluk, and appointed the Forest Settlement Officer, Hyderabad, to be the Settlement Officer with regard to the said land to consider the objections, if any, and to enquire into and determine the existing nature and extent of any rights claimed by or alleged to exist in favour of any person in or over any land comprised within the said area.

(2.) The Settlement Officer issued proclamation under Sec. 6 of the Act, calling for objections from any person interested against the declaration made under Sec. 4 of the Act, and the said proclamation was published in the Mahabubnagar District Gazette dated 16-12-1971.

(3.) The Wanparthy Forest Block was previously declared as protected forest under Sec, 29 of the Hyderabad Forest Act in Gazette No. 64 dated 21-12-50. On 29th May 1954, a notification was issued under Sec. 30 of the Hyderabad Forest Act, 1355 F. declaring that the said forest shall be closed for a period of 30 years and the rights of private persons over the said forest shall be suspended for the said period, and further declaring that all classes of trees in the said forest shall be reserved.