FOREST DEPARTMENT Vs. N INDIRAMMA

JUDGEMENT

(1.) The State Government by its notification issued under section 4 of the Andbra Pradesh Forest Act (hereinafter referred to as the Act) in G. O. Ms. No. 782, dated 18th April, 1971 declared that it was proposed to constitute Wanaparthy Forest Block with an area of 14,733.06 acres in Wanaparthy 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. The Settlement Officer issued proclamation under section 6 of the Act, calling for objections from any person interested against the declaration made under section 4 of the Act, and the said proclamation was published in the Mahabubnagar District Gazette, dated 16th December, 1971.

(2.) The Wanaparthy Forest Block was previously declared as protected forest under section 29 the Hyderabad Forest Act in Gazette No. 64, dated 21st December, 1950. On 29th May, 1954, a notification was issued under section 30 of 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.

(3.) In the notification published under section 4 of the Act on 12th August, 1971 451.00 acres in section No. 809/1 and 968.08 acres in section No. 858/1 were included in proposed reserved forest. S. No. 809/1 was shown as 'poramboke' land and S. No. 858/1 as 'gairani' land.