DHARMENDRA Vs. STATE OF M P

JUDGEMENT

(1.) In this petition, the petitioner inter alia has assailed the validity of the order dated 5.4.2014 by which the respondent No.4 has directed demolition of the hut of the petitioner which is situate in forest land.

(2.) Learned counsel for the petitioner submitted that the petitioner is a traditional forest dweller and is entitled to of the land in view of the provisions of the Scheduled Tribe and Other Traditional Forest Dwellers (Recognition of Forest Rights) Act, 2006. It is further submitted that with regard to his claim the petitioner may be granted liberty to file an objection before the Divisional Forest Officer and the instant petition may be disposed of with the direction to the said authority to consider and decide the same expeditiously. On the other hand, learned Panel Lawyer fairly submitted that the claim of the petitioner shall be decided in accordance with law.