LAWS(MPH)-2017-1-232

KAMLADEVI Vs. FOREST DEPARTMENT

Decided On January 11, 2017
KAMLADEVI Appellant
V/S
FOREST DEPARTMENT Respondents

JUDGEMENT

(1.) Heard finally with consent.

(2.) This writ petition has been filed by the petitioner seeking a direction either to return the land of the petitioner bearing Survey No.1697/141 area 2 hectare and Survey No.1697/105 area 2 hectare, or to pay the compensation at the market rate for the said land.

(3.) In brief, the petitioner's case is that the petitioner has purchased the aforesaid land from the previous owner by the registered sale deed dated 8.3.2006 and 7.3.2006 (Annexure P/1) and the respondents had issued the notification dated 24.6.1983 under Section 18(1) of the Wild Life (Protection) Act, 1972 covering the aforesaid land and after issuance of the said notification the petitioner is not allowed to enter in his land and cultivate the same. The grievance of the petitioner is that the respondents have not paid any compensation to the petitioner for the said land.