SONORAM CHAKMA Vs. STATE OF ARUNACHAL PRADESH

JUDGEMENT

(1.) WE have heard Mr. P. K. Tiwari, learned counsel, for the appellants, and Dr. A.K. Saraf, learned Advocate General, Arunachal Pradesh, assisted by Mr. R.H. Nabam, learned Senior Govt. Advocate, Arunachal Pradesh. WE have also heard Mr. K. Ete, learned Additional Advocate General, Arunachal Pradesh.

(2.) THESE three appeals have arisen out of the judgment and order, dated 27.02.2008, passed in four writ petitions, namely, WP(C) Nos.8587/2004, 7328/2004, 3895/2004 and 8924/2004. While the petitioners, in WP(C) 8924/2004, have not preferred any appeal, the petitioners, in the remaining writ petitions, have preferred these appeals.

(3.) BY the judgment and order under appeal, the learned Single Judge has referred to the provisions of Regulation 72 (c) of the Regulations and taken the view that Regulation 72 (c) empowers the authority to eject any person, who has unauthorisedly entered into a forest reserve, and to dispose of any crops raised or other construction erected, without authority, in forest reserve.