RAVI AZTA Vs. UNION OF INDIA

JUDGEMENT

(1.) This Court vide its order dated 18.12.2017 had asked the petitioners to justify the maintainability of the instant writ petition, more particularly, in light of the fact that the earlier writ petition being CWP No. 5269 of 2014 filed by the predecessor-in-interest Sh. Mangat Ram Azta had already been dismissed by a learned Division Bench of this Court on 29.8.2014 and even the SLP filed against the same had been withdrawn to enable him to approach this Court with the plea to extend the period for complying with the order passed by further four months.

(2.) It is not in dispute that Sh. Mangat Ram Azta had earlier approached this Court by way of CWP No. 5269 of 2014, wherein he had sought the following reliefs:

(3.) Even though the reliefs claimed above are self-speaking, however, it needs to be clarified that Annexures P-6, P-7 and P-8, were the copies of the notifications issued by the State Government, from time to time. Annexure P-6 is the notification FFE-B-A(II) 1/2006-11 dated 31.5.2011, whereas Annexure P-7 is the copy of notification dated 25th February, 1952 and Annexure P-8 is a copy of notification issued by the respondents under Section 33 of the Indian Forest Act.