CHANCHAL DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioners as well as learned SC-17.

(2.) Petitioner has made following prayer:

(3.) This writ application is also for a direction to the Respondents to exclude the above land of the petitioners from purview of above notification dated 22-7-1967 to be categorized as Protected Forest.