PREM PRAKASH SAHARAN Vs. STATE

JUDGEMENT

(1.) MR.Harlal Singh, D.F.O. (Working Plan), Jodhpur is present in person and has explained the documents. He has clearly stated that area in question falls in protected forest. Learned Sr.Adv. MR.MS Singhvi has relied upon a map Annex.R-7/2 which is appended to the notification dated 25.11.2008 and it relates to conservation of reserve forest. Earlier this area was also with in forest. It appears that 2000 acres of land which was given in Sheep Breeding Scheme of Agriculture Department was also included in reserve forest area in 1966. Now there is a proposal by U.I.T., Bikaner to develop the area into residential one. That has been questioned in writ application.

(2.) AFTER arguing at length, faced with the situation and the stand of the forest department, Shri Singhvi has rightly prayed that the U.I.T., Bikaner may be given permission to approach the appropriate authority in Central Government under the Forest Conversation Act, 1980.