BANOTH GAJANLAL Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The present writ petition is filed under Article 226 of the Constitution of India for issue of a Writ of Mandamus to declare the action of respondents, in particular respondent No 4, in not releasing the petitioner's vehicle i.e., John Deer Tractor bearing registration No.TS02-EQ-8163 in relation to case registered as POR No.001178/24 dated 30.10.2019, as being illegal, arbitrary, unjust and in violation of the Scheduled Tribes and other Traditional Forest Dwellers Recognition of Forest Rights Act, 2006 and Rules made thereunder and also in violation of Articles 14, 21 and 300-A of the Constitution of India.

(2.) The case is taken up for hearing today, i.e. 01.09.2020, through Video Conferencing.

(3.) Heard the learned counsel for the petitioner and the learned Government Pleader for Forests appearing on behalf of the respondent authorities.