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Judgment
T.R. Ramachandran Nair, J.
APPENDIX
PETITIONER(S) EXHIBITS
EXT. P1
True copy of the order dated 22/6/1978 in oa no.504/1976 of thehon''ble forest tribunal, palakkad.
EXT. P2
True copy of the petition submitted before the chairman, taluksabha dated 15/1/1994.
EXT. P3
True copy of the reply submitted by the divisional forest officer before the taluksabha''
EXT. P4
True copy of the representation dated 28/1/2011 submitted before the chief minister''s sutharyakeralam.
EXT. P5
True copy of the letter dated 21/11/2011 sent from 4th respondent''s office.
EXT. P6
True copy of the government order no.1737/e2/07/f wld dated 12/10/2011.
EXT. P7
True copy of the letter no.b4/12988/95 dated 23/1/2012 issued by the 2nd respondent.
EXT. P8
True copy of the representation dated 6/3/2012 to the 1st respondent.
EXT. P9
True copy of the message sent from 1st respondent''s office.
RESPONDENT�S EXHIBITS :
NIL
The petitioner seeks for a direction to the respondents to restore the property covered by O.A.No.504/76 of the Forest Tribunal, Palakkad. Exhibit P1 is the copy of the order and it is pointed out that thereafter the petitioner had to approach various authorities for getting the property restored. Exhibit P2 is the copy of the petition filed before the Taluk Sabha and Exhibit P3 is the reply submitted by the Divisional Forest Officer before the said Sabha stating that the property will be restored after getting Government Order with respect to the area to be restored.
After waiting for some time, the petitioner filed an application as per Exhibit P4 before the Hon''ble Chief Minister''s Sutharya Kealam programme on 28.1.2011, in which the petitioner was given a reply as per Exhibit P5 and Exhibit P6 is the Government Order showing no objection for the same.
Thereafter the petitioner was informed as per Exhibit P7 that the survey numbers mentioned in Exhibit P6 order is not that of the survey numbers of the properties involved in O.A. No. 504/76 and thereafter the Forest Mini Survey Assistant Director, Kozhikode was directed to inspect the property and to report back and only after the inspection and report, restoration process will be commenced.
The Learned Counsel for the petitioner pointed out that the survey and other steps have been completed already. The learned Government Pleader submitted that a fresh sanction order will have to be obtained from the Government for finalising the action and the procedures required will be finalised within a period of six months from today. Since the Learned Counsel for the petitioner presses for completion of all steps urgently and as there had been considerable delay in the matter even after issuance of Exhibit P6,, there will be a direction to the Government to finalise the action by issuing appropriate sanction order urgently and thereafter respondents 3 and 4 will take steps to restore the property. The steps as above directed will be completed within a period of four months from the date of receipt of a copy of this judgment.
The Writ Petition is disposed of as above.