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Judgment
7 paragraphs · 270 wordsPankaj Purohit, J
This writ petition has been filed by petitioner seeking a direction to respondent Nos.2 and 3 to take appropriate steps for constitution of new Forest Panchayat, Kaflaikh, Patti Chauthan, Tehsil Thalisen, District Pauri Garhwal, which according to petitioner, is continued for the last 11 years despite expiry of tenure of five years, as per the Uttaranchal Forest Panchayat Rules 2005 (amended up to date) (hereinafter referred to as 'the Rules 2005').
The contention of the petitioner is that the Forest Panchayat Kaflaikh was constituted 11 years back in 2015 after election. According to petitioner, the term of Forest Panchayat was five years in view of provision of Rule 15 of the Rules 2005. He submitted that despite expiry of terms of the Forest Panchayat constituted in 2015, neither fresh election was conducted nor did the new Forest Panchayat created.
Learned counsel for petitioner submits that petitioner has moved an application to SDM, Thalisen, on 08.08.2025 (Annexure No.6) for reconstitution of the Forest Panchayat Kaflaikh, but, no action has been taken on the said application.
Under Rule 7 of the Rules 2005, SDM of concerned Pargana has got power to constitute/re- constitute the Forest Panchayat within its jurisdiction.
In such view of the matter, writ petition is finally disposed of. Respondent No.3-SDM, Thalisen, District Pauri Garhwal, is directed to take action on the application dated 08.08.2025 (Annexure No.6 to the writ petition) strictly in accordance with the provisions of the Rules 2005, within two months from the date of production of certified copy of this order.
Pending application also stands disposed of.