Kerala High Court
P.C.James vs The State Of Kerala on 26 March, 1962
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MRS.JUSTICE K.HEMA
&
THE HONOURABLE MR.JUSTICE A.HARIPRASAD
THURSDAY, THE 14TH DAY OF MARCH 2013/23RD PHALGUNA 1934
OP(FT).No. 2029 of 2012 (R)
----------------------------
AGAINST THE ORDER IN IA NOS.174/2009 AND 148/2010 IN OA.15/2009 of KERALA FOREST
(VESTING AND MANAGEMENT OF ECOLOGICALLY FRAGILE LANDS) TRIBUNAL,
PALAKKAD
PETITIONER(S):
----------------------
P.C.JAMES, S/O.P.J.CHACKO, AGED 63,
MANAGING PARTNER, GEMINI PLANTATION
MUTHALAMADA, PALGHAT DIST
BY ADVS.SRI.S.SREEKUMAR (SENIOR ADVOCATE)
SRI.P.PRIJITH
SRI.SAJIN.C.KRISHNAN
SRI.P.MARTIN JOSE
RESPONDENT(S):
------------------------
1. THE STATE OF KERALA
REP.BY THE SECRETARY, GOVERNMENT OF KERALA
TRIVADNRUM, PIN-695001
2. CUSTODIAN OF ECOLOGICALLY FRAGILE LAND ACT AND
CCF(E.C.O & W.L)THE PRICIPAL CHIEF
CONSERVATION OF FOREST,
VAZHUTHACADU, TRIVANDRUM, PIN-695001
BY SPECIAL GOVT. PLEADER FOR FOREST SRI.M.P.MADHAVANKUTTY
THIS OP (FOREST TRIBUNAL) HAVING BEEN FINALLY HEARD ON 28.02.2013,
THE COURT ON 14.03.2013 DELIVERED THE FOLLOWING:
OP(FT) NO.2029/2012
APPENDIX
PETITIONER'S EXHIBITS:
EXT.P1 TRUE COPY OF DOCUMENT NO.842/1962 DATED 26.03.1962 OF PALGHAT SRO
EXT.P2 TRUE COPY OF DECREE IN IA NO.436/1966 OF SUB COURT, PALGHAT
EXT.P3 TRUE COPY OF SKETCH
EXT.P4 TRUE COPY OF DOCUMENT NO.85/1978 DATED 15.07.1977\
EXT.P5 TRUE COPY OF CERTIFICATE OF REGISTRATION B1-4431-80 IN R.C.2/80 DATED
30.12.1980 ISSUED THE TAHSILDAR AND REGISTERING OFFICER, CHITTUR
EXT.P6 TRUE COPY OF ORDER NO.B1 4200/83 DATED 27.01.1984 OF THE TAHSILDAR,
CHITTUR
EXT.P7 TRUE COPY OF REPORT NO.1/96 FILED BY THE RECEIVER IN OS.NO.1/64 BEFORE
THE DISTRICT COURT, PALGHAT
EXT.P8 TRUE COPY OF LEASE DEED NO.1641/1997 DATED 22.03.1997 EXECUTED BY THE
RECEIVER IN FAVOUR OF M/S.GEMINI PLANTATION
EXT.P9 TRUE COPY OF PERMISSION DATED 25.08.1999
EXT.P10 TRUE COPUY OF PERMIT DATED 23.12.2008
EXT.P11 TRUE COPY OF DOUCMENT NO.2202/2004 EXECUTED IN FAVOUR OF MS/.GEMINI
PLANTATION
EXT.P12 TRUE COPY OF DOCUMENT NO.1379/2007 EXECUTED IN FAVOUR OF M/S.GEMINI
PLANTATION
EXT.P13 TRUE COPY OF THE REPORT SUBMITTED BY THE OFFICER OF THE TALUK LAND
BOARD CHITTUR BEFORE THE CHAIRMAN, TALUK LAND BOARD, CHITTUR DATED 6.4.2009
EXT.P14 TRUE COPY OF JUDGMENT IN OP[ NO.31094/2000 DATED 3.9.2008 OF THIS COURT
EXT.P15 TRUE COPY OF ORDER NO.EFL-5-1608/08 DATED 27.02.2009 OF CUSTODIAN OF EFL
& CHIEF CONSERVATOR OF FORESTS (WILDLIFE), TVM.
EXT.P16 TRUE COPY OF IA NO.174/2009 IN OA NO.15/2009 FILED BY THE PETITIONER
BEFORE THE TRIBUNAL
EXT.P17 TRUE COPY OF IANO.148/2010 IN OA NO.15/2009 FILED BY THE PETITIONER BEFORE
THE TRIBUNAL
EXT.P18 TRUE COPY OF COMMISSION REPORT IN OA NO.15/2009 DATED 16.5.2011
EXT.P19 TRUE COPY OF JUDGMENT DATED 18.10.2010 IN OP (C) NO.359/2010 OF THIS COURT
EXT.P20 TRUE COPY OF LIST OF DOCUMENTS SUBMITTED BY THE PETITIONER BEFORE
THE TRIBUNAL ON 6.12.2011
OP(FT) NO.2029/2012
EXT.P21 TRUE COPY OF COMMON ORDER IN IA NOS.174/2009 AND 1482010 IN OA NO.15/2009
DATED 14.5.2012 OF THE TRINUNAL, PALAKKAD
RESPONDENTS' EXHIBITS:
EXT.R2(a) TRUE COPY OF WRITTEN STATEMENT FILED BY THE RESPONDENTS IN OA
NO.15/2009
EXT.R2(b) TRUE COPY OF DOCUMENT NO.12/78 DATED 9.1.78 (CHOONDI PANAYADHARAM)
EXT.R2(c) TRUE COPY OF NOTIFICATION NO.C4-21437/2000 DATED 26.08.2000 PUBLISHED IN
KERALA GAZETTEE NO.37; VOL XLV; 19.09.2000
EXT.R2(d) TRUE COPY OF OBJECTIONS TO THE REPORT OF THE ADVOCATE
COMMISSIONER
EXT.R2(e) TRUE COPY OF THE COMPLAINT PREFERRED BY THE CHIEF CONSERVATOR OF
FORESTS, PALAKKAD DATED 30.05.2009
EXT.R2(f) TRUE COPY OF THE FIR (CRIME NUMBER 241/2009 DATED 8/8/2009) OF
KOLLENGODE FOREST STATION.
//TRUE COPY//
K.HEMA & A.HARIPRASAD, JJ.
--------------------------------------
O.P.(FT) No.2029 of 2012
--------------------------------------
Dated this the 14th day of March, 2013.
JUDGMENT
Hariprasad, J.
Original Petition filed under Article 227 of the Constitution of India challenging the common order passed by the Tribunal constituted under Sec.9 of the Kerala Forest (vesting and Management of Ecologically Fragile Lands) Act, 2003, in short, "the Act of 2003". Petitioner approached the Tribunal under Sec.10 of Act of 2003 for a declaration that the petition schedule property is not an ecologically fragile land coming under the purview of the said Act and for directing the respondents to restore possession of the same to the petitioner.
2. Material averments borne out from Ext.P16, application (I.A.No.174 of 2009 in O.A.No.15 of 2009 for temporary injunction) and Ext.P17 (I.A.No.148 of 2010 in the said Original Application seeking permission to take usufructuous from the property and to carry out maintenance) are the following:
Vengunad Swaroopam of Kollemgode owned large extent of lands in Palakkad District, including 783 acres of unsurveyed land in Muthalamada Village, Chittur Taluk which was a private forest. Sec.3(1)(a) of the Madras Preservation of Private Forests Act, 1949 (in short, "the MPPF Act") prohibited the owner of a private forest from selling, leasing or otherwise alienating the whole or any portion of a private forest without the previous sanction of the District Collector. In February, 1962, the jenmy of the land OP(FT) No.2029/2012 2 sought permission from the District Collector, Palakkad under the above provision to lease out 783 acres of land to Thirumalai Swamy Gounder for cardamon and coffee plantation. On a perusal of the impugned order, it is seen that the Tribunal did not mark any document produced before it. In this proceedings, petitioner produced Ext.P1, said to be the registered lease deed dated 26.03.1962 of Sub Registrar's Office, Palakkad pertaining to the disputed property. Pursuant to the lease, it is alleged that the lessee cleared the land and planted coffee and cardamom. The estate was known as Periyachola Estate. While so, a partition suit as O.S.No.1 of 1964 was filed before the District Court, Palakkad by some members of the Swaroopam for partition of the properties, including the disputed land. In that suit, a Receiver was appointed and he took possession of the properties including the land in question. It is submitted that Thirumalai Swamy Gounder was the 12th defendant in the suit. Petitioner contended that as per Ext.P2, compromise, 12th defendant (predecessor-in-title of the petitioner) was allowed to continue as tenant of the properties subject to payment of annual rent.
3. Ext.P3 is the plan prepared by the Assistant Director of Survey and Land Records. Petitioner also contended that the original lessee obtained permission from the Sub Collector, Palakkad on 21.01.1976 for conversion of 300 acres of cardamom plantation to coffee plantation. The original lessee, Thirumalai Swamy Gounder, sold the property to M/s.Gemini Plantations, a partnership firm as per Ext.P4, document dated 15.07.1977. Petitioner would contend that in the schedule to the document 400 acres of land is described as coffee estate and 300 acres as land permitted for coffee plantation by converting OP(FT) No.2029/2012 3 the cardamom plantation. Rest of the properties are land occupied by buildings, roads, etc. Ext.P5 is the certificate of registration issued by the Tahsildar and Registering Officer, Chittur describing M/s.Gemini Plantations as the registered owner of the coffee estate mentioned in the schedule to Ext.P5.
4. At various stages, cardamom plantation was converted into coffee plantation with permission of the authorities and out of 783 acres of land, 620 acres had been changed to coffee plantation. Tahsildar, Chittur who is the Registering Officer of the coffee and cardamom plantations has physically inspected the entire area of plantation and satisfied himself that 620 acres of land was planted with coffee and as per Ext.P6, order petitioner was directed to plant 80 acres more with coffee. It is also the contention of the petitioner that permission from appropriate authorities was taken to cut and remove trees grown for providing shade for cardamom cultivation since coffee required no shade.
5. Official Receiver in the above suit with the permission of the court had been renewing the lease in favour of the original lessee and thereafter, to M/s.Gemini Plantations. Ext.P7 is the document produced to show that the lease was renewed for 11 years from 27.03.1995 to 26.03.2006. Pursuant to the permission granted by the court, Receiver executed lease deed on 22.03.1997 in favour of M/s.Gemini Plantations, which is Ext.P8. Various officers had been issuing passes to the petitioner since 1977 for transporting agricultural produce from the estate. Exts.P9 and P10 are produced to show this fact. Government of India vide letter No.F(C)A/11-2/103/KER/RC/1787 dated 19.09.2000 and as per G.O.(Rt.) No.478/2000/WLD dated 17.10.2000 of OP(FT) No.2029/2012 4 Forest and Wild Life Department of Kerala released 300 metres of forest land to connect the road between Anamada and Periyachola. Petitioner would state that this road passes through the middle of 783 acres of land.
6. In O.S.No.1 of 1964 a final decree was passed on 21.02.2003. In that final decree, the 783 acres of land owned by the petitioner had been set apart to the share of R. Chandrika Sreedhara Varma and Vijaya Gopalan, defendants 31 and 32 in the suit. They assigned their jenm right in respect of the entire extent of land in favour of M/s.Gemini Plantations as per Exts.P11 and P12, documents in the years, 2004 and 2007 respectively. Mutation has been effected and M/s.Gemini Plantations started payment of basic tax and plantation tax. It is the contention of the petitioner that as per Ext.P13, an officer of the Taluk Land Board, Chittur conducted physical inspection and exempted the land under Sec.81(1)(e) of the Kerala Land Reforms Act. Petitioner, apprehending notification of a portion of 783 acres of coffee plantation as ecological fragile land under the Act of 2003, filed O.P.No.31094 of 2000 before this Court challenging the proposed action. After hearing both sides this Court disposed of the original petition by judgment dated 03.09.2008 directing the custodian to decide the dispute under Sec.19(3)(b) of the Act of 2003. Ext.P14 is the copy of judgment in O.P.No.31094 of 2000. Pursuant to Ext.P14, judgment, petitioner filed objection before the custodian under the Act of 2003 and produced documents to substantiate his claim. Custodian overruled the objections raised by the petitioner and passed Ext.P15, order declaring 60 hectares of land in survey No.854/Part as ecological fragile land. Petitioner challenges Ext.P15, before the Tribunal in O.A.No.15 of 2009. OP(FT) No.2029/2012 5
7. The property was encircled by a barbed wire for protecting the cultivation. The Divisional Forest Officer, Nenmara issued letters to the petitioner asking him to remove the fencing and the coffee plants in the alleged ecologically fragile land. Therefore, petitioner filed I.A.No.174 of 2009 (Ext.P16) for temporary injunction. Petitioner also filed I.A.No.148 of 2010 (Ext.P17) seeking permission from the Tribunal to take yield from the property and carry out the maintenance. In that proceedings, a commission was taken out and he submitted Ext.P18, report. Grievance of the petitioner is that the Tribunal without referring to any of the documents and commission report disposed of the applications by a common order dated 14.05.2012 (Ext.P21). That is challenged in this proceedings.
8. The 2nd respondent filed a detailed counter statement. Contentions in brief therein are the following:
The original petition is not maintainable either on facts or in law. Respondents have filed their written statement in the main proceedings (O.A.No.15 of 2009). Ext.R2(a) is the copy of the written statement. The 2nd respondent submitted that vast extent of land situated in R.S.No.175 of Muthalamada Village in Chittur Taluk, Palakkad District was originally owned by the Vengunad Kovilakam (Swaroopam) and that the said property is situated at Periyachola in Thekkady Station of Kollengode Forest Range, Nenmara Division. It is adjacent to the well-known Parambikulam Tiger Reserve. Even though the lease given by the Swaroopam to Thirumalai Swamy Gounder is admitted, 2nd respondent contended that the petitioner should be put to strict proof of his claim that 400 acres of land was registered as coffee estate. OP(FT) No.2029/2012 6 Respondents did not admit issuance of any such registration certificate claimed by the petitioner.
9. The 2nd respondent contended that the pleas raised by the petitioner that the Assistant Director of Survey and Land Records found that the entire 783 acres of land had been cultivated with cardamom and coffee and that the lessee had obtained permission from the Sub Collector, Palakkad for converting 300 acres of cardamom plantation to coffee plantation are not correct. Survey Nos.175/1 to 175/10 are resurvey numbers came into effect only in the year, 2000. Therefore, petitioner is trying to mislead the court by making false statements.
10. No activities of measurement, demarcation and preparation of sketch were carried out by the Forest Ranger and Surveyor as pleaded by the petitioner in paragraph 7 of the original petition. 2nd respondent contended that the lessee, viz., Thirumalai Swamy Gounder was not having authority to sell, alienate or transfer the property and his right under the lease deed was limited as per Clause 18 of the original lease deed. The so-called assignment under Ext.P4, document is not legally valid. The same will not convey any right or title over the said property to M/s.Gemini Plantations.
11. In reply to the averments in paragraph 9 of the petition, 2nd respondent submitted that the Forest Department has no intimation about Ext.P5, certificate and the same does not pertain to the notified ecologically fragile land at Periyachola admeasuring 60 hectares. 2nd respondent contended that Ext.P6, order is null and void and has no legal validity. It is wrongly mentioned in Ext.P6 that document No.12 of 1978 dated 09.01.1978 of Sub OP(FT) No.2029/2012 7 Registrar's Office, Palakkad is a sale deed. But in reality, it is a simple mortgage (choondipanayam). Therefore, it is evident that Ext.P6 is a document fraudulently created. 2nd respondent further contended that Exts.P9 and P10 relied on by the petitioner are route permits issued by the Tamil Nadu Forest Department to transport agricultural products. The Kerala Forest Department has no knowledge about Exts.P9 and P10. The land in dispute is characterized by predominant natural vegetation and it is the habitat for many forms of endangered and critical flora and fauna. The land forms part of Nelliyampathy Hills, which forms catchment of many rivers and innumerable rivulets and streamlets. Nelliyampathy Hill is an important and endemic ecological niche in the entire western ghats. The land exists in a high altitude terrain with high slopes supporting abundant vegetation characterized by high diversity of species. These aspects formed typical habitat for many endangered species of flora and fauna. Vegetation in the tract has an important role in prevention of landslips and landslides and for the maintenance of perennial water supply in streams and rivers. Importantly, it is situated in close proximity to famous Parambikulam Tiger Reserve. The land in question is contiguous with reserve forest in three boundaries forming an enclosure within the vested forest and constitute corridor for movements of long ranging species such as tiger, leopard, elephant, gaur, etc. Any claim over this land by the petitioner, if accepted, will cause a threat to the very existence of sensitive and fragile land in the State.
12. Contention of the petitioner regarding passing of final decree in O.S.No.1 of 1964 and alleged assignment of land by the jenmi in his favour will in no way take away the right of the State to notify the property as ecologically OP(FT) No.2029/2012 8 fragile land. 60 hectares of land in Periyachola is vested with the Government as ecologically fragile land as on the appointed day, ie., 02.06.2000. The notification had been published after complying with all the procedural formalities and the ownership and possession of the notified land stand vested with the Government from 02.06.2000 onwards. Therefore, petitioner has no right to claim any sort of right over the vested land. Claim of the petitioner that he has paid basic tax and plantation tax is denied by the 2nd respondent. Claim of the petitioner that the properties cultivated with coffee and pepper is not correct. No cultivation is undertaken in the notified area. 2nd respondent raised serious objection regarding the report of the Advocate Commissioner relied on by the petitioner. It is the main contention of the 2nd respondent that the report was submitted without identifying the notified 60 hectares of land. 2nd respondent further contended that it was practically not possible for the Advocate Commissioner to complete inspection of 783 acres of land on a single day. The Advocate Commissioner conducted the inspection without proper notice to the Forest Department. Respondents have filed detailed objection on the report filed by the Advocate Commissioner and it cannot be relied upon.
13. The order under challenge is perfectly justified on the facts and circumstances of the case. The Honourable Supreme Court in various judgments has already declared that the forest lands are to be public trust which should be maintained by the State for the benefit of the society at large. The grounds raised in the petition are not only factually incorrect, but also legally unsustainable. Ext.P6, document relied on by the petitioner is the product of fraud committed on the authorities. Report of the Advocate Commissioner OP(FT) No.2029/2012 9 submitted in the main proceedings is totally unreliable. Without ascertaining the identity of the properties and whether it is an ecologically fragile land, no relief can be granted to the petitioner.
14. Heard the learned Senior Counsel appearing for the petitioner and the learned Special Government Pleader for the respondents. We carefully perused the impugned order and the documents relied on by both sides.
15. It is evident from the impugned order that the respondents conceded that they did not intend to demolish the iron fencing around the property. In spite of this confession by the respondents before the Tribunal, it granted a temporary injunction against the respondents from demolishing the iron fencing surrounding the properties and destroying the standing crops in the property till the disposal of the Original Application. However, the respondents did not challenge this order.
16. Regarding the prayer in I.A.No.148 of 2010, the Tribunal found that the petitioner has not established a prima facie case in this matter and if the petitioner or any other person on his behalf is allowed to enter the property, it will not be in the interest of justice. Therefore, the prayer for temporary injunction was declined.
17. Learned Senior Counsel for the petitioner vehemently contended that the Tribunal went wrong in finding that the petitioner has not made out a prima facie case. In the matter of temporary injunction, it is settled law that establishment of mere prima facie case is not sufficient for the petitioner to claim temporary injunction. It must also be established that the balance of convenience lies in his favour and he would suffer irreparable injury, if OP(FT) No.2029/2012 10 temporary injunction is not granted. Without establishing these three vital aspects, no Court/Tribunal having judicial power is entitled to grant temporary injunction in favour of a party.
18. Learned Senior Counsel for the petitioner relied mainly on Ext.P1, lease deed; Ext.P2, compromise decree; Ext.P4, deed of assignment of lease; Ext.P5, certificate of registration in favour of M/s.Gemini Plantations; Ext.P6, proceedings of the Tahsildar, Chittur; Ext.P12, jenm assignment deed in favour of the petitioner and Ext.P13, report of the Authorised Officer submitted before the Taluk Land Board to contend that petitioner has title and possession over the land. Ext.P1, lease deed is dated 26.03.1962. By this document, 783 acres of property described therein was given in lease from Vengunad Kovilakam to Thirumalai Swamy Gounder. Admittedly this property along with other items was included in the partition suit, O.S.No.1 of 1964 before the District Court, Palakkad. Ext.P2, compromise decree would show that the 12th defendant (lessee in Ext.P1) Thirumalai Swamy Gounder is allowed to continue as tenant of the properties. Ext.P4 is the deed of assignment of lease executed by the original lessee, Thirumalai Swamy Gounder in favour of M/s.Gemini Plantations, a partnership firm. Petitioner relies on Ext.P5, certificate of registration issued by the Tahsildar, Chittur to show that M/s.Gemini Plantations had been registered as the owner of the coffee estate included in the disputed property.
19. Much reliance is placed on Ext.P6 by the learned Senior Counsel for petitioner to contend that the original lessee himself planted coffee in the disputed area and as per Ext.P6, proceedings, Tahsildar, Chittur permitted the petitioner to enhance the area of coffee cultivation to 620 acres. It is the OP(FT) No.2029/2012 11 grievance of the petitioner that the Tribunal did not consider the relevancy and importance of these documents.
20. Ext.P12 is relied on by the petitioner to show that after the compromise decree, the property vested with R. Chandrika Sreedhara Varma and Vijaya Gopalan and they in turn assigned the jenm right of the property to the petitioner. This is produced to establish that the petitioner has valid title to the property.
21. Ext.P13 is a report submitted by the Authorised Officer in a proceeding which was pending before the Taluk Land Board, Chittur. Learned Senior Counsel relied on this document to show that it gives a clear description about the nature of the property and details of plantation therein.
22. Learned Special Government Pleader contended that these documents will in no way affect the rights of the Government to notify the property as ecologically fragile land.
23. Definition of "ecologically fragile land" contained in Sec.2 (b)of the Act of 2003 reads as follows:
"(b) "ecologically fragile lands" means, -
(i) any Forest land or any portion thereof held by any person and lying contiguous to or encircled by a reserved forest or a vested forest or any other forest land owned by the Government and predominantly supporting natural vegetation; and OP(FT) No.2029/2012 12
(ii) any land declared to be an ecologically fragile land by the Government by notification in the official Gazette under S.4".
Sec.3 of the Act of 2003 states that notwithstanding anything contained in any other law for the time being in force, or in any judgment, decree, or order of any Court or Tribunal or in any custom, contract or other documents, with effect from the date of commencement of the Act, the ownership and possession of all ecologically fragile lands held by any person shall stand transferred to and vested in the Government free from all encumbrances. It also shows that the right, title and interest of the owner or any other person thereon shall stand extinguished from the said date.
24. Sec.4 of the Act of 2003 deals with the power of the Government to declare by notification in the Gazette any land to be ecologically fragile land. It shall be done upon the recommendation of the Advisory Committee appointed under Sec.15 of the Act of 2003. Attention of this Court was drawn to Sec.5 of the Act of 2003 which shows that ecologically fragile lands vested in the Government under Secs.3 and 4 of the Act shall be deemed to be reserve forest constituted under the Kerala Forest Act, 1961. On the basis of these provisions, it is contended by the respondents that the petitioner, if at all had any right, had lost it by the provisions of vesting contained in the Act of 2003. His right to possession has also come to an end as the land is duly declared to be ecologically fragile one. Learned Special Government Pleader contended that Ext.R2(c), notification dated 19.09.2000 was promulgated after conducting due enquiry regarding ecologically fragile lands in the districts of Palakkad, OP(FT) No.2029/2012 13 Malappuram, Thrissur, Wayanad and Thiruvananthapuram . As per Ext.R2(c) the disputed land along with many items has vested in the Government. The three boundaries of the property are surrounded by reserve forest. The disputed land lies contiguous to reserve forest and it forms part of the Nelliyampathy Hills which is situated at the northern most point of the south- western ghats. It forms a major part of catchment of many rivers and innumerable rivulets. This area has got a stream known as Thekkady stream which is the main source of water to river Thekkady and it joints Chalakkudy river. Nelliyampathy Hills is an important and endemic ecological niche in the entire western ghats. These aspects formed typical habitat for many endangered species of flora and fauna. All these factors were taken into account while identifying the area, including the disputed property, as ecologically fragile land.
25. Much reliance was placed by the learned Senior Counsel for the petitioner on the Commissioner's report, submitted before the Tribunal. It is produced and marked herein as Ext.P18. Based on Ext.P18, it was argued that the contents of the report will categorically show that the plantation owned by the petitioner does not have any characteristic of a forest. According to the petitioner, description about the growth of trees and nature of trees, etc. in the Commissioner's report will establish that the disputed land was never been part of any forest at any point of time. The Commissioner's report cannot be relied on for upholding the contentions of the petitioner for very many reasons. At the outset, it is to be noted that the petitioner in his pleadings admitted that the disputed property, among other lands, formed part of an unsurveyed land which OP(FT) No.2029/2012 14 was a private forest under the MPPF Act . After obtaining permission from the District Collector, Palakkad the trees were cut and removed and initially plantation of cardamom and then coffee was done. Respondents vehemently contended that three sides of the disputed property are bounded by reserve forest. That apart, respondents have taken serious objection to the Commissioner's report. According to the 2nd respondent, the Commissioner gave notice of inspection on 12.05.2011. The Divisional Forest Officer, Nenmara was posted for duty in connection with the State Assembly Election and the counting was on 13.05.2011. It is also submitted that all the Officers in charge of that Division were on election duty. None of the Officers were in a position to accompany the Commissioner and to assist him in the inspection. This fact was informed to the Commissioner sufficiently early. But, still he proceeded with the inspection in the absence of responsible Forest Officers. In the objections to the Commissioner's report, respondents have specifically stated that even a cursory look at the Commissioner's report will reveal that the Commissioner could not have completed inspection of the property having nearly 60 hectares in extent and lying at a place far away from Palakkad town. According to the respondents, the petitioner or his men must have taken the Commissioner to some other property not coming within the purview of the Act of 2003 and must have misrepresented the facts.
26. On a careful reading of the Commissioner's report, it can be seen that he has not properly identified the disputed property. The crux of the matter is the identity of the property. Petitioner would contend that the disputed property is part of a plantation and it does not have any characteristic of a OP(FT) No.2029/2012 15 forest. Whereas, respondents contended that it is part of Nelliyampathy Hills, which is ecologically very fragile and highly important for endemic and endangered species of flora and fauna. The most important point, therefore to be determined, is the identity and nature of the property. Ext.P18, commission report is highly insufficient to determine the identity of the property as well as the nature of the property. Therefore, we are of the opinion that the petitioner is not entitled to get temporary injunction as claimed. Hence the order of the Tribunal in this respect is to be confirmed.
27. Learned Senior Counsel for the petitioner submitted that the coffee plants in the property are in an unattended state. No manuring or weed clearing could be done for the past 2-3 years and it causes devastation of the estate. It is the petitioner made a request to allow him to take usufructuous from the property without causing injury to the vegetation therein. He also agreed to account for the income. Learned Special Government Pleader opposed the submission by stating that the petitioner cannot be allowed to enter the property and do agricultural operations because it will affect the nature of the property and the vegetation therein. With the materials on record now available, especially the Commissioner's report, we are not satisfied to allow this prayer at this stage of the proceedings. Entire matter can be considered by the Tribunal on merit within a period of six (6) months, if both parties co-operate for speedy disposal. In spite of earnest co-operation by both parties, if it could not be disposed of for valid reasons within the period of six months, petitioner is free to approach the Tribunal with the above mentioned request. We do not find any reason to interfere with the Tribunal's order at this stage of the proceedings.
OP(FT) No.2029/2012 16
In the result,
i. Petition is dismissed.
ii. Tribunal shall dispose of the matter on merits within a
period of six (6) months from the date of receipt of records.
iii. Petitioner shall take appropriate steps urgently to get the property identified properly and both sides shall co-operate for an early disposal of the matter on merit.
iv. Parties shall appear before the Tribunal on
01.04.2013.
v. Parties are directed to bear their costs.
K. HEMA, JUDGE.
A. HARIPRASAD, JUDGE.
cks