Kerala High Court
Chacko Baby vs The Forest Range Officer on 8 August, 2008
Author: V.Ramkumar
Bench: V.Ramkumar
IN THE HIGH COURT OF KERALA AT ERNAKULAM
WP(C).No. 21159 of 2008(R)
1. CHACKO BABY, S/O. CHACKO,
... Petitioner
Vs
1. THE FOREST RANGE OFFICER,
... Respondent
2. THE SUB INSPECTOR OF POLICE,
3. STATE OF KERALA, REP. BY THE
For Petitioner :SRI.ALEXANDER JOSEPH
For Respondent : No Appearance
The Hon'ble MR. Justice V.RAMKUMAR
Dated :08/08/2008
O R D E R
V.RAMKUMAR, J
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W.P.(C). No. 21159 Of 2008
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Dated this the 8th day of August, 2008
JUDGMENT
The main prayer in this writ petition is to drop all proceedings in O.R.No.3 of 2005 registered against the petitioner by the Forest Range Officer, Kothamangalam and pending before the J.F.C.M, Muvattupuzha. As per report dated 5.08.08, the learned Magistrate has informed that the final report in O.R.No.3 of 2005 filed by the Forest Range Officer, Kothamangalam was accepted and the final proceedings are dropped after hearing the parties on 31.7.08. If so, no further question survives. The petitioner may approach the Magistrate for consequential reliefs, if any, if entitled to. If the properties involved in O.R.No.3/2005 have already been confiscated, then the petitioner's remedy may be elsewhere.
The writ petition is disposed of as above.
(V.RAMKUMAR, JUDGE) sj Crl.M.C.No. of 2007 2