Section 11(4) in Kerala Forest (Vesting and Management of Ecologically Fragile Lands) Act, 2003
(4)If the High Court decides that any land is not an ecologically fragile land or that an ecologically fragile land or portion thereof has not vested in the Government, the custodian shall, as soon as may be, restore possession of such land or portion, as the case may be, to the owner.
