Section 11(3) in Kerala Forest (Vesting and Management of Ecologically Fragile Lands) Act, 2003
(3)On receipt of an appeal under sub-section (1) the High court may, after giving the parties a reasonable opportunity of being heard, either in person or by a representative,-(a)confirm or cancel the decision of the Tribunal appealed against; or(b)set aside such decision and remand the case to the Tribunal for decision after such further inquiry as may be directed by the High Court; or(c)pass such orders as it may think fit.
