Section 8A in Kerala Private Forests (Vesting and Assignment) Act, 1971
8A. Appeal to the High Court.
(1)The Government or any person objecting to any decision of the Tribunal may, within a period of sixty days from the date of that decision; appeal against such decision to the High Court:Provided that the High Court may admit an appeal preferred after the expiration of the period of sixty days aforesaid if it is satisfied that the appellant has sufficient cause for not preferring the appeal within the said period.(2)The appeal shall be in the prescribed form and shall be verified in the prescribed manner shall be accompanied by a fee of one hundred rupees.(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 demand the case to the Tribunal for decision after such further inquiry as may be directed; or(c)pass such other orders as it may think fit.(4)If the High Court decides that any land is not a private forest or that a private forest or portion there of has not vested in the Government, the custodian shall, as soon as may be , restore possession of such land or private forest or portion, as the case may be, to the person in possession there of immediately before the appointed day.(5)Every order passed in appeal under this section shall be final.
