Karnataka High Court
The Uttara Kannada Labour Institutions ... vs Hindulida Vargada Cooligarara Aranya ... on 4 February, 2009
Author: L.Narayana Swamy
Bench: L.Narayana Swamy
: 1 2
IN THE HIGH COURT OF' KARNATAKA
CIRCUIT BENCH AT DHARWAD
DATED THIS THE 4% DAY OF FEBRUAf2Y j2(){}9j'~ % " '
PRESENT
THE HON'BLE MR.JUSTI.CE v.V4G: c>mLA titmfisa; " V'
A N
THE HON'BLE MR,;1':.:s*r1eE'"L.'iSI;xi§;ayfANA 'SWAMY
WRIT APPEAL Ncm 200?T'{r3M'~§oR)
C/W' WRIT .APPEA;Lw :~§.oj's.83(5;_200:3,A 3329/ 2008
Am) $Q30l.2GQj$
IN WRIT' Apeégz; r§I5:g%%¢;_;2a§{2o07
BETwE E;§:'- 4' V 4 4 .
THE UT'¥'A§A_ :§:A1~ii\a'Ai>1§. LABOUR
ENSTITUTIONS WELFARE Assocwfrlom
2951221, BR. KGPF'2'~iL'S BEJILDING,
' °nEv'1«='.KE;--:*e1 ROAD, srfisl,
1>:s'rVuITga,r<A KANNADA, BY ITS
t.=s1:":a::..fz1"2"?-"?"1R):'iv M._v,j.J0sH1,
AGEDrABO'_i;}T :30 YEARS.
' . . . L' ' ...APPELLANTS
.,(By S1i.MADHUSUDAN R. NAIK Sr. COUNSEL FOR M/S
H " ,I;\iAI.K AND NAIK LAW FIRM, ADV.)
' Am):
V 2. HINBULIIDA VARGADA CGOLIGARARA ARANYA
UTPATHI S§iEKHA¥?ANE SAHAKARI SANGHA
(NIYAMITHA), MANKI, TALUK HONNAVARA
Qkx/»
581 348, UTTARA KANNADA DISTRICT,
BY ITS SECRETARY.
2. AVARSA HINDULIDA ARANYA COQLIKARARA' 5. "
ABHIVRIDM SAHAKARI SANGM NIYAMITH-13,- - ' _
AVARSA, ANKOLA TALUK,
UYTARA KANNADA DISTRICT,
BY ITS SECRETARY. "
3. SR! SHAMBHUL1NGEsHwARA"'HIr¢.puLing %
VARGADAVARA COQL=[.KARf1R?tG{VI"I-'I_GE "
HAAGU ARANYA U'I'FA"I'j.HI :§Ah§GRAHANE
SAHAKARI SANGHA N1YAMI'FHA; _ _
GUNAVANTHE, TALUK. HO-NNAVARA, = %
UTTARA KAN1»zjAi:1.A D:IS'I'S'£jCP,' .
BYITS "
4. STATE 011' KARNATAI-;A;T».'i,'LA é *
BY {rs%1PRirs,CIPfi;;,,,sE_C:2ErARY.,_
TO THE GOVERNVMEN3, _
DEPAVRTMENTVOF FOREST AND ECOLOGY
M.S.BUILDING~S;J3A_N'GALG.RE 560 001.
5. CGNSERKIATORVQFFQRESTS
CANARA CIRCLE, SIR-'SI,
Ufifiéagg Es;ANNABs'§.------« - ...RESPONDEN'I'S
(B59 SRI.'vV;P.:I<liiLKARNI, ADV. FOR R1 TO R3.
.3121 c;3._'PATIL, AGA FOR R4 Arm R5)
'.u'uI'H!S APPEAL IS FILED UNDER SECTION 4» OF
'THE KAi~2:_:~:ATAKA HIGH com'? ACT PRAYING TC} SET
"ASIDE THE ORDER PASSED IN 'THE WRIT PETITION
?§¢.4§}9'36/2001 DATED 13/03/2907"
: 3 ;
IN WRIT APPEAL No.5029/=20(}8
BETWEEN:
1.
THE STATE OF KARNATAKA
BY ITS PRINCIPAL SECRETARY TO GovT.,H__ " ~
DEPARTMENT 01? FOREST, ECO_I_,.0C_rY Am " " .j. '
ENVIRONMENT, M.S.8UILD§NG " -:' - '
DR. AMBEDKAR' VEEDHI, "
8ANGALORE ~1.
THE PRINCIPAL coNsERvA*1*o:R.oF ' ._ _.--
§'ORES'I'S, ARANYA BHAvAN_,____1'3?_H --:;R{>ss«,. __
MALLESWARAM, BARQALQRE
THE CONSERVATQR
CANARA CERCLE, s:12s:«,.m;.K; - _ 'V':'.-APPELLANTS
(BY sR1~'<.;:3.--. :§A;r1L}A'GA;' '
AND:
1.
THE1v:;1TARAaxANNADA LABOUR iNS'I'I'I'U'I'IONS
WELFARE ASSOC__I_ATION, 295/ 1,
' . "BR. KGPPALS BUILDING, DEVEKERI ROAD,
* . 'SRI&3l,, 'I)ISfI':vU .1<:. REPRESENTED BY ITS
' .sEcIe}§1fAR%{. $31 M.V. JOSHI._
'sn1Rs1,1*A§I;1§ LABOUR WELFARE
cOgc.51éERAT1vE SOCEETY, KAGERI,
REPRESENTED BY ITS SECRETARY
" VSRIFAIZ) RAMACHANDRA HEGDE,
- _ gs;/13 RAMACHANDRA HEGDE,
AGED ABOUT 52 YEARS,
R/0 KAG-ER}, BAROGRWOST)
" SIRS}, '£J'§"§'ARA KANNADA DISTRICT.
THE BACKWARD CLASS LQBGURERS
CONTRACT AND FOREST PRODUCT
3
:4:
COLLECTIGN CO»{)PERATIVE SOCIIEETY L"£'D.,
BILKI, YELLAPUR TALUK, U.K.DIS'TRiC'§'
REPRESENTEE) BY ITS SECRETARY
MADHAV SUBRAYA NAIK,
S/O SUBRAYA NAIK,
AGED ABOUT 45 YEARS,
AT AND PO MACHEKERI,
TALUK YALLAPURA 1. .. ,_ _ . --« ..
(UTTARA KANNADA DISI'RiCI') «..r.;ESPo--Nm:NTS
(BY SR1 G.K.HIREGOUDAR, ADV.)
THIS WRi'1" APPEAL IS F1LE.Q'UNDER._sEc:*ric:;~: 4 0%'
THE KARNATAKA HIGE. C()URT-- 1961;' -PRAYENG TO
SET ASIDE THE ORDE__R'gi"_)ATED *2§$,I.3'/.2008 passgn IN
W.P.No.17634~/2007. " ~ in 1 ..
IN WRIT APP%ER1f1.-V VNg>:5'()3{):i~£'lif§)08 _--
BETWEEN; * 1' Z T'
1. THE.aTA'fE _CW.§:AR'1sIA*i'}s.KA
mi1*;*s»pR1NCi9AL SECRETARY T0 GOVT,
DEPARTMENT OF"FG§EESi', ECOLOGY AND
A ' *ENVIVRQN.jM'ENT, M.S.BUILI}iNG
' Df<".. ArA31ab.K3,R VEEBHI,
. B-ANGAI ;{}_RE'?~1.
V . 2. ma ré1é1I¢i:1PAL CQNSERVATOR OF
FOKESTS, ARANYA BHAVAN, 18?" CROSS,
AA MALLESWARAM, BANGALORE -3.
'3, "¥"h'{E {EOEESERVATOR OF FORESTS,
CANARA CIRCLE, SiR'SI, U.K. .. APPELLANTS
u (BY SR1 cs. PATEL, ASA)
\r«/--
AND:
1. RAMANABAILE ARANYA KULIKARARA
SAHAKARA SANGHA NIYAMITH,
(RAMANABAILE FOREST LABOURERS
CG-GPERAT'IVE SOCIETY LIMITED)
RAMANABAILE, SIRSI, 581 401
U.K. REPRESENTED BY ITS 5
SECRETARY, VISHVESHWAR GANESI~§.
SIDDESHWAR, S/O GANESH i ?
SIDDESHWAR, AGED ABOUT 54 YEARS,
R/O RAM/ANABAILE, V - "
SIRSI 581 401, U.K.
2. KOQLIKARARA SAHAKARA SA-I~1.GHA~ .. _
NIYAMETH 'I'A'I'I'ISAF£A(i;AB0UI§E RS~.VV
CO-OPERATIVE soclfimr 'LI'MIfi"I'ED _
TATTISARA), 'I'A'I'TISARA," sms1,jVU.=I<;., _
REPRESENTEDBY rrs SE{}F.E3TARY I «.
RAMANATHks¥~5 H?*»G£'%Ej;%%«%
S/O GrOPALAKR1SHNA"£j_E={}DE,
AGED':gB'0LrI* 49 'YEA'f('--S,"'«
R/O BASTEGALLI, S{RS§..581 401.
s:;s231U.K." ._ = '
V' THE: UNION of iN'1)'IA,
» REPRE'.'SEN'f~--'E_D' BY ITS SECRETARY
" fro' GGVERPEMENT OF' INDIA,
. i¥r§.I,'NIS''i'§<'_'z'__ GFENVIRONMENT AND
FQRESTS',--.v.PARYAVARAN BHAVAN
C:;G.COM?LEX, LODHI ROAD,
NEW__1"§LHI 1:0 003. RESPGNDENTS
" {'§3Y: S'13?:<3».K.H;REGOUmR, ADV.)
THIS WRIT APPEAL IS FILED UNDER SECTION 4 OP'
THE KARNATAKA HIGH COURT ACT, 3%}, PRAYING TO
' SET ASIBE THE 0120212 QATED 23/312003 PASSED IN
W. 9.143. 1765 1/ 2007.
4r.~.':
IN WRIT APPEAL, No.836l2008
BETWEEN
SWAVALAMBI KOLIKARARARA sAHAKA,_Ri
SANGHA NIYAMITHA, SERSE TALUK; ' _
SIRSI 531 401, UWARA KANNADA i
DESFRICY. REPRESENTED BY_~I'}'S '
PRESIDENT SMT. TARA RAGU:éA-mt 'A
W} O RAGUPATHI HEGDE,
AGED ABOUT 41 YEARS. .'APPELIANT
(BY SR1 V.P.KULKARNI, 'A.iTV,)'«._ " '
AND: 'V
1. s'rA'f'E"(3£«iAEfARN;=x¥'.AI<A;'-
BY ITS PRiNc::¥!ALV %SE,c1:2.r3;q*AI2Y -
I)EPART'MEP¥_ 'i'OF .F0m3.s"ij. ECO LOGY
AND E1'*1ViROI'v'ME~N'{', '
MULT1 S'Z7'QR§';ID._BLiILE}iVNGS,
I13'. 'AMBED-KAR VEEIDHI
:3ANQA:.QRE: sauna-V1
, '¥'HE~v?RiNg(i'IPAL CONSERVATOR OF'
% .Fom1f;sr.{fs, 2%-.R..r%NYA BHAVAN, 18TH (moss
'gMfiLLE;SE1W;ARAM, BANGALORE 560 003.
g 3. TEE 'c:oi~;zéERvAToR 01:' FORESFS,
. cA1€::g__R'A CIRCLE, 33123;,
" Uf:frARA KANNADA DIS'I'RiCI'.
: 4% "ma UTTARA KANNADA LABOUR
INSTITUTIONS WELFARE ASSQCIATEON
' 295/'2, DR. KOPPAL'S BUILIHNG':
DEVEKERE RGAD, SIRAI
UTTARA KANNADA DISTRICT,
REPRESENTED BY ITS SECRQFARY
\!m/
5. SIRS! TALUK LABOUR WELFARE
CO-OPERAT¥VE SOCIETY KAGERI,
REPRESENTED BY ms SECRETARY
SRIPAD RAMCHANDRA HEGE)E,g '
S/O RAMACHANDRA HEGDE, -. *
51 YEARS, RESIBENT 0:2' KAGERI',
BAROOR POST, SIRSI, ~
UTTAR KANNADA {)IS'I'RI(3'I'."»_
5. THE BACK WARD cmss LAEQUR-Erks.
CONTRACT AND FOREST' P120${.¥CIfi'_'=. _
COLLECTION C0~OPERATi'IVE--.SC)C§.ETY' A
LIMITED, BILKI, YELLA.PU_R.'I'A_{.UK', ; ~
U.K. DISTRECTQ ' '
REPREsENT_313'j;-at 3-'r:'=.::¢ SECRETARYV'
MADHAV:S'U'z3.R2%YP. NA;1jK_ »
S/O SUE3f~?AY'.f{'NA¥,"454_YEJARS;
AT AND._PO"'MAC£§_IKE-RI,».__ %
YALL.f\PURA~.T1'_é.LU'§fI _ .
UTTARA KANNMSA *aJ1sTmCr.% .. RESPGNDENTS
{BY SR1 c.s'.*- :§AT;L}AéA_ R1 TO R3)
WRIT APPEAL IS FILED UNDER SECTION 4 OF
Z7-.'Iv'}H£E._.KARN;fl'TA§£A HIGH COURT ACT, 1961, PRAYING TO
'syrr ASIIJE VTH1?/ORDER DATED 28].?/2008 PASSED IN
1>.N__c., 1763.4; 2&9?
"'*Z{'HE7SE-, "' WRIT APPEALS COMING on FOR
' 'PRELIMI.NPi:§?Y HEARING THIS DAY, GOPALA GOWDA J.,
" " ~ THE FOLLGWING:
JUDGMENT
This Writ appeal is directed against the order dated "::3.o3.2o07 passefcz in W.P.No.40936/2001 and .3190 the T&"eu/ :8: review order dated 08.10.2007 passed in Review Pefjtion No.22S/200'? in the said writ petition urging gmtmds and ;}rays to set aside the order Offliiilffi V' single Judge and issue such other relief. or oedezfe "e5i}2ie'1:. V be deemed fit in the circumstances teese}.
2. The solitary gmund efgtftack 51-' the' ° L' in this Writ Appeal is to'3'*:.ttEA1o_»tre1e writ petitioners wiihout Lebeur institution Welfare Associationthe txespondent got the 26.12.1990 and 05.09.1991 gassed favour V Caoperaiive Societies to get logging. worie The same is contrary to the 't V. "'deeie.ie>H.-."eef "Size Slififeiésxe Court in the ease of SH}?/DEV e.s£I»{{3;e'-- vs. STATE op PUNJAB xeported in AIR Quashing of the said beneficial government ' orders 'pegged in favour of the appeiiant and other similarly Labour C::)-operative Society institutions, entifled tedfiget the benefit of logging works from the 431 respondent -- dd.' Forest Department in Uttara Kannada Sistrict has afiected their rights. The order of the learned single Judge is vitiated in Law as it has afiecteci the fights of the appellant hezein. Therefore, it is urged by the learned Sf. Mr.M.R.Nayak that this Court can exercise its and restore the eiatus quo am'e;" -in " 5*: V submission, reliance is placeci .' (iecisions of the Supneme com 1) PIEELVI VA = T' vs. UNION or Image xepmcd me1e1§99(~2.i) sc"e*1.:2Q afid ii) 812! HIOHOTA HOLLOI-IAN in Am 1993 so 412. It is further submitteii we single Judge has rejected the principles laid doiizn. in ease supra and thexefoze, the orders ef Judge passed in the abeve Wfit peeegigiiand in %'ne.':»;evie5iz;z petition are liable to be set aside. V VA " counsel has aim filed an application seeigiiig fer' ciirection ta be issued :9 the 4* respondent toiiwerkout the entmstment of logging werk in Uttara A Disizttict as per the order of the State Government dated 16.66299? under which the assignment of logging ii iiéerk have been ordered.
\\u/ :i0:
4. The learned counsei Mr.V.P.Ku1kami behalf of respondents 1 to 3 submits that the _& wzit petition is to quash the na11'i'e's»of operafive Societies mentioned in t"'the-._tgeve1»j:a:z.1ent«.
dated 26.12.1990 and 05.09. for §;:1::ust;§§¢;1£'~-«.5f't1ogtg1ng '' works and stipulating the &f_tegieti*ationV§to claim benefit under the said Ventrustment of logging Works in, by the State Government Vtttteefienéefits 1 to 3.
Therefore, he of cubofi' date of registtatietit _soeieties regarding eligibility to be consieiered by the "ée§ernment and its eflicers 9f the forest .c1epart1ut1en_t 'fear enttustxnent of logging Work is in V' v~:q1a::s§ja Aftiele i4V'et'Athe Constitution oflndia. He ftmzher said govemment order dt.16/6/2007 coti&.i $b11 _n;:§ the date of registration of Labour ea» 'opeI*ativevv ':.Societies registered under the Societies Reggjiétiafion Act, 1956 in terms of the government order is bad in law. If that condition is allgwed " then respondent 1103.1 to 3 and simiiariy places}. R] :11: Labour (}o=~operat.ive Societies wiii be affectefi as work will not be entrusted to them and" toe:
discrimination and it W53} camel";
appeilanbsociety and similaréy been registered pxior to 26.}'2~.,]:§90 "Cause injustice to the slmlld' "~1T_1}' -- Vvcoioperafive Societies as that of Kannada District. He 'V:'i'11I*f.:t2e:j _§.reijy: clear that the pu government" "'t!_atedjj-. .; is quashed, it is requiredto "~ti;'----this"3ua§mcnt with regard to the date of" fieibour Co-operative Societies mentioninlggttie vm;1t~--ofii' the above Government Order. V. The Additional Government Advocate his submission with rcfezence to the the Conservator of Forests, Canara Circle, 'u,_r:.o1smct dated 33.01.2009 and the statement of Vitiobjeotions filed on behalf of the 431 and 53' respondent, Wvfhcrein it is clearly stated at paragaph 5 that the State Government is not following the Corrigendum Notification dateci 7.7.2307', which was issued for the government oifier Vm/ :12: No.Apaji53, FAD, 2006, dated 16.6.2007 H corrigendum was struck down by the Hoxfble the w.P.No.:7634/2007 and No.17{:E'§1]2OQ'3f. '1:hgit;vab§ut"'2é'-Vt societies out of 68 societies (<=.-_)V<1's'£i3:1':5g".__ae'~_9z1.': Deeeeiber '2-.'{)08V)" ~. are the members of the appet1€efi:f";$ssoeiation,: 'V 7, it is stated thus: V "entriE1sted to Karnataka State Foreet and to Labour co-ope.1"a.t:f;V'e_ 'ef 50:50 up to 200506. the Karnataka State Forest. have been entrusted to the years 2007-03 and 2008-09 aiso. State ._ éxtiovtt neeilot the logging works of the V. '_ Ioggfiaixg to the Labour Co~operati_ve societies 'fef the --.yeare.: 20_{}6~07 and onwards because of the various Gem (5: gem.» V * ébln View of the aforesaifi submission made by the .' counsel for respondent 13.03.]. to 3, the appeilanb T V' "fiieciety was a proper and necessary party to the Writ petition proceedings by the above respondent. Therefore, the : I3 :
impugned order is passed by the learned single Judge at the instance of respondent 1303.1 to 3 in quashing the entire Govemment orders dated 26.12.1990 and o5.o9fl_i991 stipulating out-ofi" date of Societies for e1:1tz'us1:1ne_1_'1:'t"otT' _ work; in Uttara Kannada District Forest De'p3_.t'tmV_u_:e:1t:'is' not' correct. It is clarified by us in this operaeive portion of the order; the j§1*i.t that i cut-«ofl date mentioneti in the merit qiiastied in the impugned outer "of. ioggiriigflw Work in Uttara theV~}:7'o1est Deparment, the cutofi eiate of 'Labour Co.operative Societies mentionediiiiiztithe iiotiiieattioa of the government Order dated , A_ '5;9,._}_,991 is not tenable in Law. Aeconcling to t¥;tei:1,toVA_vtha;t.:e:»:tent the impugned order is modified in this the cutofi zaaentioned in the above G.() _V first conditions mentioned in the GA?) M ii 164_/6v/'"'2{){)'?. The writ appeal is allowed to that extent.
7. In View of the modification of oztier impugned in this appeal passed in the above writ petifions flied by R1-3 the : 14 : question of examining the contctness of the review order need not be gone: into as the same has become Wholly uzmeccssaxy.
8. It is stated by zespondent 1105.4 statement of objections that they wouid give u government oxder dated 16.06.200v'?"'if:g A ftjtg V of logging work to the , regris-taxed under the ~vRe§'$ti*atioxt 1 18* " V corzelition in that gC;}'£.F€I'11I12tf5B1VEV:'.".._{)'1*€}.(_'3I' 'I'éga_tAdjztg (3.0 dt.26/ 'btf,:"'n<=,ad. -to that extent though that portion. ité 'vndtt the appellant-society, it is for the Vtgéiicfit Vfsséociation and the other respondent
-3 Co-operative Societies got quashed the I éiagrs dated 26.12.1990 and 05.09.1991.
'I'}:1é1"-ti:_;foI':;,' .fpt"ayez' is made in these proceedings to read ."""--__VVd9Wn mentioned in Condifion No.1 in the (3.0 A 200?. Thamfom, acceding to the above submission _§>_f§£ea;med cmmsel Mr.V.P.KuII<arn_i, we modify the condition 110.1 to the government order dated 16.06.2007 stating that there cannot bfi any cutofi" date mgaxding registxation of : 15 : Labour Cooperative Societies for allotment of logging work as per G.O.Dt. 16/6f2{)O'?.
9. The learned Additional Government AdvqeateVe{e_$rle"
submission that they may be permitted 1_i{;)__ !.f'.i'IZ1$I'l:§,A_$'I'. L _t§1§~ ' logging Work on the basis of the 'geirerrigizeine dt.16/6/2O{)7a11ci the san1e . fsha1i7.. su1j$je_.:-s.-A"e :5' modification with regard to cdmaifion no;._i_ the cutofi" date of regist1'ati(m~..§)f e1a« 'nfiev in this judgment but they are nef the tenders following the'_ATE{:§3fina;t}§I§a-.fi'r:{z;1spa:xency Act, this submission cannot V' aecepteei:.L;'bj§f"' In View of the continues govemment from time to time via, 1959 in V' "exerei§e i.e~f itg exeeiiiive pewer under Article 162 of the keeping in View the laudable object of the'vC;e§#e2*i1ment for the benefit of the peopie who are the forest area and are Heated ae tribal people. '~1*f:'3:».g eame is in eonfeimity with the Nationai Forest Policy, 13333601 by the Gevemment of India, Ministxy of °.xEnviI'onment and Forests-. (Department of Environment, Forests and Vsfiidlife) in No.3-1/86-F? dated 37.12.1988, ¥a./ :16: which is produced at Annexu1e---D to this writ appea1_.__ Para 4.6 ofthe said policy reads thus:
"-1.6 Tribal People and Forests having regard to the syziigidfic ¢_ between the tribal people forests 'Tea. :3 'A task of all agencies V Ieepogsflqle fOv1_=_e 'fomstze management, inc udin ;..;___§;1_1e forest dexfelepmv corporatggns should be '»,!:d'~.. egssociate the tube} peopie closely in the 3:2roteLc':'§c_$g,V 1ege11e_rzaition development of forests i'weIi-»__as to"-pr-svide gainful employmenfto p:éep.¥..e ii*J_i13,g"i11 and around the forest. While ' : attentive to the following» " . v ' O11e_V9f't1';e':ii.:.3jQr .::_a'a._seS'of§1egradation of forest is i1iega1"cuitt;ing1"fVand'a.;('emova1 by contractors and t?;aeir._ }ab<:v'£31;»_» In mfler 'to put an end to this practice, .co1:t":cacm-rs...' should be nepiaeed by i:t1st.rz:1;tions"'--s1i'ch ..aS~tn'ba1 co--operatives, labour c:o~ope?at:ives,'._ govertxment corporations etc. as ;ea::1y as pa-ssii')le."' A. (Emefiexeis is laid by the Court) V issued by the Government of India in .V pur:§.iia11(}'V§<3f'"st11e resolution No.13/524?, on 12.05.1952 and 'A .e1'xh.:~equef:.t clarification oztiers passed by the Apex Court in oiiieria protect, presegve, maintain and restore the forest VT and natural envimnment, which is the parazznount " cozisfiemtion 01' aii citizens am} State keeping the above '<\./ :17: laudable object in View the logging work has to V. to the Labour Co~operative Societies or operative Societies or government <ioij'>o1":a§c»ns.;
as possible by the 4'33 respondent . Department. 10. Therefore, _ the government
order dated }6.4()'€z.2GO?"'sir:i,eI&1: by its letter and spirit itoeehieve the object of the Nafions1_ by entmsting the logginiiworfi V ----the ~i labour Co~operative Society referred toe4_he1eiia;1;ié-of-_ . fiber, we make it clear if any I genfujiiess registration and functioning of any Societies can be ascertained through the the Societies under the provisions of the said Act;«...anri'o1I'«i'°si1ch valid documents only, the eutrusttnezlt of loggingwerk shall be made in favour of the Labour Societies 'eizeefit the societies who are in the defiault of the 5'31 ...responde21t in not clearing the amount due: to it. \ia/ :18: 1 1. In the course of the submissions, it our notice that respondents 1 and 3 in _ ciefaulters to the Forest Depa1*tr;'ieii1t"i:;i"3_1ot' amount due for ezttxustment Qf logigingiiwork "i';;;e shall be considered by respozzciezit" fat of it ezrxustment of logging" vgrorkx thei"'gc3§emment order dated 16.06.20G7iiviritheut:iii' corrigendum Notification dt.7.,-fargoofif.
12.. Aew:£§1~et£hé1~;;hov-eifgeseivasioxi and modification of the order the leai ' Judge, W.A.Ne.2120/2007 is parfiy a].1()'VtV¥ifdii. _ 1103.4 and 5 shall see that no _ or desf;ii*1x<;9ti<v;g'g:2f the forest property of the Forest is We make it clear that cabofi' date referred to (iated 16.06.2967 regarding the regie*trati:§$1'vt3f Labour Cooperative Societies cannot be _.i§x¥%§3.t€€1VV'i:ip011 by respendent 1103.4 and 5 at the time of ieiitfastznent of logging work to the Labour Co.operat'tve " -Sccieties.
ii'«a/ :19:
13. In View cf the oxder passed in Writ appeal No.2129/2007, Writ Appeal Nos.5(}59/2008 8:. 5030/209$"-..::. %% filed by the government and respondent : n.os}"1«._tc;~._ 3' respectively do not suxvive for our consE1deration " "
same are dismissed as Whclly Kms*bpy6209 'L ' I".-d9:5