- (1.) Heard Mr. Pallav Shisodia, learned senior counsel for the petitioners and Mr. Naveen Sharma, learned counsel for the State of Madhya Pradesh.
(2.) The petitioners by the present writ petitions had challenged the Notification dated 30th June, 1986, which has been issued by the State of Madhya Pradesh in exercise of powers conferred by clause (a) of sub-section (2) of section 26 of the Indian Forest Act, 1927, making certain rules regulating grazing in government forests situated in Madhya Pradesh. Rule 4 deals with regulation and entry of cattle in the forest for grazing. For the sake of completeness, we think it appropriate to reproduce Rule 4:- "Regulation of entry of cattle in the forests for grazing:- 1. Cattle including the cattle allowed free grazing shall not be allowed to enter the forests without a valid grazing licence. 2. for purpose of grazing in the forests, the cattle shall be categorized as under:- (a) Domestic cattle. (b) Semi Commercial cattle (c) Commercial cattle
(3.) Domestic cattle shall only be permitted grazing in the Reserved Forests. Semi commercial and commercial cattle shall not be permitted grazing in the Reserved Forests.;