- (1.) Heard Sri Triveni Shankar, learned counsel for petitioner and learned Standing Counsel for respondents.
(2.) This writ petition has arisen from the order dated 17.7.2000 passed by Forest Settlement Officer/ Prescribed Authority, Sonbhadra deciding objection of petitioner in respect to land, Khasra no. 2634/8Ga M., area 30 bigha, declaring petitioner as a sole cultivator in possession of 13 bigha and declaring rest 17 bigha as part of Reserved Forest. Thereagainst petitioner filed Misc. Appeal No. 155 of 2000. Smt. Champa Devi, daughter of Kuber Chaubey filed objection in the aforesaid appeal. Lower Appellate Court, i.e., Additional District and Sessions Judge, Anpara at Obra, Sonbhadra allowed the appeal and set aside Forest Settlement Officer's order dated 17.7.2000 vide order dated 28.3.2003 declaring that none was in possession over disputed property, hence land in question is to be included within the Notification under Section 4 for declaring Reserved Forest.
(3.) Against the aforesaid order of Appellate Authority, Champa Devi, daughter of Kuber Chaubey, filed a Review Application registered as Review No. 6 of 2006 which was rejected by Lower Appellate Court vide order dated 9.3.2010. Another Review Application was filed by petitioner registered as Review No. 39 of 2005, and the same has also been rejected by Lower Appellate Court vide order dated 12.11.2010. These orders passed by Lower appellate Court allowing appeal vide judgment dated 28.3.2003 and the order dated 12.11.2010 rejecting petitioner's Review are also under challenge.;