- (1.) Kush Kumar and three others are before this Court with following prayer: "(i)Issue a writ, order or direction in the nature of certiorari calling for the records and quash the notification u/s 4 of the Indian Forest Act, 1927 dated 10.11.1955, Notification u/s 20 of the Indian Forest Act 1927 dated 17.10.1978 published in the official gazette on 14.04.1979 as well as Notification u/s 20 of Indian Forest Act 1927 dated 29.11.1985 published in the official gazette on 20.01.1990, declaring the land (Khasra No. 1 -282) of the petitioners as Forest Reserved situated at village Ahilaya Ganj Bangar, Pargana Vrindawan, district Mathura (Annexure No. 1,2,and 3. (ii) Issue a writ, order or direction in the nature of direction in the nature of mandamus commanding the respondents to return the land of the petitioners being Khasra No. 1-282 situated at village Ahilaya Ganj Bangar, Pargana Vrindawan, district Mathura or in alternative pay compensation in respect of their land with interest. (iii) issue a suitable writ, order or direction which this Hon'ble Court may deem fit and proper under the circumstances of the case."
(2.) Stamp Reporter has proceeded to make report of writ petition being barred by laches by 25 years and 355 days.
(3.) Petitioners are contending that before declaring land as reserved forest, Forest Settlement Officer, has not followed the procedure as prescribed under Sections 7, 8, 9, and 11 of the Indian Forest Act 1927.;