SANJIB BANERJEE,J. - (1.) The short ground urged by the writ petitioners is that a decision has been made against the writ petitioners on the basis of an enquiry report without the petitioners being given an opportunity to look at the enquiry report or deal with the same.
(2.) It is a rather improbable case on merits with which the petitioners have approached the Court. Indeed, the petitioners have been languishing between the Court and the revenue authorities for the last several years. In 2012, the initial petition filed by these petitioners was disposed of by requesting the revenue authorities to consider all documents that the petitioners could rely on to demonstrate that the entry in the forest records 'Kottayan s/o Andi' was an erroneous reference to 'Vellaiyan s/o Andi'. Vellaiyan was the father of the present petitioners.
(3.) The matter pertains to an alleged pre-1978 encroachment. A final list of the pre-1978 encroachers on forest land was prepared by the forest department and made over to the revenue authorities. The revenue authorities have relied on such list and claimed to have taken appropriate steps in accordance with law in pursuance of such list.;