D.N. Patel, J. - (1.) This Public Interest Litigation has been preferred by the petitioner with the following prayers: "a. For issuance of an appropriate writ/writs, order/orders, direction/directions commanding upon the respondents to implement the report prepared by the five members committee upon the petitioner's representation and found the S.A.R. Officer and others, are involved in criminal conspiracy to cheat the tribal masses and got it transferred to people contrary to the provisions of the C.N.T. Act and in such an illegal acts the officer, have amassed crores of rupees. b. For issuance of an appropriate writ/writs, order/orders, direction/directions commanding upon the respondents to register First Information Report in the light of the order of the commissioner vide letter No. 1115 dated 27.06.2013, wherein he has established on the basis of report and the C.D. of the open space having no construction, has been shown to have "substantial structure" over the land. c. For issuance of an appropriate writ/writs, order/orders, direction/directions commanding upon the respondents to investigate the criminal conducts of the S.A.R. Officers namely Anup Kishore Saran and Matias Vijay Toppo, who has connived with the Advocates and has fixed compensation of the land of tribals (thus changed the title) on the basis of fake electricity bill, fake residential certificates, caste certificates etc., has been manufactured just to do the criminal act, but, no action has been taken till date by the respective Deputy Commissioner's."
(2.) Looking to the facts and circumstances of the case, it appears that several grievances have been ventilated against the Revenue Officers, who are also deciding the revenue matters, under the Scheduled Area Regulation,1969.
(3.) It has been vehemently submitted by the learned counsel for the petitioner that the reports of high ranking Revenue Officers are also on the record to the effect that there are few irregularities/illegalities, committed by the revenue officers, while deciding the SAR (Scheduled Area Regulation Officer) cases under the aforesaid Regulations and, hence, it is prayed by this petitioner that some strict actions may be initiated against those revenue officers.;