Anubha Rawat Choudhary, J. - (1.) Heard Mr. S. K. Sharma, counsel appearing for the petitioners.
(2.) Heard Mr. Apurv, counsel appearing on behalf of the respondents.
(3.) This writ petition has been filed for the following reliefs: "(a) For commanding upon the respondents not to make plantation over the lands appertaining to Khata No. 51, Dag No. 621, 662, 764 & 922 measuring area 46.50 acres, 43.75 acres, 52.50 acres and 36.30 acres, respectively under Mouja: Dhoni, Thana No. 22 over which the plantation is being made by the forest department without consent of the petitioners or their other family members; (b) For issuance of an appropriate writ(s)/order(s)/direction(s), commanding upon the respondents to take prior consent of the petitioners or other family members before doing plantation work, if the same is at all necessary for maintaining the biodiversity & ecological balance of the aforesaid region; (c) Further for a direction commanding upon the respondents to safeguard future interest of the petitioners, if the forest department requires the aforesaid lands for plantation purpose.";