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Judgment
K.Babu, J
This Revision petition has been filed to review the judgment dated 12.11.2024 passed by this Court in W.P. (C) No. 14943 of 2021.
I have heard the learned Senior Counsel for the review petitioner and the learned Special Government Pleader (Forest).
The operative portion of the judgment sought to be reviewed reads as follows:-
“13. Having regard to the reports submitted by the Assistant Director, Forest Mini Survey, Kozhikode and the submissions on both sides, this Court is of the view that Ext.P25 notification issued by the Chief Conservator of Forest is void due to lack of identification of the property. Therefore, Ext.P25 stands quashed. The Forest Department is at liberty to proceed in accordance with law in respect of the property which is liable to be declared or notified as vested forest.”
The apprehension of the learned Senior Counsel is that the above extracted operative portion of the judgment may give an indication that this Court touched on the merits of the subject matter. I make it clear that I have not made any observation on the merits of the subject matter and the petitioner is at liberty to raise all his contentions in any statutory proceedings that may be initiated against him in respect of the property involved in this proceeding.
The review petition is disposed of accordingly.