AIR 2011 SUPREME COURT 1628 ::2011 AIR SCW 2943 ::2011 (4) AIR Jhar R 145 ::2011 (3) AIR Kant HCR 477 ::2011 (3) AIR Kar R 477 ::(2011) 1 CLR 1071 (SC) ::(2011) 2 All RentCas 212 ::2011 (5) SCC 353 ::(2011) 5 Scale 407 ::(2011) 3 CurCC 98 ::AIR 2011 SC (Civil) 1332 ::(2011) 4 KCCR 2621 ::(2011) 5 Kant LJ 218

Supreme Court Of India

(From : Karnataka)*

Hon'ble Judge(s): B. Sudershan Reddy, Surinder Singh Nijjar , JJ

Forest Conservation Act (69 of 1980) , S.2— Forest land - Lease granted for areca nut plantation - Non-renewal of lease - Ground that lease land was surrounded by thick forest and extending lease would cause problem to movement of men and vehicles - Intention of Govt. was to develop naturally grown forest - Non-renewal of lease proper as lessee has already raised areca nut, cashew and coconut plantation in area - And would do fresh plantation if lease is extended. The Government had given cogent and valid reasons for non-renewal of the lease. The order passed by the Government made it clear that the leasehold land was surrounded by thick forest in East Aletty Reserved Forest land, that area was near to the boundary of Kerala and Karnataka State. Extending the period of lease in respect of that area was likely to cause problems for the movement of men and vehicles. It was also noticed that lessees have already raised Areca, Coconut and Cashew trees on the leasehold lsands and those trees were fully @page-SC1629 developed. Therefore, in the event of extending the lease period, it was likely that the lessee would commence fresh cultivation on the land in question. The intention of the Government was to develop naturally grown forests over the lands which can only be done if the possession was taken by the Government. Therefore the ....