Full Judgment Text
Non-reportable
2024 INSC 412
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICITON
CIVIL APPEAL NOS. 9751-9752 OF 2011
The Divisional Forest Officer, Munnar, Kerala,
and another ….. Appellants
Versus
P.J. Antony, etc. ….. Respondents
JUDGMENT
SANJAY KUMAR, J
1. These appeals arise out of the judgment dated 13.08.2010 passed
by the High Court of Kerala at Ernakulam in W.P. (C) Nos. 18493 and
19478 of 2006. Thereby, the High Court allowed the writ petitions and
set aside the order of confiscation of sandalwood dated 23.02.2004,
which had been confirmed by the learned District Judge, Thodupuzha, in
C.M.A. No. 39 of 2004. In consequence, the Forest Department of the
Signature Not Verified
Digitally signed by
Rajni Mukhi
Date: 2024.05.14
15:51:20 IST
Reason:
State was directed to proceed on the basis of the application made by
the writ petitioners in accordance with Government Order dated
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03.04.1973. Aggrieved by this judgment and the directions therein, the
State of Kerala and its Divisional Forest Officer, Munnar, filed these
appeals.
2. P.J. Antony and Cheriyan Kuruvila, the respondents in the present
appeals, were the petitioners in W.P. (C) Nos. 18493 and 19478 of 2006
respectively before the High Court. P.J. Antony claimed ownership and
possession over 4.70 hectares of land in Survey Nos. 86/3 and 86/4 of
Marayoor Village while Cheriyan Kuruvila claimed title and possession
over an extent of 1.09 hectares in Survey No. 86/5 of Marayoor Village.
P.J. Antony submitted application dated 13.12.2000 to the Tahsildar,
Devikulam, for issuance of a certificate for handing over the dried and
fallen sandalwood trees in his land to the Forest Department. A similar
application was also filed by Cheriyan Kuruvila. These applications were
made in accordance with the scheme envisaged under G.O (MS) No.
126/773/AD, Agriculture (Forest) Department, dated 03.04.1973, which
empowered the Forest Department to auction sandalwood trees grown
on private lands and pay 70% of the sale proceeds to the landowners
leaving the remaining 30% with the Department.
3. Thereupon, the Taluk Surveyor inspected the lands on 22.01.2001
and submitted a report, confirming that there were sandalwood trees
fallen and lying in the said lands. He also prepared rough sketches of
the topography of the lands in question, indicating therein the number
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and the location of the sandalwood trees found by him. In Survey No.
86/3, he confirmed that 16 sandalwood trees were lying dried and fallen,
while in Survey No. 86/4, there were 34 such trees. In all, 50
sandalwood trees were stated to have been found in P.J. Antony’s land,
dried and fallen. As regards Survey No. 86/5, pertaining to Cheriyan
Kuruvila, the Taluk Surveyor confirmed that there were 26 sandalwood
trees lying dried and fallen therein. The location of these trees was also
indicated in the rough sketch. Earlier thereto, the Village Officer
inspected the lands on 10.01.2001 and he prepared a tabular statement
indicating the details of the sandalwood found, including the dimensions
thereof. The Tahsildar, Devikulam, addressed letter dated 29.01.2001 to
the Village Officer, Marayoor, in the context of the applications
submitted, referring to the Village Officer’s Report dated 10.01.2001 and
the Taluk Surveyor’s Report dated 23.01.2001, and directed that
necessary Village Certificates could be legally issued in relation to the 50
sandalwood trees found in a dried and fallen condition in the residential
property comprised in old Survey No. 30/1. A similar order was passed in
relation to the application of Cheriyan Kuruvila. Thereupon, Certificate
dated 20.03.2001 was issued by the Village Officer, Marayoor, noting
that the lands of P.J. Antony in Survey Nos. 86/3 and 86/4 fall in old
Survey No. 30/1 and that 50 sandalwood trees were found in a dried and
fallen condition therein and certified that necessary steps could be taken
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for conducting an auction in relation to those trees. He also confirmed
therein that the certificate was issued for the purpose of producing the
same before the Range Officer, Marayoor Forest. A similar certificate
was issued in relation to the 26 sandalwood trees, lying dried and fallen
in the land of Cheriyan Kuruvila in Survey No. 86/5 of Marayoor Village.
4. Thereupon, P.J. Antony and Cheriyan Kuruvila submitted a joint
application on 25.03.2001 to the Divisional Forest Officer, Devikulam,
through the Range Officer, Marayoor Forest. Therein, they stated the
details of the sandalwood trees lying in their respective properties and
requested the authorities to inspect the same to facilitate their entering
into an agreement with the Forest Department. They enclosed therewith
the Survey Sketches dated 22.01.2001 of the Taluk Surveyor,
Devikulam, along with the Certificates dated 20.03.2001 issued by the
Village Officer, Marayoor. It is their case that, as no action was taken
upon the said application, they were constrained to stack the dried and
fallen sandalwood trees at one place in the property of P.J. Antony.
5. While so, by Mahazar dated 11.07.2001, the Range Officer,
Marayoor Forest, seized the sandalwood trees. Therein, he stated that,
on getting secret information that sandalwood trees had been illegally
uprooted and kept in the house of P.J. Antony, an inspection was
conducted and 77 number of sandalwood trees, 41 pieces of
sandalwood, 7 sandalwood stumps and 56 small roots were found
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illegally kept in the backside of the courtyard of House No. 1 in Ward No.
5 of Marayoor Panchayat. The details of the seized sandalwood were set
out at length. Thereupon, the Divisional Forest Officer, Munnar, passed
confiscation order dated 16.01.2002 in relation to the sandalwood seized
on 11.07.2001. This order was set aside by the Conservator of Forest,
High Range Circle, Kottayam, vide order dated 25.11.2002 in exercise of
revisional power, and the Divisional Forest Officer, Munnar, was directed
to conduct a de novo enquiry in the matter and pass appropriate orders.
In consequence, the Divisional Forest Officer, Munnar, reconsidered the
case but again confirmed the seizure and confiscation of the
sandalwood, by her order dated 23.02.2004. Aggrieved thereby, P.J.
Antony and Cheriyan Kuruvila filed C.M.A. No. 39 of 2004 before the
learned District Judge, Thodupuzha. By Judgment dated 05.11.2005
passed therein, the learned District Judge confirmed the confiscation
order and dismissed their appeal. This led to their filing writ petitions
before the High Court of Kerala, which resulted in the passing of the
impugned judgment.
6. What weighed primarily with the learned Judge in allowing the writ
petitions was that there was no evidence of any ‘forest offence’ having
been committed, whereby the power of confiscation under Section 61A
(2) of the Kerala Forest Act, 1961 (for brevity, ‘the Forest Act’) could
have been invoked. The learned Judge took note of the steps taken by
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P.J. Antony and Cheriyan Kuruvila before the Revenue officials and the
fact that an application was submitted by them to the Range Officer,
Marayoor Forest, and observed that the statements in the Mahazar
dated 11.07.2001 and in the order of confiscation that, on getting secret
information that sandalwood trees were illegally stacked in the premises
of P.J. Antony, the Range Officer had effected the seizure, were not
acceptable on facts. The learned Judge noted that, during the course of
the enquiry, the Range Officer had himself admitted receipt of the
application submitted by P.J. Antony and Cheriyan Kuruvila but claimed
that he could not proceed with the matter on account of financial
difficulties of the department. It was also taken note of that, after the
seizure of the sandalwood, the Range Officer registered a case alleging
an offence under the Kerala Preservation of Trees Act, 1986 (for brevity,
‘the KPT Act’). Support in this regard was drawn from the statement of
the Range Officer that the trees were ‘unauthorizedly’ stacked in the
premises. Further, the learned Judge was not persuaded to agree with
the Forest Department that a presumption could be drawn under Section
69 of the Forest Act, as to the commission of a ‘forest offence’. The
learned Judge was of the opinion that the offence, if any, would only be
in relation to the provisions of the KPT Act and, therefore, the same
could not be treated as a ‘forest offence’ under the Forest Act. The
learned Judge also noted that the presumption under Section 69 of the
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Forest Act could only be in relation to ‘forest produce’ being treated as
the property of the Central or State Governments and there could be no
presumption thereunder regarding commission of a ‘forest offence’. The
learned Judge was not prepared to accept that the moving of the trees,
by itself, would amount to a violation of Rule 3 of the Kerala Forest
Produce Transit Rules, 1975, whereby it could be held that a ‘forest
offence’ was committed, as the lands in question belonged to P.J. Antony
and Cheriyan Kuruvila, who were closely related to each other, and were
adjacent lands. The contention of the Forest Department that the
sandalwood may have been collected from other patta lands or revenue
poramboke or reserved forest lands was rejected by the learned Judge,
as months before the seizure on 11.07.2001, P.J. Antony and Cheriyan
Kuruvila had informed the Revenue officials about the trees and sought
necessary documentation to approach the Forest Department to
undertake sale of the trees. It is on this reasoning that the learned Judge
set aside the confiscation order which had been confirmed in appeal by
the learned District Judge, Thodupuzha, in C.M.A. No. 39 of 2004.
7. The confiscation order dated 23.02.2004 reflects that P.J. Antony
and Cheriyan Kuruvila had to approach the High Court at every turn to
ensure that a proper hearing was afforded to them. So much so, that
they had to obtain an order from the High Court even for examination of
the Range Officer, Marayoor Forest, to whom they had submitted their
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application. Further, we may note that the Divisional Forest Officer,
having extracted the statements made by the Tahsildar, the Taluk
Surveyor and the Village Officer, brushed them aside nonchalantly,
though nothing worth the name was elicited in their cross-examination to
dilute what they had stated, in the context of their inspection of the lands
in question and their confirmation that they had found 76 fallen and dried
sandalwood trees in those lands. The documents of the Revenue
officials were rejected on mere surmises and by misreading the contents
thereof. On that basis, the Divisional Forest Officer baldly concluded that
the documents were insufficient to correlate the sandalwood trees with
the settlement patta lands and they did not prove the ownership of P.J.
Antony and Cheriyan Kuruvila over the sandalwood. Surprisingly, though
the Mahazar dated 11.07.2001 categorically mentioned the number of
trees seized as 77, the Divisional Forest Officer enhanced the figure to
84 sandalwood trees with no logical basis therefor. Further, she went to
the extent of doubting the ownership of P.J. Antony and Cheriyan
Kuruvila over the lands in question, which was entirely beyond her ken.
This speculation on her part was despite the clear certification by the
Revenue officials that the subject lands were patta lands belonging to
P.J. Antony and Cheriyan Kuruvila. In appeal, the learned District Judge
was more influenced by the fact that the sandalwood in question had
been stacked in the backyard of P.J. Antony’s house without
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authorization. Noting incorrectly that the Tahsildar had not been
examined, the learned District Judge affirmed the self-serving findings of
the District Divisional Forest Officer, Munnar.
8. Though it was vehemently contended before us on behalf of the
appellants that there is no acceptable explanation from P.J. Antony and
Cheriyan Kuruvila as to how the sandalwood trees had fallen down and
that there were no whirlwinds in the year 1996, as claimed by them, we
are of the opinion that much would not turn upon this factual aspect. It is
an admitted fact that earlier, during the year 1995, sandalwood trees
which had grown in the lands of P.J. Antony were sold in consultation
with the Forest Department as per the Government’s scheme. This fact
is sufficient to indicate that sandalwood trees did grow in these lands.
The documentation of the trees found in these lands in the year 2001,
certified by the Revenue officials, is not liable to be rejected or eschewed
as the Forest Department was unable to elicit anything to the contrary in
the cross-examination of these officials.
9. More damaging is the fact that Udaykumar, Range Officer,
Marayoor Forest, who had received the application submitted by P.J.
Antony and Cheriyan Kuruvila on 25.03.2001, admitted his signature
therein, affixed in proof of his having received the same. During his chief
examination, he stated that he had forwarded the said application with a
covering letter to the Divisional Forest Officer for sanction and necessary
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further action, but he had not received any reply. He conceded that the
Department’s being in a financial crisis may have been the reason for no
further proceeding being initiated. He confirmed that the certificates
issued by the Village Officer had been submitted along with the
application. He also affirmed that collection of the trees from various
places and stacking them at one place was in violation of the KPT Act.
Conveniently, during his cross-examination, he gave evasive replies as
to the forwarding of the application of P.J. Antony and Cheriyan Kuruvila
to the Divisional Forest Officer, but his admissions are sufficiently
damaging in themselves. Those admissions are more than enough to
decimate the case sought to be put forth by the Forest Department that
a ‘forest offence’ was committed by P.J. Antony and Cheriyan Kuruvila.
10. Be it noted that Sections 52 and 61A of the Forest Act, dealing with
seizure and confiscation of sandalwood etc., require the officer
concerned to come to the conclusion that there was a ‘reason to believe’
that a ‘forest offence’ has been committed. Section 2(e) of the Forest Act
defines a ‘forest offence’ to mean an offence punishable under the
Forest Act or any Rule made thereunder. However, it is an admitted fact
that the offence, if any, committed by P.J. Antony and Cheriyan Kuruvila
in relation to the movement of the fallen and dried sandalwood, so as to
stack it at one place, would be relatable to the KPT Act and would not
constitute an offence under the Forest Act. Even at this stage, there is no
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answer forthcoming from the Forest Department as to how a ‘forest
offence’ is made out in the case on hand.
11. A feeble attempt was made by the Forest Department to claim that
a presumption would arise under Section 69 of the Forest Act, whereby
commission of a ‘forest offence’ could be inferred, but we are not
persuaded to agree. Section 69 merely states that, when a question
arises as to whether any ‘forest produce’ is the property of the Central or
State Governments, such produce shall be presumed to be the property
of the Central Government or State Government, as the case may be,
until the contrary is proved. In Bharath Booshan Aggarwal vs. State of
1
Kerala , this Court observed that the presumption under Section 69 of
the Forest Act is a remarkable one and the burden of proving the
foundational facts, which would give rise to the presumption, would be
upon the prosecution. In the case on hand, the contrary to such
presumption is adequately proved beyond reasonable doubt. The joint
application dated 25.03.2001 made by P.J. Antony and Cheriyan
Kuruvila, duly supported and confirmed by the documentation of the
Revenue officials, are sufficient to show that these sandalwood trees
belonged to them.
12. Further, as was pointed out by this Court in Aslam Mohammad
2
Merchant vs. Competent Authority and others , whenever a statute
1
2021 SCC OnLine SC 881
2
(2008) 14 SCC 186
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provides for ‘reason to believe’, either the reasons should appear on the
face of the notice or they must be available in the materials which are
placed before the authority. On similar lines, in N. Nagendra Rao & Co.
3
vs. State of Andhra Pradesh , this Court observed that even though
the formation of an opinion as to the expression ‘reason to believe’, may
be subjective, it must be based on material on the record and cannot be
arbitrary, capricious or whimsical. Even before us, the Forest
Department has no cogent basis for its arguments and contentions and
would base its case on the speculative surmise that the sandalwood may
have been brought to the lands of P.J. Antony and Cheriyan Kuruvila
from reserved forest lands or from elsewhere. No material whatsoever is
available with the Forest Department to support such an argument.
13. It is indeed surprising, if not shocking, that the Forest Department
in the State of Kerala had not maintained a record of the sandalwood
trees growing in reserved forest lands and also private patta lands.
There was no marking of such trees to identify them for the purpose of
such record. Our attention was drawn by the appellants themselves to
the Division Bench judgment dated 27.06.2006 of the High Court of
Kerala at Ernakulam in OP No. 20858 of 2001, filed in public interest by
a voluntary organization, viz., Nature Lover’s Movement, Thiruvankulam.
This petition was filed in the context of illegal felling and removal of
3
(1994) 6 SCC 205
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sandalwood trees from the forest lands in Marayoor and Chinnar Forest
Ranges as well as adjacent villages. A departmental enquiry was sought
against the Forest Officers and staff of Marayoor and Chinnar Forest
Ranges in Munnar Forest Division in this regard. The Division Bench
directed the constitution of a monitoring cell headed by the Chief
Conservator of Forest, Vigilance, consisting of officers of integrity and
uprightness, and also the numbering and marking of all sandalwood
trees. It is in this context, perhaps, that the failure of the Forest
Department in keeping track of and maintaining a clear record of the
sandalwood trees in the year 2001 needs to be understood.
14. Viewed thus, we are of the opinion that the learned Judge of the
High Court of Kerala at Ernakulam was fully justified, on facts and in law,
in setting aside the confiscation order dated 23.02.2004 along with the
judgment dated 05.11.2005 in C.M.A. No. 39 of 2004 of the learned
District Judge, Thodupuzha, confirming the same, and directing further
steps to be taken as per the scheme obtaining in G.O (MS) No.
126/73/AD, Agriculture (Forest) Department, dated 03.04.1973, issued
by the Government of Kerala.
These appeals are, therefore, utterly devoid of merit and are
accordingly dismissed. The Forest Department shall proceed in
accordance with the Government’s scheme and conclude the same
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expeditiously and, in any event, not later than three months from the
date of receipt of a copy of this judgment.
Though eminently deserving, we desist from saddling the
appellants with costs. Parties shall bear their respective costs.
Pending applications, if any, shall also stand dismissed.
………………………,J
(A.S. BOPANNA)
……………………….,J
(SANJAY KUMAR)
May 14, 2024;
New Delhi.
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