Prashant Kumar Mishra, J
1. Petitioner claims to be an allottee of forest land in Village Janakpur, District Korea. Prayer made in the writ petition is to the effect that the land be
settled in petitioner's favour for betterment and rehabilitation of Baiga Community and further direction to the respondents to provide compensation for
illegal demolition and causing damage to the agricultural land and house belonging to the petitioner.
2. The Khasra Panchshala (Annexure-P-2) clearly shows that the subject land is entered as 'Bade Jhad Ka Jungle' and the petitioner's possession is
recorded in column No.12 thereof. There is no document of allotment in favour of the petitioner, as claimed by her. The issue as to whether or not the
petitioner is entitled to protect her possession only on the basis of representation filed on 24.11.2017 (Annexure-P-3) cannot be gone into in this
petition, because no such relief has been claimed and moreover there are disputed questions of facts as to whether or not the petitioner remained in
possession of the subject land.
3. The writ petition is dismissed, however, liberty is reserved in favour of the petitioner to work out her remedy before the appropriate authority under
the Scheduled Tribes and Other Traditional Forest Dwellers (Recognition of Forest Rights) Act, 2006, if she considers herself to be a beneficiary
under the said provision.
