Supreme Court: After the Court ordered the forced eviction of more than 1,000,000 tribals and other forest-dwelling households from forestlands across 16 states on February 13, 2019, it has agreed to hear the plea of the Central Government seeking stay on the order.
The 3-judge bench of Arun Mishra, Navin Sinha and Indira Banerjee, JJ had, on February 13, 2019, directed the Chief Secretaries of all the 16 States to
“ensure that where the rejection orders have been passed, eviction will be carried out on or before the next date of hearing. In case the eviction is not carried out, as aforesaid, the matter would be viewed seriously by this Court.”
The court’s orders came in a case filed by wildlife groups questioning the validity of the Forest Rights Act. The petitioners had also demanded that all those whose claims over traditional forestlands are rejected under the law should be evicted by state governments as a consequence.
The Forest Rights Act, which was passed during the Congress-led United Progressive Alliance’s first tenure, requires the government to hand back traditional forestlands to tribals and other forest-dwellers against laid down criteria. The Act, passed in 2006, has seen opposition from within ranks of forest officials as well as some wildlife groups and naturalists.
Tribal groups contend that their claims have been rejected systematically in some states and need to be reviewed. In several states there have been reports on administrations going particularly slow on even accepting community-level claims.
