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Right to Appeal Is Added to the Forest Right
Governor of Mahastra Bhagat Singh Koshyari has modified the Scheduled Tribes and Other Traditional Forest Dwellers (Recognition of Forest Rights) Act, 2006, allowing rightful claim of rights (Forest) to raise a voice against decisions of the district level committee (DLC). However, we know thart as always that making the laws and while implimenting those law are very different things and in India it is a major Concern . A notification issued on May 18, 2020, said the Governor has modified Section 6 of the Act, in its application to Scheduled Area of the State of Maharashtra.
In exercise of the powers conferred on him by Schedule V of the Constitution. It is important to add this right because somewher is injustice done by the DLC so ,to raise the voice against their injustice. The notification applies to areas covered in the Panchayats (Extension to Scheduled Areas) Act in the State and allows appeal provision against the DLC’s decision.
The notification states that divisional level committees under the chairmanship of divisional commissioners have been constituted to hear the appeals against the DLC’s decisions. In the case of an order passed by the DLC before commencement of the notification, the appeal needs to be made within six months. However, if an order has been passed after commencement of the notification, the application has to be made within 90 days.
Despite a large number of applications being rejected, there was no provision for appeal. Activists fear delays Activists, however, said the notification is a doubleedged sword. A tribal farmer will find it difficult to go to the district headquarters, said Milind Thatte, of Vayam, which works with tribals in Palghar. “How can a divisional office or committee be accessible to that farmer? I fear this committee will further delay implementation of FRA. Delay means denial of justice and increased scope for fake claims,” said Mr. Thatte.
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