As per case facts, seventy-three Petitioners filed a Writ Petition challenging an eviction notice from Respondent Authorities. They claim long-term residence in reserved forest areas, asserting permission from original pattadars. ... The notices were issued based on earlier High Court directions, which led to appeals before the Supreme Court in the `Abdul Khalek and Others` case. The question arose on the proper procedure for removing unauthorized occupation from reserved forest land while ensuring fairness and due process, especially when considering previous temporary settlement certificates. Finally, the Supreme Court outlined a policy decision for the State, including forming a committee of forest and revenue officials, issuing notices, providing an opportunity to adduce evidence, and passing speaking orders with a 15-day notice period before eviction. It directed maintaining status quo until these procedures are complied with, emphasizing fairness and due process.