As per case facts, sixty-two Petitioners residing in various forest villages for many years challenged notices issued by the Divisional Forest Officer on 08.12.2025, apprehending eviction from reserved forest land. ... These notices stemmed from a Division Bench judgment. The Petitioners appealed to the Supreme Court against the Division Bench judgment, where the State filed an affidavit detailing its policy to remove unauthorized forest occupation. The question arose regarding the proper, fair, and objective mechanism for the State to remove encroachments from reserved forest areas, balancing this with occupant claims. Finally, the Supreme Court, in its judgment on 10.02.2026, endorsed the State's policy to form a committee, issue notices, grant opportunities to adduce evidence, pass speaking orders, and maintain status quo until the notice period expires, ensuring due process before eviction.