GENERAL TIMBER MART Vs. CHIEF CONSERVATOR OF FORESTS

JUDGEMENT

(1.) HEARD learned counsel for the petitioner. He seeks leave to withdraw the special leave petition with liberty to approach the trial court for filing afresh application pointing out that the licence was granted to the petitioner to run the saw-mill and from the beginning he was having five bands saw and the licence fee was also paid accordingly. He further states that in any case petitioner can be permitted to run one band saw.

(2.) PERMISSION is granted accordingly. The special leave petition stands disposed of as withdrawn.