REGENT COMPUTRONICS PVT. LTD.

STATE OF TRIPURA Appellant

V/S

SUDHIR RANJAN NATH Respondents

Referred Judgements :-

MITHAN LAL 2 PADAM PRASAD GUPTA VS. STATE OF DELHI [REFERRED TO]
NARENDRA KUMAR VS. UNION OF INDIA [RELIED ON]
CORPORATION OF CALCUTTA VS. LIBERTY CINEMA [RELIED ON]
STATE OF MYSORE VS. H SANJEEVIAH [RELIED ON]
G K KRISHNAN A SUBRAMANYAM SIVA TOURISTS VS. STATE OF TAMIL NADU:GOVERNMENT OF TAMIL NADU:STATE OF TAMIL NADU [CITED]
STATE OF UTTAR PRADESH VS. HINDUSTAN ALUMINIUM CORPN [RELIED ON]
STATE OF TAMIL NADU VS. HIND STONE [RELIED ON]
KRISHAN LAL PRAVEEN KUMAR OTHERS MOHAN LAL ULA DHAR VS. STATE OF RAJASTHAN [RELIED ON]
K RAMANATHAN VS. STATE OF TAMIL NADU [RELIED ON]
JIYAJEERAO COTTON MILLS LIMITED VS. MADHYA PRADESH ELECTRICITY BOARD [RELIED ON]
VAM ORGANIC CHEMICALS LIMITED INDIA GLYCOLS LIMITED VS. STATE OF UTTAR PRADESH [RELIED ON]
BIHAR DISTILLERY VS. UNION OF INDIA [RELIED ON]

JUDGEMENT

(1.) Leave granted. Heard the counsel for the parties.

(2.) The Gauhati High Court has declared Rule 3 of the Transit Rules framed by the Government of Tripura under Sections 41 and 42 of the Indian Forest Act, 1927 as illegal and ultra vires the Constitution. The correctness of the said decision is challenged by the State of Tripura.

(3.) The Indian Forest Act, 1927 (the Act) was enacted to consolidate the law relating to forests, the transit of forest-produce and the duty leviable on timber and other fire-produce. The Act was extended to the then Union Territory of Tripura by the Union Territory (Laws) Act, 1950 (Act 30 of 1950). It continues to be applicable to the State of Tripura. The Indian Forest Act is thus a post-constitutional enactment, so far as Tripura is concerned, vide Mithan Lal v. State of Delhi, (1959) SCR 445 and New Delhi Municipal Committee v. State of Punjab, JT 1997 (1) SC 40.

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STATE OF TRIPURA Vs. SUDHIR RANJAN NATH

Referred Judgements :-

JUDGEMENT

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