B M RANJI CARIAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) petitioner challenges the government Order, dated 17-5-1993 purported to have been made under Section 21(1) of the Karnataka preservation of trees Act, 1976. The said order reads as follows:

(2.) according to the petitioner, the restriction as to the power of the tree officer to compound the offence depending upon the value of the timber is clear ultra vires the Provisions of Section 21 of the said act.

(3.) Section 21 of the act reads as follows: