STATE OF CHHATTISGARH Vs. RAKESH MAHESHWARI

JUDGEMENT

(1.) This writ petition under Article 226 of the Constitution of India is directed against the impugned order passed by the revisional authority under Sec. 15-B of the Chhattisgarh Van Upaj (Vyapar Viniyaman) Adhiniyam, 1969 (for short, 'the Act of 1969'), whereby the learned revisional authority has set aside the order of the appellate authority under the Act of 1969 by which the appellate authority has confirmed the order of the authorised officer confiscating the four-wheeler Bolero bearing registration No.CG-18/ D-0513 owned by the respondent herein.

(2.) The aforesaid challenge has been made on the following factual backdrop: -

(3.) Ms. Ruchi Nagar, learned Deputy Government Advocate appearing for the State / petitioners, would submit that the learned revisional authority is absolutely unjustified in granting the revision by recording a finding which is perverse to the record and particularly, concurrent finding ought not to have been interfered with by the revisional authority and more particularly, material brought on record sufficiently demonstrates that forest offence has been committed with knowledge or connivance of the respondent herein, as such, the impugned order is liable to be set aside.