SAMEENA Vs. CHIEF CONSERVATOR OF FORESTS

JUDGEMENT

(1.) PETITIONERS are owners of saw mills.

(2.) ACCORDING to the petitioners their mills have been in existence prior to 30.10.2002 and that their applications for NOC are pending consideration before the first respondent. It is stated that at that stage, steps were taken for closure of their unit evidenced by Ext.P5 notice. It is thereupon this writ petition is filed.

(3.) AS far as the 2nd petitioner is concerned Ext.P6 is the SSI registration issued in 1994, Ext.P7 is the Panchayath licence issued in 1996 and Ext.P8 is the NOC issued by the Divisional Forest Officer in 1993. Meanwhile, the 2nd petitioner also applied for NOC, the verification report of which is Ext.P9.