HAMEED THANALOT Vs. PRINCIPAL CHIEF FOREST CONSERVATOR

JUDGEMENT

(1.) This writ petition is filed by the petitioner seeking the following reliefs:

(2.) Brief material facts for the disposal of the writ petition are as follows:

(3.) Petitioner is the proprietor of a sawmill viz., "Imperial Wood Industries" situated at a place called 'Narempara' in Kannur District. According to the petitioner, the said sawmill is in existence since 1972, which was purchased by the petitioner in the year 2008. Thereafter, the Panchayat licence as well as NOC from the Forest Department were transferred to the name of the petitioner in the year 2008 itself, which were renewed subsequently. Petitioner submitted application dated 14.03.2013 before the 2nd respondent for renewal of the said No Objection Certificate. Petitioner produced all the relevant documents, as directed, but in spite of the same, the 2nd respondent has not taken any action on the application.