VIPIN KUMAR Vs. STATE OF UTTARAKHAND & ORS

JUDGEMENT

(1.) By means of present writ petition, petitioner seeks to quash the order dated 09.01.2019 passed by Divisional Forest Officer, Haridwar Region, District Haridwar in Range Case No.89/Shya/2018-19.

(2.) Heard learned counsel for the parties.

(3.) Learned counsel for the petitioner would submit that the petitioner is ready and willing to deposit the amount as directed by the impugned order but he is not in a position to deposit the entire amount in one go. On instructions, she would submit that the petitioner undertakes to deposit a sum of Rs.50,000.00 within a week and thereafter for remaining amount, at least one year's time may be provided to him. To the proposal made by learned counsel for the petitioner, learned Addl. C.S.C. appearing for the State has no objection.