P UDHAIYAKUMAR Vs. STATE OF TAMILNADU REP BY THE SECRETARY TO GOVERNMENT, FOREST AND ENVIRONMENT DEPARTMENT

JUDGEMENT

(1.) Heard the learned Counsel appearing for the petitioner and the learned Counsels appearing for the respondents.

(2.) This Writ Petition has been filed praying for a Writ of Mandamus to direct the respondents to issue Form-III permits to the petitioner, at the Forest Department Check Posts, on the Tamil Nadu - Karnataka border, when the Petitioner's consignment of Silver Oak timber logs are transported from the State of Karnataka, into the State of Tamil Nadu, by the Petitioner, along with the necessary valid documents, except the transport permit.

(3.) At this stage of the hearing of the Writ Petition, it has been submitted by the learned Counsel appearing for the petitioner that a number of orders had been passed by this Court, relating to the issues arising for consideration in the present Writ Petition. One such order has been made, in Babu Timbers v. State of Tamil Nadu, 2007 3 MLJ, wherein,paragraphs 8,9 and 10 of the said order read as follows: