MEENAKSHI SUNDARAM Vs. DISTRICT FOREST OFFICER

JUDGEMENT

(1.) (JUDGMENT of the Court was delivered by K. RAVIRAJA PANDIAN, J.)Aggrieved against the order dated 24. 8. 2001 made in W. P. No. 12660 of 2001, the appellant filed the present writ appeal under clause 15 of the Letters Patent. The appellant filed writ petition under Article 226 of the Constitution of India and sought for the relief of quashing the order of the respondent District Forest Officer, Authorised Officer, Coimbatore dated 8. 3. 197 whereby the lorry of the appellant was ordered to be confiscated for involving in the forest office, and the confirmation order of the II Additional Sessions Court, Coimbatore dated 5. 1. 2000 in C. A. No. 55 of 1997.

(2.) IT is the case of the appellant that he is the owner of the lorry bearing Registration No. TNS 9942. The vehicle was taken by his driver Palanisamy and cleaner Murugan for transportation of Mosaic chips and powder to Kerala. The driver and the cleaner transported sandal wood illicitly from Ariyaloor without the knowledge of the appellant. When the vehicle was intercepted by the respondent at Madukkarai near Coimbatore on a regular vehicle check found that the vehicle was transporting 314 kgs of sandal wood along with other goods without any valid permit. The sandal wood being a scheduled timber cannot be transported without the required permit under the forest Act, the respondent seized the vehicle along with the goods on 1. 4. 1995. The respondent arrested the driver and cleaner and obtained a statement from them. The appellant appeared before the respondent and gave a statement to the effect that the illicit transportation of sandal wood was done by the driver without the knowledge of the appellant and prayed for the release of the vehicle. However, the respondent by his order dated 8. 3. 1997 passed an order of confiscation. The appellant preferred a Criminal Appeal in C. A. No. 55 of 1997 on the file of the II Additional Sessions Judge, Coimbatore, who by his order dated 5. 1. 2000 confirmed the order of the respondent. On that basis, the appellant filed writ petition and sought for quashing of the order of confiscation on the ground that under Section 49b (2) of the Tamil Nadu Forest Act, no order of confiscation could be made if the owner thereof proves to the satisfaction of the authorised officer that the vehicle was used in transportation of sandal wood without his knowledge or connivance. The learned judge dismissed the writ petition appreciating the case of the appellant in proper perspective. Hence the appeal.

(3.) THE learned counsel for the appellant placing reliance on the Full Bench Judgment of the Andha Pradesh High Court in the case of SUB-DIVISIONAL FOREST OFFICER, CHENNUR VS. VIJAY B. LGULATI AND OTHERS reported in 1997 (6) ANDHRA LAW TIMES 238, contended that the confiscation of the vehicle used in the commission of forest offence can be ordered only if the owner connived or had knowledge of unlawful use or if the culpability of his agent or driver is shared by him. The confiscation of the vehicle for offence committed by an agent or driver without the knowledge of the owner amounts to arbitrary and violative of Articles 14 and 19 (1) (g) of the Constitution of India.