T. BALASUBRAMNIAN Vs. FOREST RANGE OFFICER PITCHAVARAM

JUDGEMENT

(1.) This petition seeks quash of proceedings in C.C. No. 161 of 2006 on the file learned District Munsif Parangipettai, Nagercoil District for offences under section 39(3) (a)(b)(c) 40(1), 50 r/w 51 of the Wild life (Protection) Act 1972.

(2.) Petitioner, in his capacity as Professor and Director of Centre of Advanced Study in Marine Biology, Parangipettai, he addressed a letter to the District Forest Officer, Villupuram which reads as follows:

(3.) As an immediate response, on the very same date the Forest Range Officer has proceeded to the Centre of Advanced Study, Marine biology, Annamalai University and informed seizure of 58 gunny bags containing of corals in the hatchery of the institute at about 5.30 p.m. Pursuant to a report obtained from the Scientist in-charge, Central Marine Fisheries Research Institute dated 17.08.2004, case has been registered informing commission of offences and the same has been taken on file in C.C. No. 141 of 2006.