BALWANT SINGH Vs. DIVISIONAL FOREST OFFICER (WEST), ALMORA

JUDGEMENT

(1.) This writ petition raises questions as to scope of executive power of the State imposing ban on setting up of new industry for manufacture of resin product.

(2.) Briefly the facts are that the Petitioner who intends to set up a factory for manufacture of varnish from Biroja applied to the Director of Industries, Government of U.P. for grant of a licence to that effect. The Director of Industries by order dated 23-3-83 granted licence to the Petitioner as applied for. Since under Section 10 of U.P. Resin and other Forest Produce Act 1976 (hereinafter referred to as the Act) every manufacturer of resin product is entitled to registration on payment of fee the Petitioner applied to the Deputy Conservator of Forest (West), Almora. Forest Division for being registered under the Act. The Divisional Forest Officer, Almora by letter dated 22-7-87 informed the Conservator of Forest that in view of government policy Petitioner?s case cannot be recommended for registration by the concerned authority. The Petitioner thereafter, made several representations to the authorities constituted under the Act but was told that his proposed unit cannot be registered. This has led the Petitioner to file the present writ petition.

(3.) The Petitioner in the writ petition originally prayed that the Respondents be directed to issue registration certificate to him. Subsequently, a counter-affidavit was filed on behalf of the Respondents where in it was stated that the subcommittee on Economic Development and Maintenance of State Cabinet has taken a decision in its meeting held on 5-12-80 that the resin being produced in a very little quantity no new unit for manufacture of resin product should be registered This decision of the subcommittee was conveyed to the Conservator of Forest, Kumaun Circle, Nainital by letter dated 25-5-81. Consequently, the application of the Petitioner for registration was rejected. In view of disclosure of facts relating to decision of the sub-committee, the Petitioner moved a formal application challenging the decision of the sub-commit tee as being illegal, ultra vires and unconstitutional This amendment application was allowed by this Court and the Petitioner was permitted to challenge the decision of the subcommittee placing total ban on the registration of new unit for manufacture of resin product as well as the letter dated 25-5-81 in pursuance of which his application for registration of the proposed unit was rejected.