MOHD. SHAFI Vs. STATE OF U.P.

JUDGEMENT

(1.) By means of this petition, the petitioner has challenged the impugned order dated 08.05.2000 passed by the respondent no.3-Divisional Forest Officer, Forest Range, Bahraich by which the permission to install Veneer Unit in the existing Saw Mill was declined in the light of the directions dated 04.03.1997 issued by the Apex Court in the case of T.N. Godavarman Thirumulkpad vs. Union of India and others, 1997 3 SCC 312.

(2.) We have heard learned counsel for the parties and perused the materials available on record.

(3.) Brief facts for deciding the present petition are that the petitioner is running a Saw Mill after obtaining license under the U.P. Establishment and Regulation of Saw Mills Rules, 1978 (for short 'the Rules, 1978'). The petitioner wanted to install a Veneer Unit in the Saw Mill to start commercial production by expanding his business for which the petitioner moved an application dated 09.02.1998 (Annexure-4 to this petition) for permission to install a Veneer Unit. On the aforesaid application, the impugned order has been passed.