ARJUN RATANSING JADHAV Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard. Rule. Rule made returnable forthwith and heard finally with consent of both sides.

(2.) In nutshell, the case of petitioner is that, he had taken contract of collection of gum from Chalishgaon Forest area for the period 26.11.2008 to 30.6.2009. He had got a pass issued to transport the gum from Chalisgaon to village Pal in Taluka Raver, District Jalgaon and transported the gum. The forest officials at Pal seized the gum at Pal and sealed the same in two rooms of the house of petitioner. Petitioner claims, this act of the forest officials is illegal.

(3.) The petitioner has supported his claim referring to various documents filed on record. Respondents have filed affidavit-in-reply and opposed the claims made by the petitioner.