PANDURANG LAXMAN NAIK Vs. STATE OF GOA

JUDGEMENT

(1.) The petitioner has invoked writ jurisdiction of this Court to quash and set aside the Judgment/order dated 6-1-2005 of the learned 1st Additional Sessions Judge, Margao, on the ground that the learned 1st Additional sessions Judge, had no jurisdiction to decide the appeal.

(2.) Some facts, in brief, are required to be noted, for the disposal of this petition.

(3.) The petitioner is the owner as well as the driver of a Canter Pickup bearing No. GA-02-T-5440. The said pickup was detained on 24-6-1999 at Bhatpal Check-Post by forest Officials when it was found carrying without any transit pass, Sissum wood namely, 2 round logs and 19 rough fashioned logs. The said vehicle with the said logs was seized by the Range Forest Officer on 25-6-1999.