GUNWANTRAO BAPURAO DESHMUKH Vs. SUB DIVISIONAL OFFICER

JUDGEMENT

(1.) Criminal Writ Petition No. 581/2011 is filed by the owner of Tempo Trax bearing No. MH-29-G-97 challenging the order of Authorized Officer of Forest Department dated 10-4-2008. Forest Department also challenged the said order in Criminal Writ Petition No. 647/2011.

(2.) The facts giving rise to the present writ petitions can be summarized as under.

(3.) Heard learned Advocate Shri Kurekar for the petitioners in Writ Petition No. 581/2011 and learned Additional Public Prosecutor Shri Mirza for the Forest Department.