MAHAVIR TIMBER MERCHANT Vs. GOVERNMENT OF ANDHRA PRADESH

JUDGEMENT

(1.) The vires of sub-rule (6) of Rule 7 of A.P. Forest Saw Mill (Regulation) Rules, 1969 inserted by G.O.Ms. No.99, Environment, Forests, Science and Technology (For.III) dated 17-7-1998 is questioned in this Writ Petition.

(2.) The petitioner is a partnership firm and is a licence holder under the provisions of A.P. Saw Mill (Regulation) Rules,1969 (for short "Saw mill Rules"). It is engaged in the trade of saw mill-cum-timber business. The activity of the firm is to obtain logs from Government timber depots at different places and to cut the same as per the requirements of the customers.

(3.) By reason of the aforesaid amendment sub-rule (6) has been inserted in the regulations, which reads thus : When timber is brought for conversion to sawmill premises, the licence holder should retain the original permit and issue From-II permit or Form-IV permit under the A.P. Forest Produce Transit Rules, 1970 as the case may be, to the timber owner along with a photocopy of original permit.