MOTOR GENERAL FINANCE LTD Vs. DISTRICT JUDGE KHAMMAM

JUDGEMENT

(1.) The petitioner in the instant writ petition assails the validity of the Judgment in Forest Appeal No. 2 of 1992 on the file of the 1st respondent. The petitioner prays for a writ of cert iorari toquash the entire proceedings leading upto passing of the Judgment in F.A.No. 2/92 dated 14-7-1995.

(2.) It is required to notice a few facts:

(3.) The 3rd respondent on 18-8-1990 seized the lorry bearing No. A.P. 16T 6368 on the ground that the said vehicle was involved in a forest offence. The vehicle at the relevant time, was being driven by the 4th respondent herein. In the proceedings before the Authorised Officer, one Satish Babu had submitted the explanation and requested the authority for compounding the offence by admitting the commission of the forest offence. The said Satish Babu submitted the compounding statement in Form No. B on 14-9-1990 and an order accepting the offer of the said Satish Babu as the registered owner of the vehicle to compound the offence, an order was passed by the competent authority on 14-9-1992 imposing compounding fees of one time the value of the timber seized in the offence.