M ANJANEYULU Vs. CONSERVATOR OF FOREST HYDERABAD

JUDGEMENT

(1.) These writ petitions are filed by the same individual and in relation to the same subject- matter. The parties are identical in both the writ petitions. Hence, they are disposed of, through a common order.

(2.) The 5th respondent, by name, Bikshapati, was granted saw mill licence in the year 2002, and accordingly a mill was installed upon the land in Sy.No.257, Yenkathala Village of Mominpet Mandal, Ranga Reddy District. The licence in his favour was renewed up to 31-12-2006. The petitioner filed an application before the Divisional Forest Officer, Hyderabad, the 2nd respondent herein, with a request to transfer the licence in his name. He stated that the 5th respondent sold the saw mill, together with the land, in his favour. Acting on the same, the 2nd respondent issued proceedings dated 09-05-2007, changing the ownership of the mill in favour of the petitioner, and renewing the licence up to 31-12-2007.

(3.) The 5th respondent filed representation before the 2nd respondent, stating that the licence was transferred in favour of the petitioner, contrary to the provisions of law, and without notice to him. The matter was got inquired into. Ultimately, through proceedings dated 11-08-2009, the 2nd respondent suspended the licence. W.P.No.16351 of 2009 is filed challenging the action of the 2nd respondent in not renewing the licence, and W.P.No.17965 of 2009 is filed challenging the memo dated 11-08-2009.