LAWS(MPH)-2005-11-86

SARJOO PRASAD Vs. STATE OF MP

Decided On November 29, 2005
SARJOO PRASAD Appellant
V/S
STATE OF MP Respondents

JUDGEMENT

(1.) BY this petition under Articles 226 and 227 of the Constitution of India, the petitioner has assailed the orders Annexure P-5 dated 14.3.1995 passed by respondent No. 4. Annexure P-6 dated 21.7.1996 passed by Conservator of Forest, Jabalpur and Annexure P-7 dated 26.12.1995 passed by III Additional Sessions Judge, Jabalpur. By these orders impugned tractor and trolley of petitioner Sarjoo Prasad has been directed to be confiscated.

(2.) IT is no more in dispute that petitioner is the owner of impugned tractor and trolley No. MPQ 3009 which was seized by the forest authorities ad-diem 19.1.1995. On that day tractor and trolley was sent by the petitioner to village Basadi for some agriculture work and the same was driven by driver Ashok Kumar. When the tractor was returning from village Basadi, residents of village Khirahani stopped the same and requested the driver to load their Jarwa and Geda (thorns) to carry the same to their village. The tractor and trolley was seized by the forest authorities and seizure memo Annexure P-1 was prepared indicating therein that wet fuel wood, Jarwa and tractor and trolley were seized. In Annexure P-2 which is a show cause notice it has been mentioned that 57 Ballis and 7 bamboos were seized from impugned tractor and trolley. The petitioner refuted the averments made in the show cause notice (Annexure P-2) and thereafter the evidence was recorded.

(3.) THE contention of Shri Dixit, learned counsel for the petitioner is that once the authorised officer has come to the conclusion that seizure memo is doubtful and it is also doubtful that tractor and trolley was used to commit the forest offence, the impugned order Annexure P-5 passed by the respondent No. 4 directing to confiscate the impugned tractor and trolley is wholly unwarranted under the law. Learned counsel for the petitioner has also invited my attention to the order passed by the appellate authority under the Act (Annexure P-6) that the appellate authority too came to the conclusion that the owner of the vehicle i.e. petitioner was not having any knowledge or connivance that his vehicle is being used to commit the offence under the Act. According to the learned counsel since there is concurrent finding of fact recorded by the two authorities constituted under the Act that it was not in the knowledge of the petitioner that his vehicle is being used to commit the forest offence and the seizure is also doubtful, therefore, the learned revisional authority ought to have allowed the revision and impugned tractor and trolley ought to have been released from the confiscation. The contention of learned counsel is that the revisional authority has dismissed the revision contrary to section 52 (5) of the Act. Thus, on the basis of these premised arguments it has been contended that the impugned tractor and trolley be released from confiscation.