STATE OF M P Vs. RAVI KUMAR THAKUR

JUDGEMENT

(1.) THIS petition is directed against the order Annexure P-10 dated 15.2.1997 passed by the 1st Additional District Judge, Mandla in Miscellaneous Civil Appeal No. 27/96 by which the appeal filed by Deepak Kumar Kachhwaha was allowed and the order confiscating the saw-mill of Deepak Kumar Kachhwaha was set aside on following grounds :

(2.) LEARNED counsel appearing for petitioner State submitted :

(3.) SO far as first contention of the petitioner that vide Annexure P-9, the Range Officer was authorized under section 7 of the Act is concerned, this order was not produced before the Court below and the finding of the Court below is on the basis of the material available before the Court.