KEDAR SINGH YADAV Vs. STATE OF M.P.

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) In this petition under Article 227 of Constitution of India, the petitioner inter-alia challenges the order dated 30/09/2015 (Annexure P/1) passed by Xth Additional District Judge, Gwalior, order dated 31/05/2014 (Annexure P/2) passed by the Appellate Authority and the Conservator of Forest, Gwalior and order dated 31/12/2013 (Annexure P/3) passed by the Licensing Authority/Divisional Forest Officer, Forest Division, Morena under the provisions of M.P. Kashtha Chiran (Viniyaman) Adhiniyam, 1984 (herein after referred to as an 'Act')

(3.) The brief facts leading to filing of this case are that the petitioner is the owner of a Saw Mill. It was being operated on the basis of license granted by the Competent Authority. As per the prosecution story, on 14/02/2013, the Deputy Ranger alongwith his team inspected the Saw Mill. 10 pieces of Sesam and 5 pieces of Neem wood was found by the team. The petitioner was asked to produce the stock register/ record, but he could not provide the same. As a result, a case No. 22147/2003, was registered under the Act against the petitioner.