MADANLAL SETHI Vs. STATE OF M.P.

JUDGEMENT

(1.) L . Leave granted in SLP (C) No. 2104/93. We have heard learned counsel for the parties.

(2.) THESE appeals by special leave arise from the judgment of the High Court of Madhya Pradesh, made on 29.1.1986 and 14.11.1992 in M.P. No. 2017 and M.P. No. 3764/92.

(3.) THUS , it is the case of the respondents that every care is taken to ensure that the licensee or person in charge of the saw mill or saw pit is given possession of the wood purchased from the Government depots and are required to enter the specified details of the wood in Form No. D -l and of the finished product in Form D -2 so that at every point of time the officer on duty of inspection would be in a position to verify whether the wood in possession has been purchased by the licensee from lawful source; is properly accounted for; is in their lawful possession; and to see that the disposal of the same is done in accordance with the Rules.