NAMITA RANI SAHA Vs. STATE OF TRIPURA; PRINCIPAL CHIEF CONSERVATOR OF FOREST; DIVISIONAL FOREST OFFICER, UDAIPUR FOREST DIVISION

JUDGEMENT

(1.) Heard Mr. Somik Deb, learned counsel appearing for the petitioner as well as Mr. T. D. Majumder, learned government advocate appearing for the respondents.

(2.) The writ petitioner, in an unusual mode, has approached this court by filing this petition challenging the order dated 07.07.2014 passed by the Divisional Forest Officer, Udaipur Forest Division under No. F.29(19)/TR-01- R(Tem)-5155/UDP-14/2394-420, whereby the vehicle of the petitioner under Registration No. TR-01-(Tem)-5155 was confiscated.

(3.) For violating Section 26(g) and 41(1) of the Indian Forest Act, 1927 the vehicle as stated was confiscated. The relevant facts may be introduced, in short, at the outset. The vehicle of the petitioner as stated was allegedly involved in committing the forest offence and as such, the said vehicle was seized on 16.03.2014, under Section 52A of the Indian Forest Act, 1927 by preparing a seizure list along with six numbers of Teak files(sawn).