AUTHORISED OFFICER JALPAIGURI Vs. SUSANTA BANERJEE

JUDGEMENT

(1.) This Revisional application is directed against an order passed by the learned Additional District Judge, Second Court, Jalpaiguri in Misc. Appeal No. 48 of 1991 reversing the order passed by the Authorised Officer in Case No. 6/COB of 1989-90.

(2.) The case is one relating to confiscation and order for sale of a truck bearing No. WGA 4324 on the allegation that the same was used in commission of a Forest offence and as such became liable to confiscation in terms of section 59B of the West Bengal Amendment of the Indian Forest Act, 1927.

(3.) Mr. Bhattacharjee has appeared in support of the Revisional application on behalf of the Authorised Officer, Cooch Behar Forest Division, Jalpaiguri who is the petitioner before this Court and Mr. Abhijit Banerjee has appeared on behalf of the contesting respondents, who claim to be owners of the involved truck.