SOBULAN NAIK @ SUBULAN NAYAK Vs. STATE OF ORISSA

JUDGEMENT

(1.) ORISSA FOREST ACT, 1972 - Sec. 56(2-e) Tractor and Trolley confiscated by Authorised Officer - On appeal Additional Sessions Judge set aside the order of confiscation and directed for release of tractor and its trolley - Writ - Held, Additional Sessions Judge is competent to hear and dispose of the appeal - Direction to release the tractor and its trolley.

(2.) ORISSA CIVIL COURTS ACT, 1984 -- Sec. 5 - The post of District Judge includes Additional District Judge.

(3.) Admittedly, the tractor and the trolley in question had been confiscated by order dated 12.12.2008 passed by opposite party no. 2 against which the petitioner preferred Criminal Appeal No. 2 of 2009 before the Additional Sessions Judge, Rayagada, who, by order dated 09.11.2010, set aside the order of confiscation and directed opposite party no. 2 to release the tractor and its trolley in question in favour of the petitioner.