CHANDRAMA SAHA Vs. DIVISIONAL FOREST OFFICER

JUDGEMENT

(1.) IN a proceeding under Section 56 of the Orissa Forest Act, the vehicle bearing registration number OSS 2021 was seised. By order, dated 19. 3. 1984, the vehicle was confiscated.

(2.) THE Divisional Forest Officer, Baliguda, Forest Division, informed the husband of the petitioner that a ban had been imposed on the truck bearing registration number OSS 2021 for transportation of forest materials as per office Memo No. 2344(11) dated 23. 3. 1984. In pursunce of our direction, the learned Additional Government Advocate produced the Memo No. 2344(11) dated 23. 3. 1984 which reads as hereunder.

(3.) WITH this, the writ application is disposed of. There would be no order as to costs. A certified copy of the order be granted, if applied for.