GITANJALI SAHU Vs. STATE OF ODISHA

JUDGEMENT

(1.) In filing this Writ Petition, the Petitioner being the owner of the vehicle in question (TATA ACE having registration No.OD-01-C-2675) which is seized based on the allegation of transportation of Forest Goods, has challenged the order dtd. 30/3/2024 passed by the learned District Judge, Mayurbhanj, Baripada in FAO No.30 of 2022 and the order dtd. 4/7/2022 passed by the Authorized Officer-cum-Assistant Conservator of Forest, Baripada in OR Case No.155B of 2018-2019 converted from UD Case No.28B of 2018-19, Baripada.

(2.) The brief facts of the case are as follows:

(3.) Learned counsel for the Petitioner earnestly made the following submissions in support of his contentions: