SANTOSH KUMAR NAYAK Vs. STATE OF ODISHA

JUDGEMENT

(1.) The Petitioner, in the present Writ Petition, seeks quashing of the order dtd. 12/8/2025 passed by the learned District Judge, Nayagarh in F.A.O. No. 7 of 2025, and the order dtd. 13/5/2025 passed by the Authorised Officer-cum-Assistant Conservator of Forests, Nayagarh in O.R. Case No. 12K of 202425, purportedly in exercise of powers under Sec. 56 of the Orissa Forest Act, 1972.

(2.) Succinctly put, the facts of the case as narrated by the petitioner are as follows:

(3.) Learned counsel for the Petitioner earnestly made the following