(1.) The petitioner Binodini Mishra has filed W.P.(C) No. 20259 of 2012 to quash the impugned judgment and order of the learned District Judge, Cuttack dated 12.09.2012 passed in F.A.O. No.129 of 2011 in dismissing the appeal preferred by her under section 56(2-e) of the Orissa Forest Act, 1972 (hereafter '1972 Act') and thereby confirming the impugned order dated 23.11.2011 passed by the learned Authorized Officer-cum-Asst. Conservator of Forests, Athgarh Division, Athgarh in O.R. Case No.6A of 2011-12 in confiscating the seized tractor/trolley bearing Registration Nos. OR-05-AJ-9991/9992 so also mango log measuring 1.4066 Cum to the State.
(2.) It is the case of the petitioner that she is the owner of the seized tractors/trolleys bearing registration Nos. OR-05- AJ-9991/9992 and OR-05T-6648/6649.
(3.) During the confiscation proceeding from the side of the complainant, seven witnesses are examined while from the side of the petitioner, she examined herself as D.W.1.