SUSHIL TIMBER Vs. STATE OF ASSAM

JUDGEMENT

(1.) 07.01.2020 This order is going to be dispose of the above bunch of writ petition on the same issue.

(2.) Heard Mr. A. Tewari, the learned counsel, Mr. D. Saraf, the learned counsel and Mr. P. J. Saikia, the learned counsel for the petitioners. Also heard Mr. S. Dutta, the learned Standing Counsel, Forest Department for the respondents.

(3.) All the writ petitions challenge legality and correctness of notification dated 06.03.2017, issued by the Principal Secretary to the Government of Assam, Environment and Forest Department, enhancing levy on transportation of Timber, Non-Timber forest produce and minor minerals entering Assam through inter-state boundaries from the neighbouring States as below and the contents and its enhanced rates are reproduced herein below:-