CHATTONG FOREST PRODUCTS PRIVATE LTD RANGLUA INDUSTIAL ESTATE (KANUBARI) DIST LONGDING ARUNACHAL PRADESH Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. A. Tiwari, learned counsel for the petitioner. Also heard Mr. K.P. Pathak, learned counsel for the respondent.

(2.) The petitioner who is engaged amongst others in the business of transporting forest products from the State of Arunachal Pradesh for carrying the products outside North Eastern Region, where they have to pass through areas under State of Assam, is aggrieved by a communication dated 07.10.2019 of the Divisional Forest Officer, Sivasagar Division (T) Sivasagar.

(3.) By the said communication, the Divisional Forest Officer required certain terms and conditions to be followed by such transporters of forest products, which include the production of various documents before the Forest Authorities of the Govt. of Assam. As per the communication dated 07.10.2019, the petitioners are required to produce, amongst others, the road permission for the purpose.