BIMALENDU ROY Vs. STATE OF MIZORAM

JUDGEMENT

(1.) By means of this writ petition, the Petitioner has put to challenge the Annexure-XVII order dated 21.12.2009, passed by the Govt. of Mizoram in the Environment and Forest Department under the signature of the Chief Secretary, Govt. of Mizoram, by which the prayer of the Petitioner for extension of the settlement period which had expired on 30.11.2009, was rejected. The Petitioner has also challenged the Annexure-XV NIT dated 13.11.2009 by which bids had been invited for operation of various Bamboo Mahals for the settlement period 2009-2010, which included the Bamboo Mahal with which the present proceeding is concerned.

(2.) Briefly stated the facts leading to filing of the instant writ petition are that the Petitioner was settled with Langkaih Bamboo Mahal for the year 2008-2009 for the working period from 1/12/2008 to 30/11/2009 at the value of Rs. 25,00,000/- for extraction of bamboos not exceeding 30,00,000 Nos. from the Mahal area.

(3.) It is the case of the Petitioner that since due to the circumstances mentioned in the writ petition, he could not extract the stipulated quantity of bamboos and accordingly he is entitled to get extension of the Mahal period in terms of Rule 20(3) of the Mizoram Sales of Forest Produce Mahal Rules, 2002.