HAREN SAIKIA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. S.P. Roy, learned counsel for the review petitioner. Also heard the learned Government Advocate.

(2.) Aggrieved by the said order of transferring the Mahal, the petitioner submitted a representation, on 20.8.2009, before the Commissioner and Secretary to the Government of Assam, Environment and Forest Department, Dispur, seeking review of the transfer of the Mahal and to allow the petitioner to extract entire Mahal materials against the deposited kist money.

(3.) Failing to receive any response in this regard, the petitioner, invoking the writ jurisdiction of this Court, by filing WP (C) 3884/2009, prayed for setting aside the transfer order dated 18.8.2012 and to allow the petitioner to operate the mahal.