HABIBAR RAHMAN Vs. STATE OF ASSAM

JUDGEMENT

(1.) Feeling aggrieved and dissatisfied with the judgment and order dtd. 1/6/2022 passed by the learned Single Judge in WP(C) No. 7192 of 2021, the original petitioner has preferred this appeal.

(2.) We have heard Mr. S.P. Choudhury, learned counsel for the appellant and Mr. K.P. Pathak, learned Standing Counsel, Department of Environment and Forest, Government of Assam for the respondents.

(3.) The following facts emerge from the record of the appeal: