RAKESH KUMAR SINGH Vs. STATE OF ASSAM

JUDGEMENT

(1.) This writ appeal has been preferred by the appellant being aggrieved with the judgment and order dtd. 21/6/2024 passed by the learned Single Judge in WP(C) No. 5052/2022 and WP(C) No. 1357/2015.

(2.) Heard Mr. G. N. Sahewalla, learned senior counsel appearing for the appellant and Mr. P. N. Goswami, learned Additional Advocate General, Assam, assisted by Mr. I. Kalita, learned Standing Counsel, Forest Department, appearing for the respondents.

(3.) The precise case of the appellant before the learned Single Judge was that the appellant is the proprietor of a Stone Crusher unit situated at Namrup, in the District of Dibrugarh, Assam, and has been running the said Stone Crusher unit from the last about thirty years. It is contended that the Stone Crusher unit is used for the purpose of crushing stones and boulders into pieces of various sizes and for screening of stone-chips/stone-dust, which are supplied to the government as well as to private individuals for use in constructional works and development of roads, dams, etc.