LAWS(GAU)-2016-11-26

MONOJ KUMAR DAS Vs. STATE OF ASSAM

Decided On November 09, 2016
Monoj Kumar Das Appellant
V/S
STATE OF ASSAM Respondents

JUDGEMENT

(1.) Heard Mr. J. Sarma, learned counsel for the petitioner. Also heard Mr. S.P. Choudhury, learned standing counsel, Forest Department appearing for the respondents.

(2.) Even at the stage of motion, opportunities were granted to the learned counsel representing the Forest Department to obtain instruction in order to elicit the response of the State before a substantive and effective order was passed. As no instructions were forthcoming for a number of days, on 19.9.2016, this Court directed the Principal Chief Conservator of Forests and Head of Forest Force to file an affidavit. However, the affidavit as directed was not filed necessitating and requiring this Court to pass an order for personal appearance of the Principal Chief Conservator of Forests and Head of Forest Force.

(3.) Mr. D. Mathur, Principal Chief Conservator of Forests and Head of Forest Force is present pursuant to direction of this Court. He is also heard. An affidavit was filed by the Principal Chief Conservator of Forests and Head of Forest Force.