RENGFRAH STONE CRUSHER Vs. STATE OF ASSAM

JUDGEMENT

(1.) THIS batch of writ petitions having given raise to a common question for adjudication and as prayed for by the learned counsels appearing for the respective parties, all the petitions are heard analogously and disposed of by this common judgment.

(2.) HEARD Mr. T. C. Khatri, learned Senior counsel, Mr. G. N. Sahewalla, learned Senior counsel, Mr. D. Mazumdar, Mr. P. J. Saikia, Mr. D. Das and other learned counsel appearing for the respective writ petitioners. Also heard Mr. R. K. Bora and Ms. R. Chakraborty learned Additional Senior Government Advocate appearing for the official respondents.

(3.) THE basic challenge made in this batch of writ petitions is the jurisdiction and competence of the respondents/authorities to insist for Transit Pass and Transit Challans under the provision of Section 40 of the Assam Forest Regulation to the petitioners in respect of the stone which is being processed in the crushing units, operated by them.