TONGBRAM TOMBA SINGH Vs. STATE OF MANIPUR

JUDGEMENT

(1.) In this application under Article 226 of the Constitution of India the petitioner who is a licence holder of a Saw-Mill, namely M/s Mobi Saw-Mill has challenged the order of grant of licence of a Saw-Mill in favour of respondent No. 7, Shri Th. Pishak Singh.

(2.) I have heard Mr R.K. Nakulsana, the learned counsel appearing on behalf of the petitioner, Mr R.S. Reisang, the learned Government Advocate appearing on behalf of the respondent Nos. 2-6 and Mr Ch. Joychandra, the learned counsel appearing on behalf of the respondent No. 7.

(3.) The Chief Inspector of Factories, Government of Manipur issued a Licence bearing Registration No. 352 to the petitioner on 17.12.1982 and since then the petitioner has been running the Saw-Mill in the locality known as Thangmeiband Hijam Dewan Leikai, Imphal. Another Mill, namely M/s Rakesh Saw-Mill in the name of one Shri Gouro Singh is also in the same locality at Imphal which was established in the year 1991. There is another Saw-Mill under the name of M/s Samrat Timber Industries at Ghari village which is at the outskirts of Imphal Town whose proprietor was one Sitaram Nahawar, his licence being No. 441 and Serial Number being 351. The proprietorship of he Mill and the Licence was allowed to be transferred in the name of respondent No. 7 and the location of the Mill was also allowed to be shifted to Thangmeiband Hijam Dewan Leikai where the Mill of the petitioner is also situated. Now, the petitioner has challenged the legality of the grant of licence/transfer of licence to the respondent No. 7 and also the shifting of the Saw-Mill from its original site at Ghari village to the present site at Imphal.