HAWA KHATUN W/O KOMAR UDDIN AHMED Vs. STATE OF ASSAM AND ORS THROUGH COMMISSIONER AND SECRETARY TO GOVT OF ASSAM

JUDGEMENT

(1.) Heard Shri M. H. Ahmed, learned counsel for the petitioner. Also heard Shri S. Dutta, learned Standing counsel, Forest Department, representing all the respondents.

(2.) The writ jurisdiction of this Court is sought to be invoked by the petitioner by means of this writ petition whereby, she has put to challenge an order dated 09.11.2011, passed by the learned Sessions Judge, Dhubri, in C.R. No. 16(1)/2011 dismissing the Appeal of the petitioner against the f dated 05.03.2011, passed in O.R. No. D/60/2010-11 by the Assistant Conservator of Forest, Dhubri Division (Authorised Officer) confiscating the Saw Mill accessories from the premises of the petitioner.

(3.) The brief facts, as projected in the writ petition, may be culled in the following manner.