JOYDEEP GOALA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. P. K. Goswami, learned senior counsel assisted by Mr. D. K. Bhattacharyya, learned counsel appearing for the writ petitioner. I have also heard Mr. S. Biswas, learned Standing Counsel, Forest Department, Assam, appearing for the official respondents.

(2.) The writ petitioner has approached this Court for the second time by filing the present writ petition inter-alia contending that notwithstanding the order dated 29.08.2019 passed by this Court in WP(C) No.6316/2018 restraining the respondents from settling the Chiri Stone Mahal Unit -II, the concerned DFO is continuing to issue permits for extraction of stone from the aforesaid quarry.

(3.) Mr. Goswami submits that the writ petitioner had been settled with the Chiri Stone Mahal Unit-I and although there is no such unit such as "Chiri Stone Mahal Unit-II", with the intent of overreaching the jurisdiction of this Court, the respondents have invented a new mechanism to extract and remove stone from the quarry which is under settlement of the petitioner by issuing temporary permits.