RIANGDO VENEERS PVT. LTD Vs. STATE OF ASSAM

JUDGEMENT

(1.) This order will dispose of the above bunch of cases.

(2.) Heard Dr Ashok Saraf, learned Senior Counsel, Mr D Saraf, Mr A Tiwari, Mr I H Borbhuiyanand Mr G Khandelia, learned counsel for the petitioners. Also heard Mr D Mazumdar, learnedSenior Counsel and Additional Advocate General, Assam, assisted by Mr S Dutta, learned StandingCounsel, Forest Department for the respondents.

(3.) Issue raised in all the writ petitions is the same, i.e., legality and correctness of notification dated 06.03.2017, issued by the Principal Secretary to the Government of Assam, Environmenand Forest Department, enhancing levy on transportation of timber, non-timber forest produceand minor minerals entering Assam through inter-state boundaries from the neighbouring States.