RAJKISHORE SAW MILL Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Vinay Mistry, the learned counsel for the appellant and Mr. Rajat Kumar Tiwari for the State.

(2.) The appellant has challenged the order dtd. 2/1/2019 passed in C.W.J.C. No. 168 of 2015, whereby the order passed by the Licensing Officer-cum-Divisional Forest Officer, Gaya Forest Division, cancelling the licence of the petitioner to run the saw mill as also the appellate order dtd. 23/7/2014 passed by the Conservator of Forest-cum-Prescribed Officer, Gaya Circle, Gaya in Appeal Case No. 3 of 2014 have been affirmed and upheld.

(3.) The licence of the petitioner to run a saw mill has been cancelled on the sole ground that he has parted control of the saw mill to a person in whose favour he has executed a power of attorney.