(1.) Heard Mr. Amarnath Singh, learned Advocate for the appellant. There is no appearance on behalf of the State.
(2.) The appellant has challenged the order dtd. 15/5/2019, passed by the learned Single Judge in CWJC No.1734 of 2016, whereby the request made by the appellant to set aside the order dtd. 22/6/2015 of the
(3.) Three Members Committee headed by the Principle Chief Conservator of Forest, Bihar, Patna declining the request for grant/renewal of the licence to carry on Saw Mill in the district of Motihari, has been rejected.