MD. MANZOOR Vs. THE STATE OF BIHAR THROUGH THE PRINCIPAL SECRETARY, DEPARTMENT OF ENVIRONMENT AND FOREST, GOVERNMENT OF BIHAR & ORS.

JUDGEMENT

(1.) Heard learned counsel for the petitioner and the State. The petitioner is aggrieved by order dated 10.9.2012 holding that it was his brother respondent No. 6 who was the valid licencee to the Saw Mill, declining interference with the order dated 19.1.2011 cancelling the petitioner's licence.

(2.) On the own showing of the petitioner, there is a property dispute between him and his brother leading to the institution of a Title Suit followed by a compromise decree etc. Originally there was one licence standing in the name of both. The controversy emanated after the difference between them and the running of independent Saw Mills by them on different premises.

(3.) Counsel for the State raises a preliminary objection that the petitioner has a remedy of revision available.