BIR BAHADUR UPADHYAYA Vs. STATE OF BIHAR

JUDGEMENT

(1.) The petitioner has moved this Court for the following reliefs:-

(2.) Based on the information received from the S.H.O. of Tilauthu Police Station, the forest officials apprehended two tractors which were loaded with stone chips and thereafter the tractor of the petitioner bearing registration No. BR-24G-9914 along with trailer / trolly bearing registration no. BR-24G-9922 was seized under Sec. 33, 41 and 42 of the Indian Forest Act. Accordingly, the Forest Confiscation Case No.52 of 2016 was initiated against the petitioner. The Divisional Forest Officer, vide impugned order dtd. 3/11/2016 confiscated the tractor and trailer/trolly of the petitioner. Against the aforesaid order, the petitioner filed an appeal, which was dismissed vide impugned order dtd. 5/6/2018. Against the order passed in appeal, the petitioner preferred a revision application before the revisional authority, which too was dismissed vide impugned order dtd. 13/10/2020.

(3.) At the outset, the learned counsel for the petitioner submits that the authorized officer seizing the vehicle had deliberately not mentioned the registration numbers of the tractor and trailer/trolly of the petitioner.