SHYAMAL KISHORE SINGH, SON OF LATE RAVINDRA NARAYAN SINGH, PROPERITOR M/S. BAJRANG SAW MILL, POLYTECHNIC ROAD, WARD NO. 11, P.S. AND DISTT. Vs. THE STATE OF BIHAR THROUGH THE PRINCIPAL SECRETARY, FOREST AND ENVIRONMENT, DEPARTMENT OF FOREST, NEW SECRETARIAT, PATNA

JUDGEMENT

(1.) Re. : Interlocutory Application No.6238 of 2016 The sole appellant died on 30th of Jan., 2016 leaving behind Kumkum Devi, Pankaj Kumar and Rakesh Kumar as his legal heirs. The application is by Pankaj Kumar, son of the deceased, though the deceased has left behind his wife Kumkum Devi and Rakesh Kumar, the other son. Since the application is by one of his sons, he is ordered to represent the estate of the deceased for the purpose of present Letters Patent Appeal. However, the other legal heirs Kumkum Devi and Rakesh Kumar are ordered to be impleaded as respondents.

(2.) Interlocutory Application stands disposed of accordingly. Re.: Letters Patent Appeal No.401 of 2014

(3.) The order dated 30th of Oct., 2013 passed by the learned Single Bench is subject matter of challenge in the present Letters Patent Appeal. The challenge is to non-renewal of licence earlier granted to the appellant under Bihar Saw Mills (Regulation) Act, 1990 (hereinafter referred to as 'the Act') remained unsuccessful.