SHARBILA DEVI WIFE OF VIJAY SHARMA RESIDENT OF VILLAGE Vs. STATE OF BIHAR REPRESENTED THROUGH ITS SECRETARY, DEPARTMENT OF FOREST AND ENVIRONMENT, GOVT OF BIHAR

JUDGEMENT

(1.) Heard Mr. Rajesh Kumar Verma learned counsel for the petitioner and Mr. Rakesh Ranjan, A.C. to G.P.21 for the State.

(2.) With the consent of the parties, the writ petition has been heard with the view to final disposal at the stage of admission.

(3.) The petitioner is aggrieved by the order bearing No.49 dated 11.01.2002 of the respondent-Divisional Forest Officer, Nalanda whereby the Saw Mill Licence of the petitioner granted under the provisions of the Bihar Saw Mills (Regulation) Act, 1990 (hereinafter referred to as "the Act") and the rules framed thereunder has been cancelled for alleged violation of the condition of licence, a copy of which order is impugned at Annexure-2 to the writ petition. The petitioner also questions the appellate order bearing Memo No.912 dated 10.05.2013 of the Appropriate Authority-cum-Conservator of Forest, Patna Circle, Patna whereby the cancellation order has been confirmed when the Appeal No.6 of 2012 of the petitioner has been rejected. A copy of the appellate order is impugned at Annexure-5.