SUKHDEO YADAV Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioners and State.

(2.) The petitioners have moved the Court for the following reliefs:

(3.) The authorities had seized logs of shisham tree on tractor bearing No. BR-19A-4757 and trailor and confiscated the same under Section 52 of the Indian Forest Act, 1989 (hereinafter referred to as the Act ). The petitioner no. 1 claims to be the owner of the shisham logs, whereas petitioner no. 2 the owner of the tractor and trailor.