(1.) Heard learned counsel for petitioners and the State.
(2.) The petitioners have prayed for issuance of an appropriate writ in nature of certiorari for quashing the order dated 17.2.2016, passed by Principal Secretary, Department of Environment and Forest, Government of Bihar, Patna in Revision case nos. 28 of 2015 ( in CWJC No. 6556 of 2016) and 26 of 2015 ( in CWJC No. 6576 of 2016) as contained in Annexure-5, whereby and whereunder the Principal Secretary, Department of Environment and Forest, Government of Bihar, Patna, has been pleased to dismiss the revision of the petitioners affirming the order dated 30.06.2015, passed by the District Magistrate Rohtas at Sasaram in Forest Confiscation Appeal case nos. 63/2014 ( in CWJC No. 6556 of 2016) and 62 of 2014( in CWJC No. 6576 of 2016) as contained in Annexure-4 and order dated 30.8.2014, passed by Authorized officer -cumDivisional forest officer, Rohtas Forest Division, Sasaram in Confiscation case no. 52 of 2014 as contained in Annexure-3, arising out of Forest Case no. 42 of 2014 by which the Truck of the petitioners bearing Registration Nos. BR 24G/1879 ( in CWJC No. 6556 of 2016) and BR 24G/1371, HR 38L/3239 and MP 19H/0221 ( in CWJC No. 6576 of 2016) have been confiscated and further for directing the Authorized- Officer- cum- Divisional Forest Officer, Rohtas Forest Division, Sasaram to release the Trucks bearing Registration nos. BR 24G/1879, BR 24G/1371, HR 38L/3239 and MP 19H/0221 in favour of the petitioners within a specified period.
(3.) Learned counsel for petitioners has submitted that petitioners are aggrieved by order as contained in Annexure(s) 3,4 and 5 by which four truck belonging to the petitioners have been confiscated by the Forest authority in confiscation case no. 52 of 2014 arising out of Forest Case no. 42 of 2014 on the ground that they were found loaded with forest produce.