DASHRATH FURNITURE HOUSE, KOLODIHARI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Prayer has been made to issue writ of mandamus directing the respondents to ensure the opening of 18" diameter of circular and vertical Band Saw for manufacturing of furniture, which has been closed by Respondent No.4 on 05.08.2016 without giving opportunity of being heard to the petitioner as 18" diameter Saw Mill is exempted from the purview of Bihar Saw Mills (Regulation) Act, 1990 and the same has been recommended by the Central Empowered Committee vide its recommendation dated 11.06.2008 as well as Resolution bearing Memo No.3959 dated 24.12.2012.

(2.) Counter Affidavit has been filed on behalf of the State.

(3.) It has been mentioned in para 6 of the Counter Affidavit that Range Officer of Forests, Piro, (Respondent No.4) was asked to submit his report regarding closure of Saw Mill of the Petitioner on 05.08.2016. The Respondent No.4 has informed by his Letter No.52 dated 06.03.2018 that no action has been taken on 05.08.2016 against any Saw Mill of the Petitioner. Xerox copy of Letter No.52 dated 06.03.2018 is annexed as Annexure- A to the Counter Affidavit.