RAJ KUMAR MISTRY Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) The instant writ petition has been filed for quashing the order dtd. 31/3/2016, as contained in Annexure-7, passed by the Prescribed Officer-cum-Conservator of Forest, Gaya Division, Gaya in Appeal No. 01 of 2015, whereby the conservator of Forest, Gaya (Respondent No. 2) has dismissed the appeal of the petitioner filed against the order dtd. 4/3/2015 passed by the Divisional Forest Officer, Gaya in Confiscation Case No. 36/2014, by which articles seized from the premises of petitioner has been directed to be confiscated and also for directing Respondent No. 3 to release the articles seized from the premises of petitioner.

(3.) Learned counsel for the petitioner has submitted that petitioner's father, namely, late Basant Mistry had filed application for running Saw Mill on 30/9/1996 along with Bank Draft No. 244415 of Rs.1,000.00 and also D.D. No. 244416 of Rs.2,000.00 but father of petitioner was not given license for running the Saw Mill despite his name was at serial no. 89 in the seniority list of the selected Saw Mills prepared on 30/8/2010.