PINTU KUMAR YADAV 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 issuance of an appropriate writ in the nature of Mandamus or any other writ/writs, order/orders, commanding the respondents to release the Mahindra Tractor of petitioner bearing Chassis No. RFN105607, Registration No. JH 08E 4706, which has been seized in connection with Forest P.S. Case No. 34/2019 dated 02.04.2019 under Sections 33(1)(a), 33(I)(b), 33(I)(d) of the Indian Forest Act, 1989 and Sections 35, 48 and 30 of Wild Life Protection Act.

(3.) The brief fact of the case is that tractor of petitioner having Registration No. JH 08E 4706 was seized by the authority/informant alleging that it was loading sand in Sabalpur.