MD. ISRAIL Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned AAG appearing on behalf of the State.

(2.) Petitioner is Proprietor of M/s Bihar Saw Mill, Sisauna, Zero Mile, Araria, P.S.-Araria, District- Araria. He had applied for grant of license under Bihar Saw Mills (Regulation) Rules, 1993, on 03.01.1997. After making enquiry, the Licensing Officer was pleased to grant license to the petitioner bearing License No.09 of 1997. License of the petitioner was renewed up to 2004, but the renewal was not done from 2005 till date on the ground of guidelines framed by the State Government from time to time on the basis of recommendation of the CEC as well as the various orders of the Hon'ble Supreme Court.

(3.) The petitioner filed an application for renewal of the license for the year 2005 and onward and the same was duly accepted by the Licensing Officer, but no final order has been passed on the aforesaid application filed by the petitioner. Xerox copy of the application for grant of license dated 03.01.1997 and the License No.09 of 1997 is annexed as Annexure- P/1.