GREEN TIMBER Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Jitendra Kumar Pandey, learned counsel for the petitioner and Mr. Raj Kishore Roy, G.P.-18, counsel appearing on behalf of the State.

(2.) Petitioner has challenged the order as contained in Annexure-8 of the writ petition by which renewal of license of the petitioner has been suspended.

(3.) Counsel for the petitioner submits that original licence was in the name of Shri Abdul Hamid, father of the petitioner, who died on 2.7.2007. After death of his father, name of this petitioner was substituted and licence was renewed in his name by order of the District Forest Officer, as contained in Annexure-3 to the writ petition. Thereafter, the license of the petitioner was renewed by order dated 20.6.2008 by Office Order No. 52. The license of the petitioner was regularly renewed in his name till 2016. Counsel for the petitioner further submits that renewal of license of the petitioner for the year 2016 has been suspended by the Divisional Forest Officer, Motihari, vide Annexure-8 saying that necessary guidelines has been sought for by the District Forest Officer.