BRIJ KISHORE SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) This writ application has been filed for quashing the order dated 22.4.2016 passed by the Principal Secretary, Department of Forest and Environment, Patna, in Forest Revision No. 5 of 2016 which was dismissed on the ground of limitation without going into the merit of the case. The said revision was preferred against the order passed by the Collector Rohtas at Sasaram in Forest Confiscation Appeal No. 92 of 2013 affirming the order dated 22.10.2013 passed by the Authorised Officer-cumForest Divisional Officer, Rohtas, in Confiscation Case No. 35/2012(M) arising out of Sasaram (M) P.S. Case No. 761 of 2012.

(2.) Heard Mr.Ravi Shankar Sahay, learned counsel for the petitioner and Mr. Niraj Kumar Sinha, A.C. to PAAG-2, counsel appearing on behalf of the State.

(3.) Counsel for the petitioner submits that tractor/trailer of the petitioner was seized by the Confiscating Authority on the ground that the same was indulged in illegal mining along with other vehicles.