RAJEEVA RANJAN SINHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) THE petitioner seeks to challenge the orders rejecting his application for grant of licence for establishing a Saw Mill as provided under section 5 of the Bihar Saw Mills (Regulation) Act, 1990.

(2.) THE petitioner made an application for establishing a Saw Mill at Obra in the district of Aurangabad. It is undeniable that the village of Obra is not a forest or forest land within the meaning of the Forest (Conservation) Act. The petitioner's application was admittedly for the grant of a fresh licence and not for renewal of a subsisting licence.

(3.) ACCORDING to the case of the respondents the petitioner was in fact running his Saw Mill from before without a licence and it was only after he was found running the mill without a proper licence that he made an application for grant of licence under the saw Mills (Regulation) Act.