J&K STATE THROUGH AUTHORIZED OFFICER Vs. NAZIRA BEGUM

JUDGEMENT

(1.) ACTING on Range Officer Manasbals request, the Divisional Forest Officer Sindh Forest Division, Ganderbal, the Authorized Officer under Chapter -VI of the Jammu and Kashmir Forest Act, 1987, initiated proceedings under Section 26(3) of the Jammu and Kashmir Forest Act, for confiscation of illicit timber and the Motor Vehicle, Tata Mobile bearing registration no.5761/JK01J which had been used for carriage of the timber.

(2.) MST . Nazira Begum, the owner of the Tata Mobile, joined the Confiscation proceedings seeking release of the seized vehicle in her favour claiming ignorance about the carriage of illicit timber in her vehicle which she had stated to have been stolen.

(3.) ON the basis of the Enquiry, the Authorized Officer, came to the conclusion that Nazira Begum had committed offences punishable under Sections 6 and 15 read with Sections 2 and 39 of the Jammu and Kashmir Forest Act by allowing the user of vehicle no.5761/JK01J for carriage of the illicit timber and accordingly directed confiscation of the vehicle besides timber i.e 11.98 Cfts of Deodar and 67.14 Cfts of Kail, which had been carried in the vehicle.