ZAHOOR WATALI Vs. STATE OF J&K

JUDGEMENT

(1.) THE counsel for respondents submit that the objections (reply) filed in main writ petition at pre -admission stage may be treated as objections to the CMP. The statement is taken on record.

(2.) COUNSEL for petitioner submits that the interim relief is confined to the prayer of petitioner -plaintiff being permitted to transport timber from Handwara to Srinagar only and too in terms of the renewed licence for sale of timber at the sale depot Kachwari Handwara and transportation timber permission order No. CCF (K) L/8293 dated: 23.5.98.

(3.) COUNSEL for respondents submits that the permission cannot be granted to petitioner for transportation of the timber in so far as it violates the directions of the Honble Supreme Court, regarding closure of saw mills falling within the radius of 8kms from demarcated forests. Besides transportation of timber outside the State of J&K cannot be permitted. The renewal of licence ending March 1999 and grant of permission to petitioner for transportation of timber (sawn deodar) 1300cft in the first instance and accord of consideration for grant of permission of balance quantity of 2500 cft by the competent authority, is not denied.