WORLD RENEWAL SPIRTUAL TRUST Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present petition under Article 226 of the Constitution of India, labelled as a criminal writ petition, has been filed for following reliefs:-

(2.) Mr. Jasol, learned counsel for the Forest Department raised an objection that the petition in hand cannot be entertained as a criminal writ petition, because, no offence has been alleged against the petitioners. He argued that the proceedings initiated under Sec. 34A of the Wild Life (Protection) Act, 1972 (hereinafter referred to as the "Act of 1972") have been challenged which are not criminal in nature.

(3.) Mr. Jasol, further raised an objection about maintainability of the instant petition highlighting that assailing the order dtd. 26/12/2017, (Annex. 34), the petitioners had already preferred two writ petitions. He pointed out that both of them had been withdrawn by the petitioners on 8/4/2022. And thus, another petition cannot be maintained.