BABULAL Vs. MANGAT

JUDGEMENT

(1.) THIS is a revision against an order of the S.D.O. Kotputli, dated 30.7.1953, in a case under see. 6 of the Rajasthan (Removal of Trees) Ordinance, 1949.

(2.) WE have heard the parties and have examined the record. The report regarding the alleged offence was submitted before the Tehsildar, Bairath, who held a detailed enquiry in the matter and submitted the record to the S.D.O. Kotputli with the recommendation that Babulal be fined Rs.50/-for illegally cutting down the trees besides being required him to pay Rs. 394/-as price of the trees removed. The S. D. O. could not take up the case on as many as 16 dates of hearing for one reason or the other. None of the persons concerned, however appeared before the S. D. O. nor was any enquiry made by him in the matter. Not a single witness was, however, examined by him. Nevertheless on 30.7.1953, he passed the following cryptic order; - "Perused the report of the Tehsildar which is in detail and proper. The same is sanctioned. Record be returned to the Tehsildar concerned for compliance."