JASPAL SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) By this petition for writ a direction is sought by the petitioner for respondents to decide the application said to be submitted by him for grant of permit to run a saw-mill. According to the averments contained in the petition6 the petitioner submitted an application dated 23.5.2003 to the respondents to permit him to run a saw mill in accordance with Rajasthan Forest Produce (Establishment and Regulations of sawmills) Rules, 1983. The respondents in response thereto directed the petitioner to complete all formalities necessary and the petitioner satisfied all those formalities but, no action is yet taken by the respondents.

(2.) A reply to the writ petition has been filed on behalf of the respondents stating therein that no such application was filed by the petitioner before 30.5.2003. In rejoinder it is stated that the application was submitted on 30.5.03. A photo state copy of the application is also placed on record as annexure/P-4. From perusal of the document annexure/P-4, it reveals that the application was accepted in the office of the Dy. Conservator of Forest, Sri Ganganagar on 30.5.2003.

(3.) In view of the fact that the application was accepted by the respondents on 30.5.2003 and the same has yet not decided, I consider it appropriate to direct the respondents to decide the application submitted by the petitioner on merits in accordance with law within the period of four weeks from today. The writ petition is disposed of accordingly.