LOTAVATH CHANDAR NAIK Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The present writ petition is filed seeking a direction to declare the action of respondents in registering the case in Preliminary Offence Report (POR) No. 05/01/2021 dtd. 13/10/2021 booked under Sec. 20(1)(c)(II)(III) and (VII) of the Telangana Forest Act, 1972 and Sec. 51(1) of the Wildlife Protection Act, 1972 and under Sec. 2 (II) and (III) of the Forest (Conservation) Act, 1980 and for a consequential direction to the respondents to release the petitioner's vehicle JCB bearing No.TS 05FE 0566 by compounding the case.

(2.) Heard Mr. Ponnam Ashok Goud, learned counsel representing Mr. N. Uma Shankar, learned counsel for the petitioner and learned Government Pleader for Forest appearing on behalf of the respondents.

(3.) Facts of the Case: