PULAJ I INDUSTRIES Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The petitioner filed this writ petition for the following relief:

(2.) Brief facts of the case are as follows:

(3.) On 1/8/2020, respondent No.5 issued a show cause notice vide Rc.No.Timber Depots/2020-21/(FRO(K)), stating that, the Deputy Range Officer, Khanapur has found deviation in quantity of timber in excess 179 Nos./0.441 Cmt, on the actual balance quantity of timber available in the Timber Depot. On 8/1/2021 the petitioner submitted explanation to the said show cause notice. He further submits that on the same date respondent No.4 has issued proceedings alleging that the offence is compounded with the consent of the petitioner upon payment of compensation though the petitioner has not admitted the alleged offence and the petitioner has filed appeal before respondent No.3 questioning the confiscation order dtd. 8/1/2021 passed by respondent No.4.