MAHABIR TIMBER WORKS Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) We have heard learned Counsel for the Appellant.

(2.) This L.P.A. challenges the order dated 23.3.2007, passed by a learned Single Judge of this Court in W.P.(C) No. 1267 of 2005 whereby the writ petition was dismissed.

(3.) The relevant facts are that the Petitioner's license of Saw Mill has been cancelled under the provision of Section 7 of the Bihar Saw Mills (Regulation) Act, 1990 by the order of the Licensing Authority dated 8.3.2003. The order of the Licensing Authority has been upheld in appeal by the order of the Appellate Authority dated 14.6.2004 (Annexure-10 of the appeal).