BANSI MAHTO Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned Counsel appearing for the Petitioner and learned Counsel appearing for the State.

(2.) It appear that an order as contained in annexure 1 was passed on 28.10.1999 by the Authorized Officer-cum-Divisional Forest Officer, Hazaribagh, Forest Division-West whereby a Tractor bearing registration No. BR-13A-9631 and a Trailor bearing registration No. BR-13A-9131 were confiscated on the ground that an offence under Section 414 of the Indian Penal Code and under Section 33 of the Indian Forest Act was committed through the said vehicle. That order was modified by the Appellate Authority whereof the vehicles were ordered to be released on deposit of Rs. 10,000/- as fine. That order on being challenged was set aside by the Revisional Authority.

(3.) The aforesaid orders passed by the competent authority as contained in annexure 1 and also by the Revisional Authority as contained in annexure 3 have been challenged.