AMAR SAW MILL Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The instant writ petition, under Article 226 of the Constitution of India, is filed against order dtd. 6/5/2010 passed in Appeal Case No. 6 of 2004, affirming order dtd. 7/11/2008 passed in Licence Case No. 4 of 2005, whereby decision has been taken by the authority concerned that the order dtd. 19/7/2004 passed in Licence Case No. 4 of 2004 cancelling the Licence No. 1/04 of the petitioner is just and the petitioner is not entitled to any relief.

(2.) Brief facts of the case, as per the pleadings made in the writ petition, reads as under:

(3.) It is evident that the petitioner is the proprietor of M/s Amar Saw Mill, Murhu having its License No. 1 of 2004. On 14/7/2004 at about 8.25 p.m. in course of checking two truck bearing registration no. BR 14G-0645 and BR-144/4502 were intercepted by the forest guards and in course of verification it was found that both the trucks were loaded with logs of wood in excess of permitted limit of Permit. Accordingly, both the trucks were seized and criminal case was instituted being Forest Case No. 34 of 2004 before the Court of Chief Judicial Magistrate, Ranchi. Besides, one Confiscation Case No. 25 of 2004 was also initiated.