Calcutta High Court (Appellete Side)
Sri Ranajit Jana vs The State Of West Bengal & Ors on 11 June, 2014
Author: Dipankar Datta
Bench: Dipankar Datta
1
55 11.6.14
Sc W. P. No. 15757 (W) OF 2014
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Sri Ranajit Jana
- vs.-
The State of West Bengal & Ors..
Mr. Binoy Kumar Das.
.....For the Petitioner.
Mr. Shantanu Kumar Moitra.
....For the State.
Sk. Rejaul Alam ....For the Respondents No.6, 7 & 8.
The petitioner is aggrieved by the recommendation made by the Divisional Forest Officer, Purba Medinipur Forest Division vide memo dated 06.06.2013 to the Principal Chief Conservator of Forests (hereafter the PCCF) for grant of licence in favour of 112 saw mills including the saw mills of the private respondents.
I am of the view that at this stage the writ petition is premature. The recommendation made by the Divisional Forest Officer is not binding on the PCCF. It is for the PCCF to apply his mind and take an appropriate decision. If at all licence is granted in favour of the private respondents contrary to the provisions of law and the petitioner is still aggrieved, he shall be at liberty to pursue his remedy in accordance with law.
The writ petition stands dismissed, without costs.
Urgent photostat certified copy of this order, if applied for, be furnished expeditiously.
(Dipankar Datta,J.)