Gauhati High Court
M/S. Shree Sai Timber Depot vs The State Of Assam And 4 Ors on 11 September, 2019
Author: Suman Shyam
Bench: Suman Shyam
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GAHC010171152019
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WP(C) 5224/2019
1:M/S. SHREE SAI TIMBER DEPOT
A PROPRIETORSHIP FIRM HAVING ITS REGD. OFFICE 16TH MILE, G.S.
ROAD, BYRNIHAT REP. BY ITS PROPRIETOR SRI VIRENDRA UPADHYAY.
VERSUS
1:THE STATE OF ASSAM AND 4 ORS.
REP. BY THE COMM. AND SECY. TO THE GOVT. OF ASSAM, DEPTT. OF
ENVIRONMENT AND FOREST, DISPUR, GUWAHATI-781006, ASSAM.
2:THE PRINCIPAL SECRETARY
TO THE GOVT. OF ASSAM
ENVIRONMENT ANF FOREST
DISPUR
GUWAHATI-781006
ASSAM.
3:THE PRINCIPAL CHIEF CONSERVATOR OF FOREST (LEGAL) AND HEAD
OF FOREST FORCE
ASSAM
PUNJABARI
GUWAHATI-781036
ASSAM.
4:THE DIVISIONAL FOREST OFFICER
KAMRUP EAST DIVISION
BASISTHA
GUWAHATI-29
ASSAM.
5:THE FOREST BEAT OFFICER
JARABAT BEAT AND KHANAPARA BEAT OFFICE
KAMRUP EAST DIVISION
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BASISTHA
GUWAHATI-29
ASSAM
Advocate for the Petitioner : MR A TEWARI
Advocate for the Respondent : SC, FOREST
BEFORE
HONOURABLE MR. JUSTICE SUMAN SHYAM
ORDER
11.09.2019 On the prayer of learned counsel for the petitioner, this matter stands adjourned for two weeks.
Interim order passed earlier to continue.
JUDGE Comparing Assistant