M/S. Tuli Hills Timber Product vs The State Of Assam And 5 Ors on 17 December, 2019

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Gauhati High Court

M/S. Tuli Hills Timber Product vs The State Of Assam And 5 Ors on 17 December, 2019

Bench: Sanjay Kumar Medhi

                                                                    Page No.# 1/3

GAHC010307152019




                       THE GAUHATI HIGH COURT
  (HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)

                          Case No. : WP(C) 9302/2019

         1:M/S. TULI HILLS TIMBER PRODUCT
         A PROPRIETORSHIP FIRM HAVING ITS MANUFACTURING AND PLACE OF
         BUSINESS SITUATED AT TULI INDUSTRIAL ESTATE, 18TH MILE, TULI, P.S-
         TULI, DIST- MOKOKCHUNG, NAGALAND- 789623, REP. BY ITS
         AUTHORISED SIGNATORY, SRI BINOY VERMA,

         VERSUS

         1:THE STATE OF ASSAM AND 5 ORS
         REP. BY THE COMMISSIONER AND SECRETARY TO THE GOVT OF ASSAM,
         DEPTT OF ENVIRONMENT AND FOREST, DISPUR, GUWAHATI- 781006,
         ASSAM

         2:THE PRINCIPAL SECRETARY
         TO THE GOVT OF ASSAM
          ENVIRONMENT AND FOREST
          DISPUR
          GUWAHATI- 781006
         ASSAM

         3:THE PRINCIPAL CHIEF CONSERVATOR OF FORSET (LEGAL) AND HEAD
         OF FOREST FORCE
         ASSAM
          PUNJABARI
          GUWAHATI- 781036
         ASSAM

         4:THE DFO
          SIVASAGAR DIVISION (T)
          SIVASAGAR
         ASSAM

         5:THE FOREST RANGE OFFICER
          SIVASAGAR FOREST RANGE
                                                                                   Page No.# 2/3

             SIVASAGAR DIVISION
             ASSAM

             6:THE FOREST BEAT OFFICER
              HALUATING BEAT
              SIVASAGAR DIVISION
              SIVASAGAR
             ASSA

Advocate for the Petitioner   : MR A TEWARI

Advocate for the Respondent : SC, FOREST




                                     BEFORE
                    HONOURABLE MR. JUSTICE SANJAY KUMAR MEDHI

                                            ORDER

Date : 17-12-2019 Heard Shri A. Tiwari, learned counsel for the petitioner. The instant petition has been filed challenging the action of the respondent authorities with regard to the road permit necessary for transporting goods/forest products after obtaining E-Way bills.

The learned counsel for the petitioner has brought the attention of this Court to an Order dated 10.09.2018 passed by this Court in WP (C) 6253/2018 which is said to be a matter of identical issue.

Issue notice.

Shri S. Dutta, learned standing counsel, accepts notice on behalf of all the respondents.

Extra copies of the writ petition be served upon him by tomorrow.

Shri S. Dutta, learned standing counsel has submitted that the interim order passed by this Court in WP (C) 6253/2018 was in an identical issue.

Page No.# 3/3 Having heard the parties, it is directed that as an interim measure, the forest products of Nagaland is permitted to be transported through the Haluating Beat Forest under the Sivasagar Division after due verification and on payment of necessary revenue.

Notice be made returnable by four weeks.

List this case alongwith WP (C) 6253/2018.

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