Gauhati High Court
Allied Wood And Veneer Products vs The State Of Assam And 10 Ors on 25 February, 2022
Author: Manish Choudhury
Bench: Manish Choudhury
Page No.# 1/3
GAHC010214432018
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WP(C)/449/2019
ALLIED WOOD AND VENEER PRODUCTS
A PARTNERSHIP FIRM REGD. UNDER THE PROVISIONS OF PARTNERSHIP
ACT, 1932 AND HAVING ITS REGD. OFFICE AND FACTORY AT NAMPHAI,
I.E., ARUNACHAL PRADESH.
VERSUS
THE STATE OF ASSAM AND 10 ORS.
REP. BY THE COMM. AND SECY. TO THE GOVT. OF ASSAM, DEPTT. OF
ENVIRONMENT AND FOREST, DISPUR, GUWAHATI-781006.
2:PRINCIPAL SECRETARY TO THE GOVT. OF ASSAM
ENVIRONMENT AND FOREST DEPTT.
DISPUR
GUWAHATI-781006.
3:PRINCIPAL CHIEF CONSERVATOR OF FORESTS (LEGAL) AND HEAD OF
FOREST FORCE
ASSAM
PANJABARI
GUWAHATI-781036.
4:DIVISIONAL FOREST OFFICER
KAMRUP EAST DIVISION
BASISTHA
GUWAHATI-29.
5:BEAT FOREST OFFICER
Page No.# 2/3
JORABAT BEAT
KAMRUP EAST DIVISION
BAISISTHA
GUWAHATI-29.
6:BEAT FOREST OFFICER
FOREST RANGE OFFICE
BYRNIHAT
DIST. KAMRUP.
7:BEAT FOREST OFFICER
KHATKHATI BEAT
FOREST RANGE
KARBI ANGLONG
DIST. KARBI ANGLONG.
8:BEAT FOREST OFFICER
FOREST RANGE OFFICE
DOOM DOOMA
ASSAM.
9:BEAT FOREST OFFICER
FOREST RANGE OFFICE
LAKHIMPUR
ASSAM.
10:BEAT FOREST OFFICER
FOREST RANGE OFFICE
JAGUN
MARGHERITA SUB-DIVISION
ASSAM.
11:BEAT FOREST OFFICER
FOREST RANGE OFFICE
DIGBOI
ASSAM
Advocate for the Petitioner : MS. M L GOPE
Advocate for the Respondent : SC, FOREST
Page No.# 3/3
BEFORE
HONOURABLE MR. JUSTICE MANISH CHOUDHURY
ORDER
Date : 25-02-2022 Heard Mr. S.K. Saha, learned counsel for the petitioner and Mr. A. Baruah, learned Standing Counsel, Environment & Forest Department for all the respondents.
By this writ petition under Article 226 of the Constitution of India, the petitioner has assailed a notification bearing no. FRE-118/2014/201 dated 06.03.2017 issued under the hand of the respondent no. 2.
The learned counsel for the parties have submitted that the said notification was assailed in a batch of writ petitions, W.P.[C] no. 3140/2017 [Riangdo Veneers Pvt. Ltd. vs. The State of Assam and 4 others] and other writ petitions. The said batch of writ petitions have already been disposed of by an order dated 27.09.2019 and the direction made therein in Paragraph 28 also covers the case of this writ petitioner.
In the above view of the matter, this writ petition stands disposed of in terms of the directions made in the order dated 27.09.2019 passed in W.P.[C] no. 3140/2017 [Riangdo Veneers Pvt. Ltd. vs. The State of Assam and 4 others] and other writ petitions.
JUDGE Comparing Assistant