Calcutta High Court (Appellete Side)
Shri Ramapada Mondal vs The State Of West Bengal & Ors on 28 July, 2016
Author: Joymalya Bagchi
Bench: Joymalya Bagchi
1
28.07.2016
s.das
14
W.P. 13788(W) of 2016
Shri Ramapada Mondal
Vs.
The State of West Bengal & Ors.
Mr. Tarak Karan
....... for the State
None appears for the petitioner.
Grievance of the petitioner is that the Divisional Forest Officer has
not considered his application for change of name of the concerned saw
mill. On the other hand, he has fixed the matter for hearing for renewal
of licence of the said saw mill. Representation in that regard has been
made before the Conservator of Forest, North-West Circle, West Bengal.
In view of nature of the grievance of the petitioner I direct the
respondent no. 2, Conservator of Forest, North-West Circle, West
Bengal, to consider the representation of the petitioner which appears at page no. 33 of the writ petition and take necessary decision thereto after due enquiry and after giving an opportunity of hearing to the petitioner within a period of four weeks from the date of communication of this order. Decision, so taken, shall be communicated to the petitioner within a period of one week thereafter.
With this direction, the writ petition is disposed of. 2 Mr. Karan, learned Counsel, is requested to appear for the State in this matter and communicate a copy of this order to the Conservator of Forest, North-West Circle, West Bengal, for taking necessary action.
There will be no order as to costs.
Urgent photostat certified copy of this order, if applied for, shall be given to the parties as expeditiously as possible on compliance of all necessary formalities.
(Joymalya Bagchi, J.)