Calcutta High Court (Appellete Side)
Ghasiram Mahato vs State Of West Bengal & Ors on 25 February, 2025
Author: Amrita Sinha
Bench: Amrita Sinha
25.02.2025
A 103
AN/Ct. No.14 IN THE HIGH COURT AT CALCUTTA
Constitutional Writ Jurisdiction
Appellate Side
WPA 620 of 2025
Ghasiram Mahato
versus
State of West Bengal & ors.
Mr. Chitta Ranjan Chakraborty
Mr. Kashiswar Ghoshal
Mr. Sumit Banerjee
Ms. Pushpa Rani Jaiswara
... for the petitioner
Mr. Amal Kr. Sen, ld. AGP
Ms. Ashima Das (Sil)
... for the State
1. The petitioner is aggrieved by the order of
cancellation of saw mill licence passed by the
Divisional Forest Officer, Purulia Division and
Authorised Officer, WBI on 29.07.2024.
2. Being aggrieved by the same, the petitioner has
preferred an appeal before the Conservator of Forests
which is pending disposal.
3. The petitioner prays for a direction upon the
respondent authorities not to give any effect to the
impugned order of cancellation of saw mill licence and further not to take any coercive step against him.
4. Upon hearing the parties and upon perusal of the documents placed before this Court, the instant writ 2 petition is disposed of by directing the Conservator of Forests, South West Circle to consider and dispose of the appeal preferred by the petitioner in accordance with law at the earliest but positively within a period of four months from the date of communication of this order, if the same has not been disposed of in the meantime.
5. The instant writ petition stands disposed of.
6. Urgent certified photostat copy of this order, if applied for, shall be given to the parties as expeditiously as possible on compliance of all necessary formalities.
(Amrita Sinha, J.)