M/S Rahima Wood Crafts vs The State Of Bihar on 11 July, 2024

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Patna High Court - Orders

M/S Rahima Wood Crafts vs The State Of Bihar on 11 July, 2024

Bench: Rajiv Roy

                     IN THE HIGH COURT OF JUDICATURE AT PATNA
                                Civil Writ Jurisdiction Case No.7668 of 2023
                 ======================================================
                 M/s Rahima Wood Crafts L.R.P. Chowk, Bahadurganj, P.S.-Bahadurganj,
                 District-Kishanganj, a proprietorship Firm through its Power of Attorney
                 holder Sakir Alam, aged about 53 years, son of Anavar Alam, Resident of
                 Ward No. 15, Satal Isatmarar, P.S.-Bahadurganj, District-Kishanganj.

                                                                          ... ... Petitioner/s
                                                Versus
           1.    The State of Bihar through the Principal Secretary, Department of
                 Environment and Forest, Government of Bihar, Patna.
           2.    The Chairman, State Level Committee for Wood-Based Industries, Bihar-
                 cum-Principal Chief Conservator of Forest, Bihar, Patna.
           3.    The Licensing Officer-cum-Divisional Forest Officer, Araria Forest
                 Division, Araria.

                                                           ... ... Respondent/s
                 ======================================================
                 Appearance :
                 For the Petitioner/s   :    Mr.Vinay Mistry, Advocate
                 For the Respondent/s   :    Mr.Dhurjati Kumar Prasad, GP-14
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE RAJIV ROY
                                       ORAL ORDER

2   11-07-2024

Heard the parties.

2. The petitioner has prayed for the grant of the following reliefs:

(i) for issuance of a writ in the nature of mandamus directing the Respondent No.3- Licensing Officer-

cum-Divisional Forest Officer, Araria Forest Division, Araria to dispose of the representation of the petitioner dated 21.03.2023 (Annexure-2) which has been submitted for restoration Patna High Court CWJC No.7668 of 2023(2) dt.11-07-2024 2/3 and renewal of the License No. 21 of 1994 in terms of section- 19 of the Bihar Saw Mills (Regulation) Act, 1990 and the same is still pending for consideration before the Licensing Officer;

(ii) for issuance of a mandamus writ in the nature of directing the respondent authorities not to disturb the operation of Veneer Mills of the petitioner till such time the final seniority list of Veneer Mills is published in terms of the judgment dated 22.04.2019 reported in 2019 (3) PLJR 1137 (M/S Bhagwati Timber Vs. The State of Bihar) in the facts and circumstances of the case;

(iii) for issuance of other writ (s), order(s), direction(s) as your Lordships may deem fit and proper in the facts and circumstances of the case.

Patna High Court CWJC No.7668 of 2023(2) dt.11-07-2024 3/3

3. Learned counsel for the petitioner wants simple disposal of the representation dated 21.3.2023 presented before the Licensing Officer-cum-Divisional Forest Officer, Araria Forest Division, Araria (respondent no.3).

4. The writ petition is accordingly disposed of directing the concerned respondent to take up the matter and dispose it of expeditiously.

(Rajiv Roy, J) Ravi/-

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Patna High Court - Orders