Patna High Court
M/S Sinha Timber vs The State Of Bihar on 29 April, 2019
Author: Sanjay Priya
Bench: Sanjay Priya
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.9509 of 2019
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M/s Sinha Timber, Gabhtal Danapur, P.S. Danapur, District- Patna, a
partnership firm through its Partner Rajkishore Sharma, Son of Sri Yadu
Sharma, Resident of M/S. Rajnandani Molding, Rajiv Nagar, P.S. Rajiv
Nagar, District- Patna.
... ... Petitioner/s
Versus
1. The State of Bihar through the Principal Secretary, Environment and Forest
Department, Government of Bihar, Patna.
2. The Principal Chief Conservator of Forest, Bihar, 5 th Floor, Aranya Bhawan,
Riding Road, Patna.
3. The Prescribed Authority-Cum-Conservator of Forest, Patna Circle, Patna.
4. The Licensing Officer-Cum-Divisional Forest Officer, Patna Forest
Division, Patna.
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Vinay Mistry, Advocate
For the Respondent/s : Mrs. Shalini Raut, AC to SC 17
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CORAM: HONOURABLE MR. JUSTICE SANJAY PRIYA
ORAL JUDGMENT
Date : 29-04-2019
Counsel for the petitioner submits that petitioner was
granted license bearing License No.115 of 1994 in terms of Bihar
Saw Mills (Regulation) Rules, 1993. License of the petitioner was
cancelled by the Licensing Officer vide Memo No.2980 dated
24.02.2001. Thereafter, petitioner has filed appeal vide Appeal Case No.02 of 2015 on 13.03.2015 before the appellate authority i.e. Prescribed Authority cum Conservator of Forest, Patna Circle, Patna, and the same is still pending.
Patna High Court CWJC No.9509 of 2019 dt.29-04-2019 2/2 Counsel for the petitioner submits that appellate authority be directed to dispose off the appeal within fixed time.
This writ application is disposed off with direction to the appellate authority (Respondent No.3) to dispose off the appeal filed by the petitioner, as mentioned in Annexure-2 to the writ petition, within a period of two months from the date of receipt/production of copy of this order after giving proper opportunity of hearing to the petitioner and looking into all the relevant documents filed by the petitioner. The Respondent No.3 will pass speaking order in the matter.
This writ application is, accordingly, disposed off.
(Sanjay Priya, J) J. Alam/-
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