M/S Aman Ply And Saw Mill vs The State Of Bihar on 26 August, 2022

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Patna High Court - Orders

M/S Aman Ply And Saw Mill vs The State Of Bihar on 26 August, 2022

Bench: Rajan Gupta, Anshuman

                     IN THE HIGH COURT OF JUDICATURE AT PATNA
                                 Civil Writ Jurisdiction Case No.7960 of 2022
                 ======================================================
                 M/s Aman Ply and Saw Mill, Panapur- Saraiya, P.S.- Rajepur, District- East
                 Champaran a proprietorship firm through its Proprietor Raghunath Prasad,
                 aged about 51 years (Male), son of Khelawan Prasad, Resident of Village-
                 Fatehpur, P.S.- Rajepur, District- East Champaran.

                                                                           ... ... Petitioner/s
                                                   Versus
           1.    The State of Bihar Through the Principal Secretary, Environment and Forest
                 Department, 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 Motihari Forest
                 Division, Motihari.

                                                           ... ... 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 RAJAN GUPTA
                         and
                         HONOURABLE MR. JUSTICE DR. ANSHUMAN
                                       ORAL ORDER

                 (Per: HONOURABLE MR. JUSTICE RAJAN GUPTA)

2   26-08-2022

The matter has been heard via video conferencing.

The petitioner has a limited prayer that his representation dated 06.12.2021 (Annexure-P/2) pending with the Licensing Officer-cum-Divisional Forest Officer, Motihari be disposed off at the earliest. He also prays that a judgment delivered in M/s Bhagwati Timber vs. The State of Bihar & Ors. be also taken into account.

Learned counsel for the State has no objection to this prayer.

Patna High Court CWJC No.7960 of 2022(2) dt.26-08-2022 2/2 We, thus, dispose off the writ petition with a direction to the competent authority (respondent no. 3) to dispose off the representation of the petitioner at the earliest, in any case, not later than two weeks.

(Rajan Gupta, J) (Dr. Anshuman, J) P. Kumar U

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Patna High Court - Orders