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Rakesh Kumar Singh vs The State Of Assam And 4 Ors
2023 Latest Caselaw 3252 Gua

Citation : 2023 Latest Caselaw 3252 Gua
Judgement Date : 22 August, 2023

Gauhati High Court
Rakesh Kumar Singh vs The State Of Assam And 4 Ors on 22 August, 2023
                                                                    Page No.# 1/4

GAHC010151492022




                              THE GAUHATI HIGH COURT
   (HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)

                                 Case No. : WP(C)/5052/2022

            RAKESH KUMAR SINGH
            S/OP LT. SAHEB SINGH, R/O NAMRUP DIST. DIBRUGARH ASSAM PIN-
            786623



            VERSUS

            THE STATE OF ASSAM AND 4 ORS.
            REP,. BY THE SECRETARY TO THE GOVT. OF ASSAM FOREST DEPTT.
            DISPUR GUWAHATI

            2:THE COMMISSIONER AND SECRETARY
            TO THE GOVT. OF ASSAM FOREST DEPTT. DISPUR GUWAHATI

            3:THE PRINCIPAL CHIEF CONSERVATOR OF FOREST
            ASSAM
            ARANYA BHAWAN
             PANJABARI GUWAHATI

            4:THE DIVISIONAL FOREST OFFICER
             DIBRUGARH
            ASSAM

            5:THE RANGE FOREST OFFICER
             JEYPORE RANGE
             JEYPORE
             DIST. DIBRUGARH
            ASSA

Advocate for the Petitioner   : MR G N SAHEWALLA
                                                                        Page No.# 2/4

Advocate for the Respondent : SC, FOREST




            Linked Case : WP(C)/1357/2015

           M/S ABCI INFRASTRUCTURES PVT LTD.
           FORMALLY KNOWN AS ANUPAM BRICKS and CONCRETE INDUSTRIES
           HAVING ITS REGISTERED OFFICE AT CLUB ROAD
           SILCHAR
           IN THE DIST. OF CACHAR
           ASSAM AND IS REP. BY ONE OF ITS AUTHORISED DIRECTOR SHRI
           BUDHMAL BAID
           S/O- LT. PEERCHAND BAID
           R/O - CLUB ROAD
           SILCHAR
           DIST. - CACHAR
           ASSAM.


            VERSUS

           THE STATE OF ASSAM AND 2 ORS
           REP. BY THE SECY. TO THE GOVT. OF ASSAM
           FOREST DEPTT.
           DISPUR
           GUWAHATI.

           2:THE CHIEF CONSERVATOR OF FOREST
           ASSAM
           REHABARI
            GUWAHATI.
            3:DIVISIONAL FOREST OFFICER
           CACHAR DIVISION
            SILCHAR.
            ------------
           Advocate for : MR.D SENAPATI
           Advocate for : appearing for THE STATE OF ASSAM AND 2 ORS



            Linked Case : WP(C)/6544/2022

           RAKESH KUMAR SINGH
                                                                      Page No.# 3/4

          S/O LT. SAHEB SINGH
          R/O NAMRUP DIST. DIBRUGARH ASSAM PIN-786623 PROPRIETOR OF M/S
          ARKAY STONE MILLS
          HAVING ITS PRINCIPAL PLACE OF BUSINESS AT NAGADOLONG NAMRUP
          DIBRUGARH ASSAM
          PIN-786623


           VERSUS

          THE STATE OF ASSAM AND ORS.
          REP BY THE ADDITIONAL CHIEF SECRETARY TO THE GOVT. OF ASSAM
          FOREST DEPTT. DISPUR ASSAM PIN-781006

          2:THE COMMISSIONER AND SECRETARY
          THE GOVT. OF ASSAM FOREST DEPTT. DISPUR ASSAM PIN-781006
           3:THE PRINCIPAL CHIEF CONSERVATOR OF FOREST AND HEAD OF FOREST
          FORCE
          ARANYA BHAWAN PANJABARI GUWAHATI
           ASSAM PIN-781037
           4:THE DIVISIONAL FOREST OFFICER
          DIBRUGARH DIVISION P.O. CR BUILDING DIBRUGARH ASSAM
           PIN-786003
           5:THE FOREST RANGE OFFICER
          JEYPORE RANGE JEYPORE DIST. -DIBRUGARH ASSAM
           6:THE BEAT OFFICER
          DILLIGHAT BET OFFICE NAMRUP DIST. DIBRUGARH ASSAM
           ------------
           Advocate for : MR. R B PHOOKAN
          Advocate for : SC
           FOREST appearing for THE STATE OF ASSAM AND ORS.



                                BEFORE
                HONOURABLE MR. JUSTICE KALYAN RAI SURANA

                                    ORDER

Date : 22.08.2023 Heard Mr. G.N. Sahewalla, learned senior counsel, assisted by Mr. P. Deka, learned counsel for the petitioner. Also heard Mr. P.N. Goswami, learned Additional Advocate General, assisted by Mr. R.R. Gogoi, learned standing Page No.# 4/4

counsel for the Forest Department.

Argument is concluded.

Judgment reserved.

JUDGE

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