Janata Majhi vs State Of Odisha & Another
2023 Latest Caselaw 4567 Ori

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                             CRLREV NO.630 OF 2022
            Janata Majhi                           ....           Petitioner
                                                   Mr.D.K. Sahu, Advocate
                                        -versus-
            State of Odisha & Another               ....     Opposite Parties
                                                   Mr.S.S. Mohapatra, ASC.
                     CORAM:
                      MR. JUSTICE D.DASH
                                    ORDER

Order No.                          27.04.2023
   01.      1.      This matter is taken up through hybrid arrangement
            (virtual/physical) mode.

2. The Petitioner by filing this Revision has called in question the legality and propriety of the judgment dated 19.07.2022 passed by the learned Sessions Judge, Keonjhar (which ought to have been District Judge, Keonjhar) in Criminal Appeal No.03 of 2022.

3. The Petitioner being aggrieved by an order dated 14.09.2021 passed by the Authorized Officer-cum-ACF, Keonjhar Forest Division in OR Case No.43BJ/2020-21 in the matter of a proceeding under section-56(2-a) of the Orissa Forest Act, (O.F. Act), 1972 in confiscating his JCB bearing registration No.OR- 09N-7271 had carried the Appeal as provided under section-56(2-e) of the O.F. Act. The Appeal has also been dismissed and thereby, the order of confiscation passed by the Authorized Officer has been confirmed. In the premises as above, the Revision as provided under section-401 of the Code of Criminal Procedure, 1973 invoking the revisional jurisdiction of this Court for examination of the legality and propriety of the impugned orders is not maintainable.

4. In that view of the matter, this Revision stands disposed of granting liberty to the Petitioner to initiate appropriate proceeding as provided in law in seeking the appropriate relief.

// 2 //

The certified copy of the impugned order be returned to the learned Counsel for the Petitioner on substitution of the attested photocopy of the same.

Issue urgent certified copy as per rules.

(D. Dash) Judge.

Narayan