M/S Hindustan Timber Works vs The State Of Bihar
2021 Latest Caselaw 5921 Patna

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                     Civil Writ Jurisdiction Case No.2426 of 2021
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M/s Hindustan Timber Works, New By-Pass Road, Changar, Kankarbagh, P.S.-Kankarbagh, District-Patna, a Proprietorship Firm through its Proprietor Jaishree Sharma, Aged about 39 Years (Male), Son of Shyam Bihar Mistri, Resident of New By-Pass Road, Changar, Kankarbagh, P.S.-Kankarbagh, Distirct-Patna.

... ... 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 of Wood Based Industries, Bihar-

Cum- Principal Chief Conservator of Forest, Bihar.

3. The Licensing Officer-Cum-Divisional Forest officer, Patna Forest Division, Patna.

4. Geeta Sharma Wife of Late Ramendra Sharma Resident of Mohalla-Colony More, Kankarbagh, P.S.-Kankarbagh, District-Patna.

... ... Respondent/s ====================================================== Appearance :

For the Petitioner/s : Mr. Chandan Kumar, Advocate Mr. Sanjay Kumar, Advocate For the Respondent/s : Mr. Sarvesh Kumar Singh, AAG-13 ====================================================== CORAM: HONOURABLE THE CHIEF JUSTICE and HONOURABLE MR. JUSTICE S. KUMAR ORAL JUDGMENT (Per: HONOURABLE THE CHIEF JUSTICE)

Date : 07-12-2021 Petitioner has prayed for the following relief(s):- Patna High Court CWJC No.2426 of 2021 dt.07-12-2021

After the matter was heard for some time, learned

counsel appearing on behalf of the petitioner, under

instructions, states that petitioner shall be content if a

direction is issued to the authority concerned to consider and

decide the request/objection petition which the petitioner shall

be filing within a period of four weeks from today.

Learned counsel for the respondents has no

objection to the same.

As such, the present petition is disposed of in the

following terms:-

(a). Petitioner shall file his request/objection Patna High Court CWJC No.2426 of 2021 dt.07-12-2021

petition before the authority concerned within a period of four

weeks from today along with a copy of this order;

(b) The said authority shall consider and decide the

same, in accordance with law, by passing a reasoned and

speaking order, within a period of eight weeks from the date

of filing of the request/objection petition before the authority

concerned, of course after complying with the principles of

natural justice;

(c) Equally, liberty reserved to the parties to take

recourse to such other remedies as are otherwise available in

accordance with law;

(d) We are hopeful that as and when petitioner

takes recourse to such remedies, as are otherwise available in

law, before the appropriate forum, the same shall be dealt

with, in accordance with law and with reasonable dispatch;

(e) We have not expressed any opinion on merits

and all issues are left open;

(f) Liberty reserved to the petitioner to challenge

the order, before the appropriate forum, if required and

desired.

The instant petition sands disposed of in the

aforesaid terms.

Patna High Court CWJC No.2426 of 2021 dt.07-12-2021

Interlocutory Application(s), if any, stands

disposed of.

(Sanjay Karol, CJ)

(S. Kumar, J) Amrendra/PKP AFR/NAFR CAV DATE Uploading Date 10.12.2021 Transmission Date