S. Talapatra, J. - (1.)Heard Mr. S. M. Chakraborty, learned senior counsel assisted by Ms. Ankita Pal, appearing for the petitioner as well as Mr. B. N. Majumder, learned counsel appearing for the respondents No.1 and 2 on advance notice.
(2.)The controversy that has been projected does not persuade this court to issue any notice to the respondent No.3, the Divisional Forest Officer, Sadar forest Division.
(3.)By means of this petition, the petitioner has urged to direct the respondents to issue no objection certificate for felling down the hazardous trees tending to touch H.T or L.T electric lines within the industrial complex of the petitioner. Even the petitioner has further urged this court to direct the respondents No.1 and 2 to make the necessary inquiry, to identify those tress which are dangerously proximate to H.T. and L.T. lines. After a short deliberation, this court finds that the petitioner was allotted the land pertaining to CS plot No.28786/28788, under Khatian No.11/15, 11/16, 11/19, 11/20 for starting his industrial operation there. Accordingly, the petitioner has come in the possession and started his industrial operation under name and style of 'Delux Engineering'.
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