- (1.) Leave granted.
(2.) We have heard learned counsel for the parties.
(3.) The judgment of the learned single judge of Calcutta High Court in C.R. No. 558 of 2000 setting aside the order passed by the Authorised Officer under the Indian Forest Act (as amended in the State of West Bengal), confiscating certain tools and implements, is under challenge in this appeal filed by the State of West Bengal.;