R.S.Pathak, J. - (1.) The petitioner, Messrs. Star Paper Mills Limited, manufactures paper at Saharanpur, and for the purpose of that business the State Government has leased a forest in the Kumaun Circle from which the petitioner obtains twisted pine wood and conveys it to its factory. The pine wood is conveyed by Motor Vehicles owned by the petitioner from the interior of the forest to convenient rail-heads from where it proceeds by rail to the factory, or directly by road to the factory.
(2.) In October, 1963, the petitioner applied under Section 38 (2) (iii) of the Motor Transport Workers Act, 1961 for exemption from the provisions of that Act but the State Government has rejected the representation and has called upon it to apply for registration under the Act.
(3.) The petitioner now prays for relief under Article 226 of the Constitution.;