- (1.) In these proceedings, the petitioner has called into question an order dated 3 December 2011 passed by the Principal Chief Conservator of Forest, holding that the licence granted to the petitioner for conducting a saw mill stands cancelled since the distance between the saw mill and the reserved forest is 4.66 kms. However, liberty was granted to the petitioner, should he desire to relocate the saw mill beyond the distance of 10 kilometres, to submit a fresh application for consideration.
(2.) The basis of the order of the Principal Chief Conservator of Forest was a direction issued by the Supreme Court in T N Godavarman Thirumulkpad v. Union of India, 1997 5 SCC 760. Insofar as is material to these proceedings, the direction issued by the Supreme Court is as follows: "A. In the State of Uttar Pradesh the following is permitted - 1. The Principal Chief Conservator of Forest (PCCF) may, on a case-to-case basis, consider grant of permission to an existing licensed saw mill to relocate itself, provided that the relocated site is not within 10 kms of any existing forest."
(3.) In the counter affidavit filed by the Principal Chief Conservator of Forest on 28 February 2012, it has been stated that the petitioner purchased a saw mill licence bearing 47/92/Atrauli and by a communication dated 30 November 2004 of the Principal Chief Conservator of Forest, the saw mill was relocated to plot no.99, khasra 382 Quarsi Road, Ram Ghat, Aligarh with a condition that the relocated site should not be within 10 kms from an existing forest. The Divisional Forest Officer, Aligarh issued a saw mill licence No.64/2009 on 6 September 2009. The Principal Chief Conservator of Forest, by a letter dated 29 April 2011, reiterated that in view of the order of the Supreme Court dated 8 May 1997, the relocated saw mill should not be within 10 kms from the existing forest. The saw mill of the petitioner was found to be within 4.66 kms from the nearest forest block on the basis of the following GPS data: JUDGEMENT_163_LAWS(ALL)7_2015.html;