D.S. Sinha, J. - (1.) Heard Shri Vijay Shri Sinha, holding brief of Shri T. P. Singh, learned counsel of the petitioner and Shri Vinay Malaviya. learned standing counsel, representing the respondents.
(2.) The order dated 16th August, 1990 passed by the Divisional Forest Officer. Lakhimpur Kheri, respondent No. 1, a copy whereof is Annexure-5 to the petition, revoking the licence of the petitioner granted to him under the provisions of Uttar. Pradesh Establishment and Regulation of Saw Mills Rules. 1978 (hereinafter called the Rules), is under challenge in this petition under Article 226 of the Constitution of India.
(3.) The sole ground for assailing the impugned order canvassed by the learned counsel for the petitioner is that the impugned order was passed without affording any opportunity to the petitioner to explain his conduct and safeguard his interest.;