- (1.) The petitioner in this WP under art.226 dated November 21, 2011 is alleging inaction on the part of the Divisional Forest Officer, Nadia Murshidabad Division in that the officer has not considered his application dated September 11, 2011 (at p.13) for shifting of his sawmill to the place mentioned in the application.
(2.) It appears that the application was received by the office concerned on September 13, 2011. In view of the provisions of r.6(A) of the West Bengal Forest (Establishment and Regulation of Saw Mill and other wood-Based Industries) Rules, 1982 the authorised officer was under a statutory obligation to decide the petitioner s application within 30 days from the date of receipt thereof.
(3.) It seems to me that the petitioner is justified in making the allegation of inaction. I think it will be appropriate to dispose of the WP directing the authorised officer to decide the application immediately.;