- (1.) Heard learned Counsel for the Petitioners and also J.C. to Sr. S.C. I on behalf of the Respondents.
(2.) Counter affidavit and rejoinder affidavit have been exchanged. The writ petition is decided at the stage of admission itself.
(3.) This writ petition is directed against the order passed in Confiscation Case No. 02 of 2011 arising out of Forest Case No. FC/ 24/11-Noor Mohammed, Ajit Saha and Ors. v. The State of Jharkhand dated 15.04.2011/27.04.2011 (Annexure 4). The Divisional Forest Officer-cum-Authorised Officer, Giridih (Respondent No. 2) has passed the order to confiscate the Truck bearing Registration Nos. JH09 J 8716 and JH 09 K 8716 since it was carrying stones from the mines of lease holder Shri Ajit Kumar Saha situated in village Peshra vide Challan No. 3303289 dated 12.02.2011.;