AMARESHWAR SAHAY, J. - (1.) THE petitioner has challenged the order contained in Annexures 6, 7 and 8 to the writ application.
(2.) ANNEXURE -6 is the order dated 22/ 10/1999 passed in Confiscation Case No. C -1/1999, whereby the Divisional Forest Officer, Chaibasa, South Forest Division, an authorized officer under Sec. 52 of the Forest Act as amended by Bihar Act 9 of 1990, confiscated the truck bearing No. ORM -2201, holding that the same was involved in commission of the forest offence punishable under Section 33 of the Indian Forest Act. Annexure -7 is the order dated 3.1.2000, passed by the District Magistrate, West Singhbhum, Chaibasa as an Appellate Authority, dismissing the appeal filed by the petitioner against the order of the D.F.O. confiscating the said truck.
(3.) ANNEXURE -8 is the order dated 8.5.2001, passed by the Revisional Authority -cum -Secretary, Forest and Environment, Government of Jharkhand, Ranchi, dismissing the revision filed by the petitioner against the order passed by the D.F.O. (Annexure -6) and the Appellate Authority (Annexure -7).;