R.K.MERATHIA, J. - (1.) HEARD the parties.
(2.) PETITIONER prays for an order, similar to the order passed by this Court in W.P. (C) 4080 of 2003 in the case of Mithu Ram on 16.8.2004. Mr. Atanu Banerjee, learned Counsel appearing on behalf of the petitioner submitted that several trucks were seized and the Divisional Forest Officer -cum - Authorized Officer, Hazaribagh was directed to dispose of the interim applications for relief, by order dated 10.7.2002, passed in W.P. (C) No. 186 of 2002, but he passed final order confiscating the trucks in question. He further submitted that one of the truck owners, Mithu Ram moved this Court and the matter was remanded back for taking afresh decision on merits.
(3.) HOWEVER , Mr. Banerjee agreed that the petitioners application for interim relief need not be decided separately, as the main confiscation case itself is to be decided on merits now.;