- (1.) Petitioner has challenged the order dated 20.6.2003 passed by the Divisional Forest Officer -cum -Licencing Officer, Giridih in Confiscation Case No. 107 of 2000, whereby the articles seized from the premises of petitioner has been confiscated under section 13 of the Bihar Saw Mills (Regulation) Act, 1990.
(2.) It appears that against the above order petitioner filed an appeal before the Principle Sessions Judge, Giridih vide Miscellaneous Appeal No. 12 of 2003 corresponding to Confiscation Appeal No. 54 of 2011. The said appeal was dismissed by the learned Principal Sessions Judge, Giridih vide judgment dated 18.5.2012. The aforesaid judgment also impugned in this application.
(3.) It appears that respondents conducted a raid in the petitioner's Saw Mill on 28.8.2000 and it was found in running condition. It is alleged that petitioner was running the saw mill illegally and unauthorizedly and woods were being used in the said Saw Mill. Accordingly, the woods, logs lying in the Saw Mill and as well other articles seized and the same were given in the custody of one Bhuneshwar Sharma, after preparation of seizure list.;