MOHAMMED MASHAQ SAB Vs. PRL CHIEF CONSERVATOR OF FOREST

JUDGEMENT

(1.) LEARNED Government Advocate is directed to take notice for respondents. Heard.

(2.) THE petitioners herein are running saw -mills by obtaining licence as per law from the various departments as is clear from Annexure -'A' series. They are given permission to saw the wood by establishing vertical blade and not horizontal. According to the petitioners, if they are permitted to use horizontal saw instead of vertical saw, then there will be reduction in labour and risk.

(3.) SRI Ustad Sadat Hussain, learned Advocate for the petitioners draws attention of the Court to Rule 163 of the Karnataka Forest Rules, 1969 (for short the 'Rules) to contend that it is open for the respondents to grant licence to the petitioners for horizontal saw also by receiving an additional licence fee.