(A) Maharashtra Land Revenue Code (41 of 1966) S. 3, 5 — Maharashtra Felling of Trees (Regulation) Act (34 of 1964), S 7 — Restriction on felling of trees — Conjoint reading of Ss 3 and 5 of Maharashtra Land Revenue Code makes it clear that Tahsildar being Revenue Officer is empowered to make enquiry regarding felling of trees and to take necessary measures (Para 26)
(B) Constitution of India Art. 51 A(g)— Fundamental duties — Protection of forest — Illegal felling of trees — Prevention of — Not only the duty of the Officers to protect trees and prevent illegal felling of trees but every citizen of this country has an obligation to protect the forest (Para 29)
(C) Maharashtra Land Revenue Code (41 of 1966) S. 3, 5 — Restriction on felling of trees — 212 Wooden logs found inside saw-mill of petitioner without having marks of forest department — Logs were recently cut from trees — Some trees were protected trees — Petitioner cannot escape enquiry — Authorities were perfectly justified in invoking their jurisdiction, making and taking steps as permissible under law (Para 31,32)