BHAGWAT NAGRAJ PATIL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith and heard finally by the consent of the parties.

(2.) With the assistance of the learned Advocates, we have gone through the petition paper book and the affidavit in reply filed on behalf of the Deputy Conservator of Forest in each of these matters.

(3.) Shri Pravin A., Deputy Conservator of Forest, Jalgaon Forest Department, Jalgaon, is present in the Court and has tendered the original file for our perusal. Though he is the Respondent in these matters, an affidavit in reply on his behalf has been filed by the Assistant Conservator of Forest, who does not explain as to why Respondent No.2 has not filed the affidavit. It is only stated that he is authorized by the Deputy Conservator of Forest to file the affidavit.