NARESH YADAV Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for petitioner and the State.

(2.) The petitioner is aggrieved by order dated 30.7.2015 as contained in Annexure-3 passed by the District Magistrate Gaya in Forest Appeal Case No. 195 of 2010 whereby the appeal filed on behalf of the petitioner has been rejected on the ground of non parvee without considering the merit of the case.

(3.) A counter affidavit has been filed on behalf of respondent no.4 stating therein that petitioner remained absent continuously on five dates and therefore appeal was dismissed considering that petitioner has no interest in the aforesaid appeal.