Ishwari Gope @ Ishbi Yadav vs The State Of Bihar And Ors
2025 Latest Caselaw 1753 Patna

Patna High Court

Ishwari Gope @ Ishbi Yadav vs The State Of Bihar And Ors on 12 February, 2025

Author: Harish Kumar

Bench: Harish Kumar

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                 Miscellaneous Jurisdiction Case No.717 of 2019
                                        In
                  Civil Writ Jurisdiction Case No.20154 of 2014
     ======================================================
     Ishwari Gope @ Ishbi Yadav S/o Bhajan Yadav resident of village- Rupa
     Bigha, P.S.- Hulasganj, District- Jehanabad


                                                               ... ... Petitioner/s
                                        Versus
1.   The State of Bihar


2.   The Secretary Forest and Environment Department, Govt. of Bihar


3.   The District Magistrate Gaya


4.   The Divisional Forest Officer Gaya Forest Division


                                                          ... ... Opposite Party/s
     ======================================================
     Appearance :
     For the Petitioner/s     :     Mr.Umesh Kumar, Advocate
     For the Opposite Party/s :     Mr.Sarvesh Kumar Singh (AAG13)
     ======================================================
     CORAM: HONOURABLE MR. JUSTICE HARISH KUMAR
     ORAL JUDGMENT

Date : 12-02-2025

Heard learned counsel for the parties.

2. This application has been filed for restoration of

CWJC No. 20154 of 2014, which stood dismissed for default on

account of non-prosecution vide order dated 29.11.2018 passed

by a bench of this Court.

3. Considering the averments made in the present

restoration application, CWJC No. 20154 of 2014 stands Patna High Court MJC No.717 of 2019 dt.12-02-2025

restored to its original file.

4. The restoration application is allowed.

(Harish Kumar, J) ranjan/-

AFR/NAFR CAV DATE Uploading Date Transmission Date