Gyan Sudha Misra, J. - (1.) The petitioners are aggrieved with the order of the District Consumer Forum on the averment that although it has passed some order in favour of the petitioners, at the time of its implementation, his complaint was rejected. The petitioners curiously did not prefer an appeal before the State Forum as according to his understanding, no appeal will lie before the State Consumer Forum.
(2.) In my opinion, the petitioners' understanding is clearly erroneous and they cannot be allowed to file the writ petition in this court challenging the order of the District Consumer Forum. Hence this writ petition is dismissed.;