SAVITRI DEVI Vs. ADDITIONAL COLLECTOR, KOTA & ORS
LAWS(RAJ)-2012-3-180
HIGH COURT OF RAJASTHAN
Decided on March 02,2012

SAVITRI DEVI Appellant
VERSUS
Additional Collector, Kota And Ors Respondents

JUDGEMENT

- (1.) Defects are waived.
(2.) Heard learned counsel for appellant on the admission of appeal.
(3.) Petitioner/appellant has preferred this intra Court appeal challenging the impugned order of the Single Bench dated 19.10.2011, whereby her writ petition against the order of Additional Collector dated 03.08.2011, has been dismissed.;


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