Madhya Pradesh High Court
Sunita Agrawal vs Bhanwarlal on 27 February, 2019
1 MP-1022-2019 The High Court Of Madhya Pradesh MP-1022-2019 (SUNITA AGRAWAL Vs BHANWARLAL) Indore, Dated : 27-02-2019 Shri Chetan Jain, Advocate for the petitioner.
This miscellaneous petition by the petitioner under Article 227 of the Constitution of India is directed against the order dated 27.12.2018 passed in ihchvkj / fuxjkuh / bankSj / Hkw- jk /3340/2018 by the Board of Revenue, Gwalior.
Having perused the order impugned and the contentions advanced by learned counsel for the petitioners at length, this Court sees no reason to interfere in the orders as the Courts below have applied correct principle of law while dismissing the instant application.
Miscellaneous Petition sans merit and is hereby dismissed.
(ROHIT ARYA) JUDGE jyoti Digitally signed by Jyoti Chourasia Date: 2019.02.28 14:47:00 +05'30'