Rajasthan High Court - Jodhpur
Smt. Krishna Choudhary vs The State Of Raj Asthan & Ors on 30 March, 2009
Author: Gopal Krishan Vyas
Bench: Gopal Krishan Vyas
1
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN
AT JODHPUR
O R D E R
S.B. CIVIL WRIT PETITION NO.2588/2009 (Smt. Krishna Vs. State of Raj. & Ors.) Date of order : 30.03.2009 P R E S E N T HON'BLE MR. JUSTICE GOPAL KRISHAN VYAS Mr. Kuldeep Mathur, for the petitioner.
Heard learned counsel for the petitioner and perused the order 19.5.2006 passed by revisional authority.
In my opinion, the petitioner in whose favor the subsequent mine was transferred in the year 1997 is raising voice with regard to the allotment made in favor of the respondent No.5 in the year 1984. The revisional authority after application of mind and considering all aspects of the matter has dismissed the revision petition filed by the petitioner, in which no interference is warranted. Hence, the writ petition is dismissed.
(GOPAL KRISHAN VYAS), J.
arun