SHRINKHLA SINGH Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) BY this writ petition under Article 226/227 of the Constitution of India, the petitioner challenges the validity of letter dated 09-01-1975 and amendment in Ordinance No. 14 and 18 framed by the respondent No.2-University vide amendment dated 29-02-2004 in so far as the scheme of revaluation is concerned.

(2.) THE following reliefs have been prayed in the writ petition:-

(3.) DISSATISFIED with the mode and manner of revaluation under the relevant provisions of the Ordinance governing revaluation, the petitioner filed a writ petition [W.P.(C)No.6667/2010], which was however dismissed as withdrawn with liberty to file another petition with more facts and documents. Thereafter, the present writ petition has been filed praying for the reliefs as reproduced hereinabove.