VIDYAWATI DEVI Vs. STATE OF U P

JUDGEMENT

(1.) Pleadings are complete and the counsel for the parties agree that the petition, may be finally disposed of under the Rules of the Court.

(2.) Heard learned Counsel for the parties.

(3.) These three Scheduled Caste ladies, two being widows, have filed this petition challenging a laconic order dated 10.11.2000, passed by the Board of Revenue.