BINA PANDEY Vs. MAMTA DEVI

JUDGEMENT

(1.) Heard on the question of admission.

(2.) The appellant has filed this appeal under section 2(1) of the M.P. Uchcha Nyayalaya (Khandpeepth Ko Appeal) Adhiniyam, 2005 being aggrieved by the order dated 1.12.2011 passed in W.P. No. 16827/10.

(3.) It is submitted by the learned counsel for the appellant that in view of the mandatory provisions of the rules 7 and 8 and the affidavit of the Collector, Rewa dated 10.5.2011 filed in the writ petition before the learned Single Judge wherein it has been clarified that the security amount has to be deposited with the specified officer i.e. Sub Divisional Officer, the impugned order passed by the learned Single Judge deserves to be set aside.