RAJ BALA VERMA Vs. STATE OF M P

JUDGEMENT

(1.) With consent of learned counsel for the parties, petition is finally heard.

(2.) Communication dated 30.3.2012 entered into between Collector, Harda and the Divisional Forest Officer, Forest Division Harda, is the cause of grievance to the petitioner, which has led her to file this writ petition.

(3.) Contention of the petitioner is that the precondition imposed by the Collector hampers her right for consideration.