MAHESHWARI JAROLIYA Vs. STATE OF MP & OTHERS

JUDGEMENT

(1.) In this petition filed under Article 226 of the Constitution, the petitioner has challenged the order dated 13/18.10.2011, Annexure P/ 7 and order dated 24.12.2012, Annexure P-9.

(2.) This matter was heard on 26.4.2013 on the question of maintainability of the petition because of availability of alleged alternative remedy.

(3.) Brief facts necessary for adjudication of this matter are as under:-