NARAVADI BAI CHOUDHARY Vs. STATE OF M P

JUDGEMENT

(1.) BEING aggrieved by the order dated 11-2-2003 passed by learned Single Judge in Writ Petition No. 5940/2002, appellants have filed this Letters Patent Appeal under Clause 10 of the Letters Patent.

(2.) A thumb nail sketch of the case is thus:-

(3.) WE have heard Shri Prashant Singh, learned Counsel for appellant, Shri Mirgendra Singh, Counsel for respondent No. 7 and Shri R. S. Jha, Deputy Advocate General for the State.