SAVITRI VARMA Vs. STATE OF M P

JUDGEMENT

(1.) Heard on admission.

(2.) By way of instant writ appeal, the appellants have challenged the order dated 26.6.2013 passed by the Writ Court in WP No.7285/2013 filed by the appellants to quash the order dated 10.11.2010 (Annexure P-1) passed by the Collector, Gwalior and also to quash the consequential order passed by the Tahsildar.

(3.) The brief facts of the case are that six pieces of land bearing Survey No.103 to 108, total area