AMITA SINGH TOMAR Vs. REVENUE DEPARTMENT

JUDGEMENT

(1.) The petitioner before this court has filed this review petition for reviewing the order dated 21-07-2017 passed in Writ Petition No. 4404/2017.

(2.) In the present review petition it has been argued by the learned counsel for the petitioner that the petitioner is a victim of frequent transfer.

(3.) This court is of the considered opinion that the dispute has already been decided by this court by passing a detailed order in on 21-07-2017 and there is no error apparent on the face of the record.