JYOTSANA SHARMA Vs. STATE OF M.P.

JUDGEMENT

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

(2.) This petition under Article 226 of the Constitution of India, the order of Additional Commissioner, Rewa Division, Rewa dated 28.03.2018 is under challenge, whereby the Additional Commissioner has affirmed the order passed by respondent No.3/Collector dated 09.01.2012.

(3.) This is second round of litigation between the parties.