DARSHANA DEVI Vs. STATE AND ORS.

JUDGEMENT

(1.) Challenge in this Letters Patent Appeal (hereinafter referred to as the LPA) is to the judgment and order dated 11.06.2014 in SWP No. 1152/2014 and CMA No. 1504/2014 with a prayer for setting aside the same.

(2.) Brief facts of the case as per averments in the LPA are that :

(3.) That, on the other hand, the stand of the respondents is that :