DHUDA RAM Vs. STATE OF RAJASTHAN & ORS.

JUDGEMENT

(1.) This is an intra-court appeal filed by writ petitioner of Writ Petition No. 4214/2006 under Rule 134 of the Rajasthan High Court Rules, 1952 against an order dated 15.11.2006 passed by Single Judge in above mentioned writ petition.

(2.) By the impugned order, the learned Single Judge dismissed the writ petition filed by appellant and in consequence upheld the order of Board of Revenue.

(3.) So the question that arises for consideration in this writ-appeal is whether learned Single Judge was right in dismissing the appellant's writ petition?