NANA LAL Vs. STATE OF RAJASTHAN & ORS.

JUDGEMENT

(1.) This is an intra-court appeal filed by writ petitioner of Writ Petition No. 4328/2001 under Sec. 18 of the Rajasthan High Court Ordinance, 1949 against an order dated 9.1.2003 passed by Single Judge in above mentioned writ petition.

(2.) By impugned order, the learned Single Judge dismissed the writ petition filed by appellant and in consequence upheld the order dated 22.2.2001 passed by District Collector, Rajsamand.

(3.) So the question that arises for consideration in this writ-appeal is whether learned Single Judge was justified in dismissing the appellant's writ petition and in consequence justified in upholding the order of Collector dated 22.2.2001 (Anex.4)? Facts of the case are these: