PRABHATI DEVI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Instant special appeal impugns the judgment dated November 6, 2000 of learned Single Judge whereby the writ petition of the appellant was dismissed.

(2.) Learned counsel for the appellant contends that in the impugned order the learned Single Judge did not consider the submissions and summarily dismissed the writ petition.

(3.) Contextual facts depict that Panchayat Samiti Danta Ramgarh District Sikar passed the order dated October 22, 1996 under Rule 270(a) of Rajasthan Panchayat (General) Rules, 1961 (for short '1961 Rules'). Thereafter the respondents No. 5 and 6 approached the Additional Collector under Rule 270(b) and the learned Additional Collector, Sikar set aside the order dated October 22, 1996 and allowed he appeal vide order dated March 25, 1998.