GHEESA LAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The respondent No. 2 has filed this application under Article 226 (3) of the Constitution of India. It has been prayed that ad interim stay order dated 15th July, 1980 passed by this Court be vacated. The aforesaid order dated 15-71980 was in the following terms: Hon'ble Agrawal J., Mr. G.L. Pareek for the petitioner. Issue notice of the stay application. In the meanwhile, the respondents are restrained from dispossessing the petitioner from the land of the petitioner in Khasra No. 539, if he has not already been dispossessed till today".

(2.) This order was passed ex parte without service of notice or giving of copies of the petition to the respondents.

(3.) Respondent No. 2 filed this application for vacation of the stay order and furnished a copy of it to the petitioner. Copy was furnished on 8th September, 1980. Application was filed in the court on 9th September, 1980. According to the computation two weeks time has expired on 23rd September, 1980.