NARENDRA KHANDELWAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The matter comes up on the application under Article 226(3) of the Constitution of India moved by the respondent No.4.

(2.) Mr. A.K. Gupta, counsel for the petitioner submits that rather than addressing the application under Article 226(3) of the Constitution of India moved by the respondent No. 4 for vacation of the stay of the order dated 8th July, 2011, the entire writ petition should be addressed.

(3.) I am however, of the view that the request of Mr. Gupta cannot be considered to as the right to move an application under Article 226(3) of the Constitution is an independent right in view of the ex-parte ad-interim order passed by this Court.