GRASY JORJ Vs. DEPUTY COMMISSIONER, RAJASTHAN HOUSING BOARD

JUDGEMENT

(1.) The matter comes up on the misc. application filed by the petitioner in Misc. Stay Application, which was filed along-with the main writ petition.

(2.) Learned counsel for the petitioner has prayed in the misc. application that the present writ petition was filed against the order dtd. 31/8/2016, dismissing the appeal filed by the petitioner against the order dtd. 13/1/2011 rejecting the application of the petitioner of temporary injunction filed under Order 39 Rule 1 and 2 CPC.

(3.) Learned counsel submitted that during pendency of the writ petition, the respondent-Rajasthan Housing Board ('RHB') has decided to put the plots in question for auction and as such, this Court may pass appropriate order restraining the respondent-RHB to alienate the property or to create third party rights over the disputed plots.