BALBIR SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Since both the above writ petitions arise out of a common order dtd. 12/9/2018 passed by the learned Board of Revenue, therefore, they are being heard and decided by this common order.

(3.) The present writ petitions have been filed against the order dtd. 12/9/2018 passed by the Board of Revenue, whereby, the application preferred by the petitioners under Order 1 Rule 10 r/w Sec. 151 CPC was rejected.