ASHOK SANGHVI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioner has preferred the present writ petition claiming the following relief :-

(2.) Learned counsel for the petitioner has vehemently submitted that as per the Sec. 21 and 23 (4) of Rajasthan Public Trust Act, 1959, there shall be an automatic stay upon the impugned order of the Assistant Commissioner, if the appeal is preferred; Sec. 21 and 23 (4) of Public Trust Act, 1959 reads as under :-

(3.) Learned counsel for the petitioner has vehemently submitted that the order passed by the learned appellate authority on 2/5/2023 is illegal and the learned appellate court should have stayed the further proceedings by virtue of the aforesaid Sec. 23 sub-sec. 4 of the Rajasthan Public Trust Act, 1959.