BHERU LAL PATEL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The matter comes up on an application under Article 226(3) of the Constitution of India for vacation of the interim order dtd. 3/11/2022 whereby the proceedings before the Registrar in pursuance to the notices dtd. 30/5/2022 (Annexure-5) and 22/7/2022 (Annexure-7) had been stayed.

(2.) The present writ petition has been preferred by the petitioner with the following submissions:

(3.) Vide interim order dtd. 3/11/2022, the proceedings before the Registrar in pursuance to the notice dtd. 30/5/2022 (Annexure-5) and notice dtd. 22/7/2022 (Anneuxre-7) were stayed and an application for vacation of the said interim order has been preferred on behalf of the respondents. Learned Advocate General made the following submissions: