GEETA DEVI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant application has been filed by the respondent - Municipal Board, Bilara interalia praying that the interim order dtd. 14/1/2020 passed by this Court be recalled.

(2.) Arguing said application, Mr. Rajesh Parihar, learned counsel appearing for the respondents highlighted that the petitioner alongwith four other persons had earlier preferred a joint writ petition being S.B. Civil Writ Petition No.13679/2019 and the same was listed on 13/9/2019.

(3.) He contended that a Co-ordinate Bench of this Court considered petitioner's case and simply issued notice without granting any interim order. He submitted that on the very same day, two cases of Ajay Hans (SBCWP No.13544/2019) and Atul Kalla (SBCWP No.13604/2019) challenging the very same impugned order were listed, in which detailed orders were passed and interim orders were granted, whereas in petitioner's case, only notices were ordered to be issued.