LALJI MAHARAJ TEMPLE Vs. KARAN SINGH

JUDGEMENT

(1.) The instant writ petition has been filed by the petitioner for seeking a direction against the Board of Revenue, Ajmer to decide the Appeal No.9733/2012 in expeditious manner as per the order passed by this Court in S. B. Civil Writ Petition No.12315/2013 dated 05.12.2013.

(2.) Learned counsel for the petitioner submitted that the petitioner had approached this Court earlier against the status-quo order passed on 16.01.2013.

(3.) Learned counsel submitted that this Court though did not interfere with the Status-quo order dated 16.01.2013, assailed by the petitioner before this Court, however, this Court directed the Board of Revenue, Ajmer to decide the appeal itself expeditiously and if possible, within one year from the date which was fixed before the Board of Revenue, Ajmer.