G. M. LODHA, J. - (1.)Lallulal, the appellant, has filed this special appeal under S.18 of the Rajasthan High Court Ordinance against the judgment of the learned single Judge who dismissed the writ petition of the appellant in limine.
(2.)The appellant has made prayer that this Court should issue a writ or direction, allow the writ petition and quash and set aside the orders dated 9-4-70, 3-4-76, 28-5-81, 4-6-82, 25-1-82, 8-7-82, and 19-11-82 passed by the District Judge, Jaipur District Jaipur declaring the petitioner-appellant as Tout and to remove the petitioner's name from the list of touts as well as from notice Board of the Courts and declare S.36 of the Legal Practitioners Act as ultra vires, arbitrary and illegal and allow the appellant to work as Munshi.
(3.)The relief and prayer clause itself shows that the petitioner has jumbled up seven orders passed by the learned District Judge and, the writ petition, itself, therefore, clearly suffers from misjoinder of various causes of action and, that too, relating to a period of 12 years back, in fact, it is clear that the writ was not maintainable on this ground alone.