A.M. Sapre, J. - (1.) SHRI Sumer Singh Gaur appears on behalf of the petitioner and prays for time to file Vakalatnama on behalf of the petitioner and to seek instructions for prosecuting this writ petition on his behalf.
(2.) I have perused the petition with the assistance of both the learned Counsel appearing for the parties even though no Vakalatnama is filed on behalf of the petitioner only with a view to find out whether this petition has any merit and what order can be passed in this petition in the facts of this case. Having heard learned Counsel for the parties and on perusal of the record of the case, I have formed an opinion that this petition can be disposed of finally by giving directions to the revisionary authority who is seized of the revision out of which this writ petition arises to decide the same on merits in case if it is not so far decided.
(3.) IN substance the writ petitioner seeks to challenge an interim order dt. 27.4.1998 passed by the Board of Revenue, Ajmer in Land Revenue Revision No. 166/96. Admittedly the impugned order dt. 27.4.1998 is an interim order passed by the learned Member of the Board of Revenue on the application made by the writ petitioner under Section 151 C.P.C. in a pending revision. Secondly, the main revision in which interim order is passed is yet pending. Thirdly, this Court by order dt. 14.1.2002 has already safeguarded interest of the petitioner by passing following interim orders: Heard. Admit. Issue notice. Learned counsel for the petitioner prays for one month's time to make a deposit of Rs. 50,000/ -. In case the deposit is made within one month, no action shall be taken against the petitioner. If the petitioner fails to deposit Rs. 50,000/ - within one month to the respondent authorities, then the respondents will be at liberty to proceed against the petitioner.;