G.M.LODHA, J. - (1.) PETITIONER Mohan Raj claims himself to be owner of a plot of land situated in the bazar of village Knot, Tehsil Pali. He also claims possession. It is alleged that when ht started construction of a Pakka shop on the above land, non -petitioner no. 2 alleging himself to be a trustee of the temple Padamnathji and its properties filed an application to non -petitioner no. 1, Assistant Commissioner, Devasthan, Pali (SDO Pali), It was alleged by the petitioner that the land belongs to the temple of Padamnathji and the petitioner by making such construction wants to deprive the temple from the right to possess this land. The non -petitioner no. 1 on this application passed an order for maintenance of status quo on the said plot and serving notice on the petitioner. The petitioner contested the right of the non -petitioner no. 1 to pass any order and also the factual allegations but all the objections of the petitioner were rejected by non -petitioner no. 1 and the ad -interim stay order dated 11 1 -74 was extended and allowed to continue by order 1 -2 -74.
(2.) THE petitioner has Sled this writ application praying that the orders of non -petitioner no. 1 dated 11 -1 -74 and 1 -2 -74 and notice dated 11 -1 74 should be quashed as they were patently without jurisdiction. Mr. Parekh, learned Counsel for the petitioner submitted that the Assistant Commissioner of Devasthan, whose powers were being exercised by SDO had no Jurisdiction in any law either the Rajasthan Public Trust Act or otherwise, to take cognizance of this dispute, which was purely of a civil nature and either adjudicate or to pass a stay order. It was submitted that the impugned orders were patently without jurisdiction, and without any authority under any law.
(3.) MR . V.N. Modi, the learned Counsel for the respondent No. 2 fairly and frankly submitted that though he has tried to study the entire Scheme and provisions of the Rajasthan Public Trust Act. It is not possible to point out an such provision where any authority or power has been given to the assistant Devasthan Commissioner to pass said orders.;