BHAGWATI PRASAD, J. - (1.) The petitioner, Rajasthan High Court Advocates Association, an Association of the Advocates Practising at Jodhpur, has moved certain writ petitions. In these writ petitions, the petitioner Association has prayed that the Principal Seat/Bench/ circuit Benches of the various Tribunals be established at Jodhpur. The paryer made in various writ petitions is delineated hereinbelow : @@232.htm@@
(2.) For the purposes of deciding the controversy, the facts relating to the demand for establishment of the Board of Revenue for Rajasthan at Jodhpur are taken into consideration.
(3.) According to the petitioner, it is deeply concerned about the balanced development of the State, particularly Western Rajasthan which had been the subject-matter of neglect by all the Governments of the State. The petitioner has averred that at the time of formation of the State of Rajasthan and reorganisation of the State, it was principally agreed that the Jaipur shall be the political capital and Jodhpur shall be the judical capital. The claim of Jodhpur is stated on the basis that this is the second largest city of the State.;