- (1.) This is an intra court appeal filed by the writ petitioner of W.P. No.6176/2009 under Rule 134 of the Rajasthan High Court Rules against an order dated 9.10.2009 passed by Single Judge in aforementioned writ petition.
(2.) By impugned order, the learned Single Judge dismissed the writ petition filed by the appellant and in consequence upheld the orders passed by the Revenue Authorities including the last one passed by the Board of Revenue, which was unsuccessfully impugned by the writ petitioner in the writ petition.
(3.) So the question that arises for consideration in this appeal is whether the Writ Court (Single Judge) was justified in dismissing the writ petition.;