- (1.) This is an intra court appeal filed by the writ petitioner of Writ petition No. 1478 of 2000 under Rule 134 of the Rajasthan High Court Rules aginst the order dt. 16.5.2000 passed by single judge in the aforesaid writ petition.
(2.) By impugned order, the Single Judge dismissed the writ petition and in consequence upheld the impugned notice dt. 18.7.80 and 5.4.99 (Annexure 9) sent to the writ petitioner and the order dt 15.12.99 (Annexure-10) passed by the Collector pursuant to the said notices.
(3.) So the question that arises for consideration in this writ appeal is whether learned Single Judge was justified in dismissing the writ petition and if so whether the reasoning for its dismissal is legal or /proper;