Narendra Kumar Jain, J. - (1.) Heard learned counsel for the parties.
(2.) The appellants have preferred this special appeal challenging impugned order dated 22.12.2010 passed by learned Single Judge, whereby S.B. Civil Writ Petition No. 16530/2010 filed by the petitioners, directed against order dated 08.11.2010 passed by the Commissioner, Devasthan Department, condoning the delay in filing the appeal under Section 20 of the Rajasthan Public Trusts Act, 1959(for short 'the Act OF 1959'), has been dismissed.
(3.) Respondent No. 3, Mool Chand Sharma filed an appeal before Commissioner, Devasthan Department against order dated 24.11.2009 passed by Assistant Commissioner(II), Devasthan Department, Jaipur along with an application under Section 5 of the Limitation Act for condonation of delay in filing the appeal. The Commissioner vide its order daetd 08.11.2010, while condoning the delay in filing appeal, allowed the appeal, set aside the order of Assistant Commissioner and remanded the matter for fresh decision on merits. Being aggrieved with the order dated 08.11.2010, the petitioners preferred writ petition, which was dismissed vide order dated 22.12.2010. Hence, this intra-Court appeal.;