- (1.) This is an intra court appeal filed by the appellants under Section 18 of the Rajasthan High Court Ordinance, 1949 against an order dt. 10.7.1992 passed by Single Judge in Writ Petition No.2579 of 1986.
(2.) By impugned order, the learned Single Judge allowed the writ petition filed by the respondent No.3 against the respondent No.1 and 2 and issued directions.
(3.) The appellants were not parties to the writ petition nor did they seek permission to intervene in the writ petition before the writ court during pendency of the writ petition.;