Dinesh Maheshwari, J. - (1.) THE defects are taken note of and are ignored. This writ petition be registered to its regular number.
(2.) HAVING considered the merits of case, this Court is satisfied that no case for interference is made out in the impugned order dated 04.02.2009 whereby the learned Additional District Judge, No. 1 Bhilwara has dismissed the appeal filed against the temporary injunction order dated 10.08.2004 as passed by the learned Civil Judge (Senior Division), Bhilwara in Case No. 9/2002. By the said order dated 10.08.2004, the learned Trial Court restrained the petitioners from recovering any dead rent or any other amount from the plaintiff since after his having filed the application for surrendering the mining area on 29.06.2001. The learned Appellate Court has found no case for interference particularly with reference to the fact that the applicant did deposit an amount of Rs. 14,261/ - after moving the application and the amount of Rs. 40,579/ - was waived under Amnesty Scheme. It has also been observed that the plaintiff did not work on the area since after moving the application for surrendering the same.
(3.) HAVING examined the record in its totality, this Court finds that the learned subordinate Courts have passed the impugned orders with reference to the material on record and the impugned orders do not suffer from any jurisdictional error. No case for interference is made out.;