Alok Sharma, J. - (1.) On request of learned counsel for the petitioner, the service of respondent No.5 is dispensed with.
(2.) With the consent of the counsel for the parties, the petition is taken up for final disposal.
(3.) This petition has been filed challenging the order dated 3-2-2006 passed by the Civil Judge (Senior Division) & Chief Judicial Magistrate, Jaipur City, Jaipur wherein the Civil Judge (Senior Division) & Chief Judicial Magistrate, Jaipur had recorded the fact that applicant who had moved a reference under Section 18 of the Land Revenue Act, and which reference had been dismissed for non prosecution on 23-8-2002 sought time to file an application for restoration of the reference.;