- (1.) AN application submitted by the appellant - petitioner to have registration of the marriage place in the name of "Sajan Vatika" came to be rejected under an order dated 02.11.2012 passed by the Commissioner, Municipal Council, Udaipur. A revision petition giving challenge to the order aforesaid came to be disposed of by the revisional authority vide the order dated 12.12.2012 with the following directions: - 1. " + , 0 : 0 (2) 6 : 0 + + " 2. + : " A 6 3. A B " " , + , 4. 2010 6 D " : B 5. + 6. - 6 D 6 " + / + 7. 0 / B " B "
(2.) BEING aggrieved by the order passed by the Commissioner, Municipal Council, Udaipur and the revisional authority, the appellant -petitioner preferred a petition for writ, wherein as an interim measure the Municipal Council, Udaipur was directed to take appropriate decision relating to registration of marriage place. The Municipal Council under an order dated 04.02.2013 transmitted entire record of the case to the Director, Local Self Government being unable to take a decision in view of the fact that the revision petition was opposed and contested by it. Subsequent thereto, an order dated 13.02.2013 was passed by the Commissioner, Municipal Council, Udaipur granting registration to the marriage place in the name of "Sajan Vatika". On grant of such permission, Mohan Lal Sukhadia University, Udaipur and two other persons, namely, Bhuvnesh Maheshwari and Suresh Mal Mehta preferred applications for being impleaded as respondents to the writ proceedings. While opposing the applications, learned counsel for the appellant -petitioner pointed out that the writ petition itself has become infructuous in view of the order dated 13.02.2013.
(3.) LEARNED Single Judge by the order impugned disposed of the applications and ordered as under : - 20. Thus, this court is of the considered opinion that the applicants should be allowed to intervene in the matter so as to have a right of say in the present lis at the time of final hearing of the writ petition but they will not have any right to file any pleadings and they may not be impleaded as respondents in the present writ petition, expanding its scope unnecessarily. 21. The writ petition itself may be listed for final hearing in the month of May, 2013. 22. Till the decision of the writ petition, the operation of the order passed by the learned Commissioner, Municipal Council, Udaipur on 13/2/2013 shall remain stayed and the fate of the same would abide by the result of this writ petition. I.A.No.674/2013, I.A.No.855/2013 and I.A.No.858/2013 are accordingly disposed of." ;