- (1.) HEARD finally.
(2.) THIS intra-Court appeal is directed against the impugned order dated 23.02.2011 passed by the Single Bench, whereby application filed by appellant to implead him as a party to the writ petition, was rejected, however, he was permitted to intervene in the matter. Respondent No.1 M/s. Dhaneshwar Stone Company filed S.B. Civil Writ Petition No.10418/2010 with the following prayer:- "i) Quash and set aside the notification Annexure-4 dated 15.7.2010 to the extent of petitioner and issue mandamus for compliance of the order dated 19.2.2008 passed by the Dy. Secretary, Government of Rajasthan, Jaipur and restore the possession of the mining lease in question. ii) any other order or direction which this Hon'ble Court may deem fit and proper may kindly be passed in favour of the petitioner. iii) Cost of the writ petition be awarded in favour of the humble petitioner. "
(3.) THE orders dated 19.02.2008 as well as 15.07.2010, which have been annexed as Annexure-1 and Annexure-4 respectively, to the writ petition, show that both are relating to writ-petitioner and the dispute appears between writ-petitioner as well as the State Government.;