Bela M. Trivedi, J. - (1.) The present writ petition filed under Articles 226 & 227 of the Constitution of India is directed against the orders dated 11.05.2009 and 15.05.2009 passed by the Estate Officer, Rajasthan Wakf Board, Jaipur (hereinafter referred to as "the Estate Officer") in case No.60/2006, whereby the Estate Officer has dismissed the application of the petitioners filed under Order 7, Rule 11 of CPC, and also dismissed the application for setting aside the ex parte proceedings on 11.05.2009.
(2.) At the outset, it is required to be stated that the petition was placed before this Court in view of the order dated 16.05.2013 passed by the Coordinate Bench, which reads as under:- "Mr. Ashok Matai, who is present in person, noting the queries of the Court in course of hearing has stated that he has no faith in this Court. This Court ought to have taken notice of the careless and irresponsible statement made by the petitioner without just cause and issued notice for contempt of Court. However in view of the fact that this Court is already preoccupied with a huge number of pending cases, to avoid any prolonged digression from the merits of the case in which the petitioner is enjoying an interim order, I deem it fit and proper to mark this case as an Exception."
(3.) It also appears from the impugned order dated 11.05.2009, that similar allegations were made against the Estate Officer by the petitioners by submitting an application along with the application under Order 7, Rule 11 of CPC, as the Estate Officer had refused to grant adjournments. The relevant part of the impugned order is reproduced as under: ...[VERNACULAR TEXT OMITTED]...;