S.K. Mal Lodha, J. - (1.) Having heard the learned counsel for the appellant and the learned Government Advocate on July 18, 1983. we reached the conclusion that this appeal had no merits and it was accordingly, dismissed. We ordered that the reasons in support of the order will be recorded later on.
(2.) Now, we proceed to set out the reasons in support of the conclusion, which we had reached.
(3.) The appellant who was petitioner in the writ petition ander Article 226 of the Constitution, has filed this appeal under Section 18 of the Rajasthan High Court Ordinance, 1949. questioning the correctness of the order dt. Jan. 20, 1983 of the learned single Judge of this Court, by which he dismissed S. B. Civil Writ petition No. 176 of 1983 in limine.;