- (1.) WE have heard learned counsel appearing for petitioners, learned Advocate General for the State of Rajasthan and Mr. Vikas Balia for the Rajasthan State Election Commission.
(2.) IN these writ petitions, filed before learned Single Judge, an interim order was passed as follows: "In the meanwhile and until the next date, the State Government shall not finalise and notify the division of wards/constituencies of reconstituted/newly created Gram Panchayats and Panchayat Samities in question pursuant to the impugned Notification No. .15(1) /2014/1473, dated 05.11.2014."
(3.) WE are informed that writ petitions, raising almost similar question, were filed in Jaipur Bench of the High Court, where the hearing was concluded and the judgment is reserved. There is no interim order passed by the Division Bench of this Court at Jaipur Bench. When these matters came up for hearing before learned Single Judge, he was of the opinion that since the notifications, by which the exercise of delimitation of wards was being carried out, are legislative in character, and such matters, in view of the orders passed by the then Chief Justice on 28.2.2011, should be heard by a Division Bench; all the matters be listed before the Division Bench for hearing.;