- (1.) We have heard learned counsel appearing for the parties.
(2.) These three connected intra-Court D.B. Civil Special Appeals, arise out of a common order dated 19.08.2013, by which learned Single Judge dismissed S.B. Civil Writ Petition No.4591/2009- Hilton Granite Ltd. Vs. State of Rajasthan & Ors.; S.B. Civil Writ Petition No.7854/2009- Rockwood Hotels And Resorts Ltd. Vs. State of Rajasthan & Ors.; and S.B. Civil Writ Petition No.10976/2011-Rockwood Hotels And Resorts Ltd. Vs. State of Rajasthan & Ors.
(3.) In S.B. Civil Writ Petition No.4591/2009, Hilton Granite Ltd.- the petitioner, had prayed for quashing and setting aside the order dated 08.04.2009, passed by the Tehsildar, Urban Improvement Test, Udaipur (in short, 'the UIT'), by which he, in exercise of powers under Section 92- A of the Rajasthan Urban Improvement Act, 1959 (for short, 'the Act of 1959'), directed demolition of boundary wall, by which the hotel had included 0.1400 hectare of land of Arazi Nos.1 and 2 of the Revenue Village of Udaipur City, recorded in the name of the UIT. The petitioner had also prayed for a direction, restraining the UIT from demolishing/removing the boundary wall constructed by the petitioner, which forms part of the hotel.;