Arun Bhansali, J. - (1.) THIS writ petition is directed against the order dt. 11.12.2014 passed by the District Judge, Pali, whereby the application filed by the petitioners seeking issuance of ravanna books by the respondent department has been rejected. The petitioners filed a suit for permanent injunction; the suit came to be dismissed by the trial Court by its judgment and decree dt. 14.11.2013.
(2.) FEELING aggrieved, the petitioners filed first appeal. The First Appellate Court by its order dt. 17.12.2013 granted order regarding maintaining status quo. It appears that in terms of the order passed by the appellate Court on 17.12.2013, the appellants continued to excavate the mineral and the mineral was being transported out under the ravanna books issued by the respondent department.
(3.) AN application under Sec. 151 CPC was filed by the petitioners complaining that the respondents have stopped the issuance of ravanna books and therefore, they may be directed to issue the ravanna books.;