- (1.) Instant intra-court appeal has been preferred against order of the ld. Single Judge dt.06/07/2012.
(2.) As it reveals from the record that the appellant assailed the order dt.23/01/2006, passed by the Authorized Officer, Zone-9, Jaipur Development Authority, Jaipur u/Sec. 90B(3) of the Land Revenue Act by way of filing appeal u/Sec. 90B(7) of the Act before the Divisional Commissioner. However, that came to be dismissed by the Divisional Commissioner vide order dt.11/05/2010 holding that against the order passed u/Sec. 90B(3) of the Act, appeal is not maintainable, which was the subject matter of challenge by filing writ petition before the ld. Single Judge.
(3.) At that stage, it was pointed out that the appellant also filed a regular civil suit before the Court of Additional District Judge No.3, Jaipur District, Jaipur for cancellation of the registered sale deed & as informed to this Court that has now been dismissed vide judgment and decree dt.10/06/2015.;