Arun Bhansali, J. - (1.) This writ petition under Article 227 of the Constitution of India has been filed by the petitioner aggrieved against the order dated 29.5.2015 passed by the trial court, whereby the application filed by the petitioner seeking compliance of provisions of Section 72 of the Rajasthan Public Trust Act, 1959 ('the Act') has been rejected by the trial court.
(2.) The plaintiff-respondent filed a suit for permanent injunction aggrieved against the cancellation of land allotted to it. The petitioner filed written statement, whereafter the present application was filed. The averments contained in the application reads as under:- ...[VERNACULAR TEXT OMITTED]...
(3.) The application was opposed by the plaintiff inter-alia indicating that suit did not involve question affecting a public religious or charitable purpose.;