VIJAY BISHNOI,J. - (1.) The matter comes up for consideration of an application (APPLW No.4504/2017) preferred on behalf of the petitioners with a prayer for early listing of the case.
(2.) With the consent of learned counsel of the parties, this matter is heard finally and in view of that the application (APPLW No.4504/2017) is disposed of.
(3.) This writ petition has been filed by the petitioners being aggrieved with the order dated 12.02.2016 passed by the Commissioner, Municipal Board, Jalore, whereby it has issued a direction for sealing under construction building of the petitioners situated in the limits of the Municipal Board, Jalore.;