VINIT KUMAR MATHUR,J. - (1.) This intra court appeal is directed against the interim order dated 4.9.17 passed by the learned Single Judge of this Court on fourth stay petition being S.B.Civil Misc. Fourth Stay Petition No.9961/17 preferred by the writ petitioner in the Writ Petition No. 5749/15.
(2.) The interim order passed reads as under:- "Meanwhile and till further orders, the respondent No.6 - Vikas Adhikari, Panchayat Samiti, Desuri, District Pali is restrained from proceeding further in relation to the advertisement dated 23.08.2017 (Annexure-13). However, the petitioner is directed to deposit Rs. 50,000/- per year as lease money to the Panchayat Samiti, Desuri, District Pali to operate the fishing activities in the pond in question. The petitioner shall deposit the aforesaid lease money for the year 2017 within 15 days from the date of passing of this order."
(3.) Learned Additional Advocate General contended that pending disposal of the writ petition, the learned Single Judge has passed blanket order and therefore, on licensee depositing Rs. 50,000/- per year, the appellants are under an obligation to continue the license granted which already stands cancelled by the order impugned in the writ petition.;