N.K.JAIN, J. - (1.) THIS review' petition has been assigned to me by Hon'ble the Chief Justice.
(2.) THE matter arises out of Public Interest Litigation (PIL) in SB Civil Writ Petition No. 681/88, Ram Chandra Kasliwal v. State, decided on 2.4.93 reported in 1993(2) WLC 501. The learned Single Judge, after a great deal, considering various aspects directed that 'Ramniwas Garden shall be maintained as is required by law and no thoroughfare or vehicular traffic shall be permitted to pass through it' alongwith. 16 other directions on 2.4.93 and to start process not later than 3 months and to complete within another 6 months.
(3.) AGAINST this order dated 2.4.93, D.B. Special Appeal No. 476/92 was filed by the Bardia Colony Vikas Samiti, which is still pending. A Review Petition No. 10/96 was filed by Jaipur Chamber of Commerce and Industries, in which notice was issued on 16.2.96, with next date 4.1.97.;