VIJAY KUMAR VYAS, J. - (1.) By way of this appeal, the appellant has assailed the judgment and order of the learned Single Judge whereby learned Single Judge has allowed the writ petition.
(2.) Counsel for the appellant mainly contended that Jaipur Bench has no jurisdiction to entertain the writ petition more particularly when the property is situated in Bikaner and initial order came to be passed by Nagar Nigam, Bikaner. In that view of the matter, this court has no jurisdiction.
(3.) We have gone through the prayers which are made in the writ petition and for ready reference, the same are reproduced as under:- "It is therefore prayed that this writ petition may kindly be admitted and allowed and the impugned order dt. 14.7.2017 passed by Director, Directorate of Local Bodies, in Appeal No.F(53)1538/Nigam/DLB/17 may kindly be quashed and set aside and the application under Order 1 Rule 10 CPC filed by the respondent No.2 may kindly be dismissed." ;