Pradeep Nandrajog, J. - (1.) Appellant's grievance is to an order dated 05.08.2005 dismissing second stay application No.3576/2005 filed by the appellant.
(2.) The appellant had filed S.B. C.W.P. No.2723/1993 seeking quashing of the decision dated 17.04.1989 passed by the Director, Local Bodies Jaipur as also notices dated 10.01.1989, 11.01.1989 and 18.02.1989 issued by the Administrator Municipal Corporation Kota.
(3.) The appellant was claiming to be the owner of the properties comprised in Brij Talkies Building at Nayapura, Kota claiming that the same was sold by the State Council to his predecessors in interest on 13.08.1942. It was also prayed that the respondents should be restrained from interfering with appellant's possession. Along with the writ petition appellant filed an application seeking interim stay against the threat of dispossession and restraining appellant from continuing with the on going works of the dwelling unit at the site.;