B.J.SHETHNA, J. - (1.) BY way of this writ petition, the petitioner has prayed that the trial court be ordered to decide the petitioner's case for regularisation of land as early as possible preferably within a period of six months and meanwhile, till the decision of the case, the status quo regarding possession over the land in question be ordered to be maintained.
(2.) THE case of the petitioner in this case is that he had applied for regularisation of the land, which is purchased in 1984. The regularisation application is made somewhere in 1992 or 1993 before the S.D.O. North, Bikaner, who is not party to this petition. The submission of the learned Counsel Sh. Goyal appearing for the petitioner was that if the construction made by the petitioner over the land is dismantled and if he is evicted from the land, then, his regularisation application pending before the S.D.O. North, Bikaner would become infructuous and meaningless, therefore, it was submitted that the S.D.O. North, Bikaner be directed to decide the regularisation application made by the petitioner at the earliest and till then, the status quo regarding possession be maintained by the parties.
(3.) BEFORE appreciating the submission made by Shri Goyal, a few facts are required to be stated.;