ASHOK KUMAR GAUR ,J. - (1.) The present batch of petitions is listed before this Court in view of the letter dt. 8th April, 2019 received from the Senior Civil Judge and Chief Metropolitan Magistrate, Jaipur Metro, Jaipur, whereby request is made to this Court to grant a period of six months to decide the dispute.
(2.) The letter has highlighted several difficulties being faced by the Court below to decide the matter, in pursuance of order passed by this Court in S.B. Civil Writ Petition No. 7289/2014 (Kamla Devi Navani and Ors. Vs. State of Rajasthan and Ors.) on 1st February, 2019, whereby six months time was granted to the Court below to decide the dispute, which is pending between the parties.
(3.) I have gone through the contents of the letter and perused the material available on record.;