SANGEET LODHA,J. - (1.) The petitioners have preferred two applications; one seeking leave to amend the petition and another for impleading Municipal Corporation, Jodhpur, Department of Town Planning, Government of Rajasthan and Jodhpur Development Authority, Jodhpur as party respondents in the matter.
(2.) The instant writ petition (PIL) is filed by the petitioners seeking directions to the respondents to remove the illegal construction raised by the fourth respondent against the sanctioned plan.
(3.) On 7.1.19, a coordinate Bench of this court while issuing notices to the respondents passed an interim order in favour of the petitioners in the following terms: "Till the present order is vacated or modified respondent No. 4 shall not create any third party interest in any portion of the subject property." ;