1. Counsel for the appellant submits that the self same controversy which has been raised in the instant special appeal has been examined by a Coordinate Bench of Principal Seat at Jodhpur in D.B. Special Appeal Writ No. 584/2017 and that came to be dismissed vide order dt. 04.07.2017.
2. In the light of the order passed in D.B. Special Appeal Writ No. 584/2017, the present special appeal also stands dismissed.
3. The application u/Sec.5 of the Limitation Act seeking condonation of delay & stay application also stand dismissed.