Section 1A in Rajasthan Case Flow Management Rules, 2006
1A.
Depending on the urgency for taking up the matter and in the light of the powers vested with the Chief Justice under Rules of the High Court of Judicature for Rajasthan, 1952 as amended from time to time, the Registry shall at the stage of admission or issuing notice before admission, categorize the writ petitions, other than the writ of Habeas Corpus into any of the following 3 Tracks:(i)Fast Track(ii)Normal Track(iii)Slow Track
