Section 58 in Rules of the High Court of Judicature for Rajasthan, 1952
58. [Cases withdrawn under Article 228 of the Constitution. [Substituted by No. 7/S.R.O., dated 5-3-1955; published in Rajasthan Gazetted part iv-c, dated 16-4-55.]
(1)An application for the withdrawal of a case under Article 228 of the Constitution shall be laid before the Chief Justice for orders. The Chief Justice may either decide himself whether the case should be withdrawn under the said Article or may direct that the application be laid before another Judge for a decision of this question.(2)When a case is withdrawn from a court subordinate to the court under Article 228 of the Constitution, it shall be heard by a bench of two or more Judges specially appointed by the Chief Justice] [Substituted by No. 1/S.R.O., dated 19-8-1982; published in Rajasthan Gazette part I, dated 26-8-82, p. 91.].
