GRAM PANCHAYAT AABRAR Vs. JANKI DAS

JUDGEMENT

(1.) By way of this intra-court appeal, the appellant Gram Panchayat, Aabrar (now Gram Panchayat, Randhisar) seeks to question the order dated 04.05.2001 passed by the learned Single Judge of this Court in CWP No. 183/1997.

(2.) By the impugned order, the learned Single Judge proceeded to allow the writ petition filed by the respondent No.1 Janki Das against the order dated 17.10.1996 passed by the Collector, Churu whereby the patta granted in favour of the writ petitioner free of cost as a member of Backward Class under the concerned scheme meant for such class of persons was ordered to be set aside. The learned Single Judge found the order passed by the Collector, Churu groundless and unsustainable; and proceeded to quash the same.

(3.) During the course of submissions in this appeal, it transpired that the same order dated 04.05.2001 as impugned in this appeal was indeed subjected to intra-court appeal by the other respondent in the writ petition, the complainant, who had preferred the revision petition before the Collector concerned; and the said appeal, being SAW No. 675/2001, came to be dismissed by a Division Bench of this Court in limine on 03.09.2001.