V. SUMERMAL CHOPRA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The present revision petition has been filed by the petitioner/complainant challenging the order dated 7.3.2006 passed by the learned Special Judge, Anti Corruption Cases, Jodhpur in connection with F.I.R. No.212/2003 and F.R. No.99/2004 whereby the protest petition filed by the petitioner has been rejected and the F.R. submitted by the ACB in the matter has been accepted.

(3.) Briefly stated the facts necessary for the disposal of the present revision are that the petitioner filed a complaint before the learned Special Judge, Anti Corruption Cases, Jodhpur with the allegations that there was a plot measuring 4032 sq.ft., being the ancestral property of one Bagataram Purohit situated at village Sayla. The plot was purchased by Rikhab Chand Suthar for a sum of Rs. 2,50,000/-. Thereafter, Rikhab Chand showing the plot to be of his own ancestral property made an application before the panchayat for issuance of the patta and the Sarpanch Kistura Ram directed the ward panchas Shambhoo Singh, Jugraj and Mohan Lal to inspect the submit the report and after the report was so submitted, a recommendation was made under the Panchayati Raj Rules, 1996 particularly, Rule 157(b) thereof for the issuance of patta of the property in question and accordingly, the patta was issued after deposition of Rs. 200/- on 3.1.2002.