DHANNA LAL Vs. ADDITIONAL COLLECTOR (THIRD) AND ORS.

JUDGEMENT

(1.) NO one has appeared for Respondent No. 2 despite service of notice.

(2.) THIS writ petition has been filed by Petitioner Dhanna Lal assailing order of Additional Collector (Third), Jaipur, dated 18.01.2007, by which revision petition filed by him against patta dated 25.08.1981 issued in favour of Respondent No. 2 Kedarmal Kanda, has been dismissed as barred by limitation.

(3.) LEARNED Counsel for Petitioner has cited judgment of full bench of this Court in Chiman Lal v. State of Rajasthan and Ors. RLR 2000 (2) 39, and argued that the full bench of this Court in aforesaid judgment held that even though there is no limitation prescribed for filing revision petition, but such petition has to be filed within a reasonable time period, however, in case of fraud, delay would be inconsequential howsoever long it may be. In the present case learned Counsel argued that ratio of that judgment is applied with full force.