LRS. OF ADREEM Vs. DISTRICT COLLECTOR, JALORE, JALORE

JUDGEMENT

(1.) By way of present writ petition, petitioners have challenged the order dated 17.03.2021, whereby the District Collector, Jalore- revisional authoirty has vacated the ad-interim order granted by him on 23.12.2020.

(2.) The petitioners herein had preferred a Revision Petition No.33/2020 under Section 97(2) of Rajasthan Panchayati Raj Act, 1994 laying challenge to the Patta dated 28.01.1990, granted in favour of the respondents.

(3.) After hearing the submissions of the petitioners, the revisional authority namely District Collector, Jalore passed an ad- interim order on 23.12.2020 requiring the respondents to maintain status quo in relation to possession and record of the subject land.