VIMLA Vs. ADDITIONAL COLLECTOR

JUDGEMENT

(1.) IN these present writ petitions the petitioners have raised the grievance against the order passed by the Additional Collector, Churu in revision dated 7.3.2001. By the order impugned the Additional Collector has quashed the grant made in favour of the petitioners. In both these cases since the points involved are same, both the cases are being decided by a common order.

(2.) THE learned Additional Collector in his order has observed that the grant in favour of the petitioner was made by the Panchayat without charging any money for the land. These Pattas have been designed to be Pattas granted under the provisions of the Rajasthan Panchavat And Landless Persons, Village Artisans And Small And Marginal Farmers Rules, 1975 (hereinafter referred to as 'the Rules of 1975').

(3.) ON the deeds which have been sanctioned by the Panchayat, there is no scale mentioned for the map. Neither any length or breadth of the allotted land has been mentioned nor any area has been indicated in these grants. Only rectangular have been drawn on the Pattas with 3 x 2 cm dimension. The lands have been shown to be in the north side of house of Kheraj Ram. The Revisional Authority has found that the land covered by grant in favour of petitioners have been shown to be situated the north side of the land of Kheraj Ram.