KHUSAL SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present appeal has been filed against the order dtd. 14/1/2020 passed by learned Single Judge whereby the writ petition of the petitioner-appellant challenging the order dtd. 20/9/2007 quashing his patta had been dismissed.

(2.) Counsel for the appellant has submitted that in terms of Sec. 97 of the Rajasthan Panchayati Raj Act, 1994 (hereinafter referred to as, "the Act of 1994"), Collector was the only authority authorized to exercise the power of revision in terms of notification dtd. 13/12/2001 issued by the State Government. In the present matter the revisional order under challenge has been passed by the Additional Collector which, in terms of Sec. 97 of the Act of 1994, is beyond his jurisdiction.

(3.) Sec. 2 (vi) of the Act of 1994 reads as under: