LOCAL COMMUNITY GRAM PANACHAYAT, ARATWAV Vs. DIVISIONAL OFFICER

JUDGEMENT

(1.) This writ petition has been filed by the petitioner aggrieved against the Resolution dtd. 1/1/2021 (Annex.P/2) passed by the Gram Panchayat, Aratwav, order dtd. 7/1/2021 (Annex.P/4) passed by the Sub-Divisional Officer, Guda Malani, order dtd. 24/3/2021 (Annex.P/9) passed by the Revenue Appellate Authority and order dtd. 30/3/2022 (Annex.P/11) passed by the Board of Revenue and seeking a direction to the respondents not to raise any construction regarding the Panchayat Bhawan and a direction to the respondents to allot land in Khasra No.500 near Government Upper Primary School.