GEETA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The present writ petition has been filed against the order dtd. 4/6/2016 passed by the Additional District Collector and District Magistrate, Phalodi in Jagdish.

(3.) Brief facts necessary to be the petitioner was issued patta situated in Gram Panchayat the revision preferred by one noted in the present case are that No.9 dtd. 20/10/2012 of a land situated in Gram Panchayat Lohawat in the year 2012. In pursuance of the patta issued to the petitioner, the petitioner took the possession of the land and presently, she is occupying the land in question. Jagdish challenged the grant of patta issued in favour of the petitioner by way of filing the revision petition under Sec. 97 of the Rajasthan Panchayat Raj Act, 1994. In the revision petition, after issuance of notice to the petitioner, she appeared before the revisional authority and filed preliminary objections on the maintainability of the revision petition itself.