GOMA RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This writ petition has been filed by the petitioner aggrieved against the order dtd. 28/11/2022 passed by the Addl. District Collector (I), Jodhpur, whereby, the revision petition filed by the petitioner and proforma respondent no. 6 under Sec. 97 of the Rajasthan Panchayati Raj Act, 1994 ('the Act, 1994') has been rejected.

(2.) The revision petition was filed seeking to question the validity of Patta dtd. 21/10/1973 issued in favour of father of respondent nos. 3 to 5. It was inter alia claimed in the revision petition that father of respondent nos. 3 to 5, Pep Singh, had surrendered land ad measuring 20'x100' from the Patta ad measuring 70'x100' issued in his favour, which land in question was being used as a way. However, despite surrender, the children of Pep Singh had put stone slabs and were seeking to obstruct the use of way. Though, the land was surrendered by Pep Singh, the effect of the same was not given in the Patta and, therefore, revision petition was being filed.

(3.) Initially, the revision petition was allowed on 23/6/2015, however, on writ petition filed by respondent nos. 3 to 5, the order was set aside and the matter was remanded back.