SHOBHA RAM Vs. MAHENDRA KUMAR

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The present writ petition has been filed against the order dtd. 23/1/2024 passed by the learned Additional District Collector, Bali, District-Pali whereby, the interim order granted by the Revisional Authority has been vacated.

(3.) Briefly, the facts giving rise to the present writ petition are that Gram Panchayat, Nadol, District Pali issued a patta of a land ad-measuring 1 bigha and 18 biswa in Chak 1 of the Khasra No.894/1 situated at Village- Nadol, Tehsil- Desuri, District- Pali in favour of the private respondents. Against the issuance of the Patta in favour of the private respondents, the petitioners have assailed the validity of the patta by filing a Revision Petition under Sec. 97 of the Rajasthan Panchayati Raj Act, 1994, in which, the interim order was granted by the Revisional Authority on 31/10/2023. The interim order dtd. 31/10/2023 has been vacated by the Revisional Authority on 23/1/2024. Hence, the present writ petition has been filed.