FATIMA Vs. CHAIRMAN, NAGAR PALIKA, CHHABRA

JUDGEMENT

(1.) This writ petition under Article 227 of the Constitution of India is directed against the order dtd. 8/3/2021 passed by the Divisional Commissioner, Kota (Division), Kota whereby, while dismissing the Revision Petition No.6/2018 preferred by the petitioners, the order dtd. 21/4/2017 passed by the Additional District Collector, Baran in Case No.2/2015 dismissing the revision petition filed against the patta dtd. 10/12/2001 issued by the Nagar Palika, Chhabra in favour of Shri. Abdul Salam having been filed against a dead person, has been dismissed.

(2.) The relevant facts in brief are that the Nagar Palika, Chhabra issued a patta dtd. 10/12/2001 in favour of Shri. Abdul Salam-the predecessor-in-interest of the respondents no.3/1 to 3/5 which was assailed by the petitioners by way of a revision petition filed under Sec. 73 (2) of the Rajasthan Municipalities Act, 2009 (for brevity, "the Act of 2009") before the Additional District Collector, Baran.

(3.) Therein, the petitioners filed an application dtd. 18/5/2018 to bring on record the legal representatives of deceased-non- petitioner no.3-Shri. Abdul Salam. However, while dismissing the application, the revision petition was also dismissed by the Additional District Collector, Baran vide order dtd. 21/4/2017 having been filed against a dead person. The revision petition preferred there-against by the petitioners was also dismissed by the Divisional Commissioner, Kota vide order impugned dtd. 8/3/2021.