BANSHILAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the petitioner.

(2.) The present writ petition has been filed against the order dtd. 15/1/2018 passed by the District Collector, Pali, whereby the Patta issued to the petitioner was cancelled.

(3.) Briefly noted the facts in the matter are that the petitioner filed an application on 10/6/2014 before the Gram Panchayat, Roopawas for grant of Patta of the ancestral residential plot which was occupied by him. During the proceedings, an objection was filed by the respondent No.2-Champalal, who is the brother of the petitioner. However, the Gram Panchayat, Roopawas granted Patta No.78 dtd. 27/10/2014 in favour of the petitioner. Against the grant of Patta to the petitioner, the respondent No.2 filed a revision petition under Sec. 97 of the Rajasthan Panchayati Raj Act, 1994 before the District Collector, Pali. The District Collector, Pali, after hearing the parties, allowed the revision petition filed by the respondent No.2 and cancelled the Patta issued in favour of the petitioner. Hence, the present writ petition has been filed.