SITA RAM Vs. COLLECTOR DAUSA

JUDGEMENT

(1.) Gram Panchayat Levan on February 6, 1977 issued patta in regard to land in question in favour of the petitioners. After a lapse of 14 years a revision petition under Section 27A of the Rajasthan Panchayat Act, 1953 was filed. The Collector Dausa vide order dated June 14, 1994 allowed the revision and set aside the order February 6, 1977 of Gram Panchayat Lavan. It is against this order of Collector Dausa that the instant writ petition has been preferred.

(2.) I have heard learned counsel for the parties.

(3.) A look at section 27A of the Rajasthan Panchayat Act, 1953 goes to show that period of limitation for filing the revision has not been prescribed. An attempt, therefore, has been made on behalf of respondents to justify the impugned order on the ground that since the period of limitation was not prescribed, the revision could be entertained even after 14 years, I am not impressed with this submission.