SHANKAR LAL AND ORS. Vs. NATHURAM AND ORS.

JUDGEMENT

(1.) This writ petition has been filed by the petitioners aggrieved against the rejection of his objections by the Additional Collector, Pali. The petitioners filed revision petition under Sec. 97 of the Rajasthan Panchayati Raj Act, 1994 questioning the legality and validity of the Patta issued in name of the respondent No. 1.

(2.) During the pendency of the revision petition, the Nayab Tehsildar, Jaitaran was directed to produce the report pertaining to the site. The Nayab Tehsildar produced his report dt. 05.10.2012. Whereafter the petitioners raised several objections regarding the report, however, the Additional Collector by the impugned order only indicated rejection of the objections and did not record any reasons whatsoever for rejecting the objections, which were several.

(3.) It is submitted by learned counsel for the petitioners that the Additional Collector was not justified in rejecting the objections filed by the petitioners and that also by totally non -speaking order and, therefore, the order impugned deserves to be set aside.