BHIKA RAM Vs. GRAM PANCHAYAT DHALOP

JUDGEMENT

(1.) By way of present writ petition, the petitioner has challenged the order dtd. 27/1/2025 passed by the Additional district Collector, Bali, District Pali has affirmed the notice/order dtd. 2/8/2024, whereby the respondent No.1 - Gram Panchayat has imposed a penalty of Rs.1000.00 and Rs.50.00 per day on continuous possession of the petitioner over land, which the petitioner has illegally made.

(2.) The petitioner preferred a revision petition before the Additional District Collector, Bali, District Pali under Sec. 97 of the Rajasthan Panchayati raj Act, 1994 (hereinafter referred to as the 'Act of 1994'), which came to be rejected by the revisional authority vide order dtd. 27/1/2025.

(3.) Challenging the orders aforesaid, Mr. Jain, learned counsel for the petitioner argued that the order dtd. 2/8/2024 passed by the respondent No.1-Gram Panchayat is illegal and contrary to Sec. 62 of the Act of 1994. He submitted that prior to imposition of penalty, the Gram Panchayat neither issued any notice nor provided a copy of the resolution to the petitioner.