SMT. RAMA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Since both these appeals involve a very short question and there is a marked similarity on facts, they have been heard together and are being disposed by a common order.

(2.) The present appeals assail order dated 25.04.2016 dismissing S.B. Civil Writ Petitions No.5336/2011 and 5337/2011 respectively, declining interference with the revisional order dated 05.04.2002 of the Collector, in turn declining to set aside the patta granted by the Gram Panchayat in favour of respondent No.2.

(3.) Learned counsel for the appellant submits that even if the learned Single Judge has granted him liberty to pursue the civil suit in respect of title to the lands, so long as the revisional order confirming the grant of patta to respondent No.2 is not set aside, no relief can ultimately flow to the appellant as the land would remain in the possession of the respondent No.2.