MANGILAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THIS petition for writ is preferred to challenge the order dt. 27.12.2006 passed by Additional Collector (Administration), Chittorgarh rejecting the revision petition preferred by the petitioner under Section 97 of the Rajasthan Panchayati Raj Act, 1994 (hereinafter referred to as 'the Act of 1994'). The revision petition aforesaid was preferred to challengea patta dt. 06.01.2006 granted by Gram Panchayat Shadi in favour of Government Primary School Chandrakheri, Tehsil Begu for construction of school building. Learned Additional Collector while rejecting the revision petition held that the land was allotted in public interest after adhering the procedure prescribed under the relevant rules.

(2.) THE contention of counsel for the petitioner is that the land allotted to the Government Upper Primary School also includes a portion of land i.e. in possession of the petitioner and, therefore, same could have not been allotted to anybody else.

(3.) LEARNED Collector while rejecting the revision petition preferred by the petitioner specifically stated that no interference shall be made with the land measuring 30 x 45 feet allotted to the petitioner under the patta dt. 05.03.2002, as such the apprehension of the petitioner that the land allotted to him shall also be occupied by the school is absolutely ill -founded. I do not find any error in the order impugned that may warrant interference of this Court under Article 227 of the Constitution of India.