NAVLA RAM Vs. ADDL COLLECTOR BARMER

JUDGEMENT

(1.) HEARD learned counsel for the petitioners.

(2.) IN these four writ petitions, the petitioners are challenging the common order dated 22. 10. 2007 passed by the learned Addl. Collector, Barmer in the revision petitions filed by respondent Ganga Ram, bearing No. 5, 6, 7 and 8 of 2007, whereby the learned Addl. Collector allowed the said revision petitions and cancelled pattas No. 182, 183, 180 and 181 dated 25. 07. 2003 and 20. 01. 2004.

(3.) I have perused the impugned order and so also heard arguments advanced by learned counsel for the petitioners.