SMT. USHA JUGTAWAT Vs. THE STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the parties and perused the material available on record.

(2.) The instant bunch of writ petitions involves common questions of law and facts and is thus being decided together by this common order.

(3.) These writ petitions are directed against the orders dated 30.03.2007 and 17.05.2012 passed by the revisional authority whereby, the revisions preferred by the private respondents herein under Section 97 of the Rajasthan Panchayati Raj Act were accepted and the pattas of the lands issued to the petitioners herein/their predecessors in title by the Gram Panchayat, Borunda in the year 1970 were quashed.