ARJUN SINGH & ORS Vs. STATE & ORS

JUDGEMENT

(1.) This writ petition is preferred by the petitioners being aggrieved with two resolutions dated 06.04.1998 and 08.04.1998 passed by Gram Sabha, Anadara, whereby the Gram Sabha resolved that the land of Khasra No. 1844 to 1854, 1856, 1857 and 1853/2531 measuring about 47 Bighas and 7 Biswas be remain recorded in names of Umed Ram, Ratta and Dana, all sons of late Lakha, in the revenue records.

(2.) Khatedari bandobast of Samvat year 2014-2033 is placed on record as Annexure-1 by the petitioners in support of their claim that the above mentioned land was recorded in names of Umed Ram, Ratta and Dalla and name of Dana was not there.

(3.) It is contended that later on in Jama Bandi pertaining to Samvat year 2024-2026, in place of Dalla, name of Dana was inserted and being aggrieved with the same, the petitioners approached the Sub-Divisional Officer, Sirohi for change in the revenue record with the claim that in place of name of Dalla, name of Dana has wrongly been inserted in the revenue record . The Sub-Divisional Officer has returned the claim of the petitioners on the ground that since the village Anadara has been declared as Gramdan village under the Rajasthan Gramdan Act, 1971 (for short 'the Act of 1971' hereinafter), only the Gram Sabha of Gramdan village has power to make necessary entries or change in the revenue records.