HEMA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THIS writ petition under Article 226 of the Constitution of India has been filed by the petitioner for the issue of a writ of certiorari to quash the order dated 23rd September, 1971 passed by the Additional Collector, Pali, whereby in exercise of his revisional powers under Rule 272 of the Rajasthan Panchayat and Nyaya Panchayat (General) Rules, 1961, the Additional Collector, Pali, allowed the revision petition filed by respondent No. 4 Premaram, against the order of the Gram Panchayat Khinwara, ordering sale of a plot of land in favour of the petitioner. The Additional Collector, Pali by his order aforesaid, set aside the said sale in favour of the petitioner. The order of the Addl. Collector Pali has been challenged by the petitioner in the writ petition on two grounds:

(2.) NO reply has been filed on behalf of the respondents in this writ petition.