Rajasthan High Court - Jodhpur
Bhura Ram vs Addl. Dist. Collector Nohar & Ors on 2 February, 2012
Author: Govind Mathur
Bench: Govind Mathur
S.B. Civil Writ Petition No.4433/2011
Bhura Ram Vs. The Addl. District Collector, Nohar & Ors.
1.
S.B. CIVIL WRIT PETITION NO.4433/2011
Bhura Ram
Vs.
The Addl. District Collector, Nohar & Ors.
DATE OF ORDER : 02.2.2012
HON'BLE MR. JUSTICE GOVIND MATHUR
Mr. R.S. Choudhary, for the petitioner.
...
This petition for writ is preferred to challenge the order dated 25.1.2011 (Annex.11) passed by the Addl. Collector, Nohar, District Hanumangarh while exercising powers under Section 97 of Rajasthan Panchayati Raj Act, 1994.
In brief the facts of the case are that the Gram Panchayat concerned allotted a piece of land to the petitioner under a 'patta' dated 22.2.1988. Shri Amar Singh, a private respondent by way of filing an appeal challenged validity of the same. The appeal came to be accepted on the count that the land was allotted to the petitioner without adhering the mandatory provisions of Rajasthan Panchayat (General) Rules, 1961.
Being aggrieved by the order passed by the appellate authority, the petitioner preferred a revision petition, that came to be dismissed on 25.1.2011. The learned revisional authority after hearing counsel for the parties gave a definite finding in the S.B. Civil Writ Petition No.4433/2011 Bhura Ram Vs. The Addl. District Collector, Nohar & Ors. 2. terms that the 'patta' dated 22.2.1988 was issued without having authority of law and also by making inter-polation in the official records. The relevant consideration made by the learned revisional court reads thus :
"व द न अभ षकगण उ य पक क बहस पर मनन ककय
गय । पस दस ज ए # अध%नस& नय य लय क
पत ल* क अधययन ककय गय । श% र- र म पत
हरदय लभस#ह ज त जट स0 0जसर क न म स भमसल न#0
45 ददन #क 22.2.88 क0 पटट ज र* ककय गय ह2 ।
अध%नस& नय य लय क पत ल* म3 भमसल स#0 45 र- र म
क न म क पटट4 क द0 फ0ट0 पत स#लगन ह2 जजसम3 पटट
न#0 क उललख नह*# ह2 । अध%नस& नय य लय क पत ल* क पष : स#0 9 पर स#लगन र- र म पत हरदय ल ज ट क न म ज र* पटट क अपम णण फ0ट0 पत म3 रस%द स#0 ददन #क क आग क>ट-छ>ट क हई ह2 । दस
- र* फ0ट0पत पष : स#0 15 म3 र- र म पत हरदय ल ज त ज ट स ककन चक 0ज सर भलख हआ ह2 & रस%द स#0 67 ददन #क 22.2.88 र भB 300/- र0 जम ह2 । पटट4 क पस पर % एकरप नह*# ह2 । पष :
स#09 क फ0ट0 पत पर जयपक B क हस कर ह2 ए # पष :
स#015 क फ0ट0पत पर ग0प ल जयपक B द0न4 क हस कर हD। दसर* पस पर जम%न क पड4स% क न%च "क"
क आग चक 0ज सर भलखकर उस क ट ज कर आग ब%ड
दर भलख गय ह2 । जजसस यह पकट ह0 ह2 कक एक ह*
ददन म3 एक ह* वयकH क न म द0 पटट ज र* ककय गय हD।
जजनम3 भ नन ह2 । गम प#च य दर प#च य रज
अधधतनयम 1994 क ध र 140 स 156 क क प लन
नह*# क गय% ह2 । उH पटट4 स समबजनध क0ई ररक डM
प#च य क य Mलय म3 उपलबध नह*# ह2 & प &O द र %
पटट क मल
- पत पम णण पत नय य लय म3 पस
नह*# क ह2 । व द न अधध H प &O क अनस र पटट क मल
-
पत प &O क प स नह*# ह2, इस पक र पटट4 क उH फ0ट0 S.B. Civil Writ Petition No.4433/2011 Bhura Ram Vs. The Addl. District Collector, Nohar & Ors. 3. पत य> पम णणक व धध अनस र सह* नह*# म न% ज सक %।
अ : उH पटट सदह सपद प % ह0 हD।"
The revisional authority also found that the land in- question was also never in the possession of respondent Amar Singh and is a government property. The findings given by the Appellate Authority and the Revisional Authority are pure finding of facts and does not suffer from any error that may warrant interference by this Court while exercising powers under Article 226 of the Constitution of India. The petition for writ is, therefore, dismissed.
[GOVIND MATHUR], J.
Sanjay