Dinesh Maheshwari, J. - (1.) By way of this writ petition, the petitioner seeks to challenge the order dated 30.04.2010 as passed by the Additional Collector, Bhilwara in Revision Petition No.47/2009 filed under Section 97 of the Rajasthan Panchayati Raj Act, 1994.
(2.) The revisionist (respondent No.2 herein) stated the facts and grievance essentially in the manner that Gram Panchayat Thadoda had allegedly issued patta dated 04.04.1973 in favour for the non-applicants Nos.1 to 4 and then, by the impugned site plan dated 06.07.2009 the Gram Panchayat proceeded to set the said patta on an agriculture land belonging to the revisionist and located alongside the four lane highway.
(3.) The learned Additional Collector has noticed the submissions on behalf of the revisionist that he was not as such aggrieved of the patta in question but the plan prepared by the Panchayat on 06.07.2009, whereby this patta was attempted to be set on a place 28 feet inside the road was not correct because his khatedari land was situated at the relevant place adjoining the road.;