KOTHARI,J. - (1.) THIS batch of 31 writ petitions as per Schedule appended is being disposed of by this common order.
(2.) THE facts are illustratively taken from SBCWP No.7572/2006 Municipal Corporation Pali vs. State of Raj. and Ors. (Mr. Sushil Kumar), SBCWP No. 7569/2006 - Municipal Council, Pali vs. State of Raj. and Ors. (Deen Dayal), SBCWP No. 6495/2006 - Municipal Council, Pali vs. State of Raj. (Danmal). The facts giving rise to this batch of writ petitions in brief are as under.
(3.) THE Municipal Council, Pali allotted 64 plots of land to various private parties, which according to the petitioner, Municipal Council, Pali itself was illegal. The said allotments were made way back in the year 1980 and such allotment came to be challenged by the Municipal Karamchari Sangh, Pali by way of revision petition under Section 300 of the Rajasthan Municipalities Act, 1959 before the Director of Local Self Government Department, Jaipur, who disposed of the said revision petitions vide order dtd. 20.11.1985 (Annex. 1) and directed by the said order the Administrator of the Municipal Council may review the orders of regularization of such plots and while doing so, he will also take into account the litigations pending in the Civil Courts with respect to such plots and status quo orders having been passed by the competent civil courts. Preamble of the said order including the list of 64 persons and operative portion of the said order did. 20.11.1985 is reproduced hereunder for ready reference. JUDGEMENT_3341_RAJLW4_20131.jpg JUDGEMENT_3341_RAJLW4_20132.jpg JUDGEMENT_3341_RAJLW4_20133.jpg JUDGEMENT_3341_RAJLW4_20134.jpg JUDGEMENT_3341_RAJLW4_20135.jpg JUDGEMENT_3341_RAJLW4_20136.jpg;