Arun Bhansali, J. - (1.) This writ petition has been filed by the petitioner aggrieved against the order dated 09.03.2015 passed by the District Collector, Nagaur, whereby the revision petition filed by the petitioner under Section 73(2) of the Rajasthan Municipalities Act, 2009 ('the Act') has been rejected leaving it open for the petitioner to prosecute his civil remedy.
(2.) The petitioner filed a revision petition under Section 73(2) of the Act questioning the validity of the resolution/order dated 24.10.2011 passed by the Municipal Board, Nagaur, whereby the land in question was regularised in favour of respondent No.4- Ikramuddin and a sale deed dated 14.11.2011 was registered in his favour.
(3.) Initially the respondent No.4 questioned the jurisdiction of the District Collector, the application was rejected vide order dated 17.11.2014 holding that the District Collector had the jurisdiction.;