Sangeet Lodha, J. - (1.) THESE writ petitions involving identical questions of facts and law, directed against the orders dated 24.4.15 passed by the District Collector, Jalore in various revision petitions preferred by the respondents, Iraram Ram and others, assailing the validity of pattas of the disputed plots, issued by the Gram Panchayat, Bali, Panchayati Samiti, Bhinmal, District -Jalore in favour of the petitioners herein, were heard together and are being disposed of by this common order.
(2.) THE revisional authority arrived at the finding that the proceedings were initiated by the Gram Panchayat under Rule 148 of the Rajasthan Panchayati Raj Rules, 1996 ('the Rules of 1996') for sale of the disputed plots, however, later, the proceedings were taken under Rule 157 of the Rules of 1996, which deals with regularisation of old house in abadi and ultimately, the pattas were issued in favour of the petitioners free of cost under Rule 158 of the Rules of 1996 and thus, the entire proceedings taken is not in accordance with law. Learned counsel appearing for the petitioners contended that the orders impugned have been passed by the District Collector without considering the material available on record in correct perspective. It is submitted that the petitioners being members of BPL category are covered by 'weaker section' as defined under Rule 158 of the Rules of 1996 and therefore, the pattas issued in their favour cannot be faulted with. However, it is not disputed by the learned counsel that in the first instance, the applications were preferred by the petitioners for the purchase of the plots and the proceedings were initiated by the Gram Panchayat accordingly. It is also not disputed that there was no application filed by the petitioners for allotment of the plot under Rule 158 of the Rules of 1996, however, the pattas have been issued in favour of the petitioners free of cost under Rule 158 of the Rules of 1996.
(3.) I have considered the submissions of the learned counsel and perused the material on record.;