- (1.) These writ petitions are directed against order dated 11.3.08 passed by the District Collector, Barmer, whereby while allowing the revision petitions preferred by the Panchayat Extension Officer, Sheo, the pattas issued in favour of the petitioners herein by the Gram Panchayat, Sheo, stand cancelled.
(2.) By the order impugned, besides the eleven pattas, which are subject matter of present writ petitions, three more pattas issued inter alia in favour of the family members of the petitioners stand cancelled. The details of the eleven pattas cancelled, which are subject matter of the present petitions, may be summarised thus:- JUDGEMENT_130_LAWS(RAJ)2_2015_1.html
(3.) It is to be noticed that out of fourteen pattas cancelled by the order impugned, the Sarpanch of Gram Panchayat-Smt. Pushpa Devi has issued two pattas in her own name, three in favour of her husband Madan Lal, two in favour of her daughter Smt. Kaushalya, two in favour of her mother in law Smt. Luni Devi, one each in favour of her sister-in-law Ms. Dhai and Ms. Jethi and two in favour of her brother in law (husband's brother) Sawaria. Thus, apparently, the pattas in question have been issued by the Sarpanch of the Gram Panchayat in favour of herself and her family members.;