GOVIND MATHUR,J. - (1.) This appeal is before us to examine correctness of the judgment dated 09.09.2016 passed by learned Single Bench in S.B. Civil Writ Petition No. 10066/2016, Prabhat v. District Collector, Bhilwara and Ors.
(2.) Succinctly facts of the case are that the Gram Panchayat, Bijoliya decided to sale a piece of land to one Shri Mangi Lal Sharma in accordance with Rule 266 of the Rajasthan Panchayat (General) Rules, 1961, but he died on 28.09.1999 before issuance of a Patta by the Gram Panchayat. After death of Shri Mangi Lal Sharma, the Patta was issued in the name of the petitioner on 22.06.2004. To challenge the Patta granted on 22.06.2004, the legal representatives of Late Shri Mangi Lal except the present appellant-petitioner preferred a revisionpetition before the Collector, Bhilwara in accordance with Section 97 of the Rajasthan Panchayati Raj Act 1994 (for short, "the Act of 1994"). The revision petition aforesaid came to be accepted under a judgment dated 03.08.2016. The Collector Bhilwara while accepting the revision petition held that Patta could have not been issued in favour of the appellant-petitioner only in view of the fact that the property concerned was vested with all legal heirs of Shri Mangi Lal.
(3.) To challenge the judgment dated 03.08.2016, the appellant preferred a petition for writ that came to be dismissed under the judgment impugned.;