- (1.) This appeal is preferred to question correctness of the order dated 22.07.2015 passed by learned Single Bench in S.B. Civil Writ Petition No.17/2015.
(2.) By the order aforesaid, learned Single Bench affirmed the order dated 28.11.2014 passed by the Additional Collector, Nohar, accepting a revision petition preferred by respondents Leelu Ram and Rejesh as per the provisions of Section 97 of the Panchayat Raj Act, 1994.
(3.) In brief, factual matrix of the case is that the Gram Panchayat Jogiwala granted certain pattas in favour of the appellant-petitioners said to be after conducting auction. The grant of pattas was assailed by way of filing a revision petition, that came to be accepted under the order dated 28.11.2014.;