SANGEET LODHA,J. - (1.) By way of this writ petition, the petitioner has questioned legality of order dated 16.6.16 passed by the District Collector, Pali, whereby a patta of a plot issued in his favour by Gram Panchayat, Sawalta, stands cancelled in exercise of the power conferred under Section 97 of Rajasthan Panchayati Raj Act, 1994 (for short "the Act").
(2.) Vide order dated 27.1.17 passed by this court, the petitioner was directed to place on record the copy of the resolution no.3/10 adopted by the Gram Panchayat, Sawalta in its meeting held on 27.12.13 in pursuance whereof the patta of the disputed land was issued in his favour.
(3.) Learned counsel appearing for the petitioner submitted that despite efforts being made, the petitioner has not been able to obtain the copy of the resolution adopted by Gram Panchayat and therefore, it is not possible to produce the copy thereof on record.;