Sangeet Lodha, J. - (1.) The petitioner has preferred an application (IA No.4498/14) for substitution of the legal representatives of petitioner no.1, who has expired on 2.7.14. The application is allowed. Heard learned counsel for the petitioner.
(2.) By way of this writ petition, the petitioner has questioned legality of order dated 19.7.13 passed by the District Collector, Bhilwara, whereby the revision petition preferred by the petitioners questioning the legality of the patta issued in favour of the second respondent by Gram Panchayat, Sidiyas, has been dismissed.
(3.) The relevant facts are that a patta of the land measuring 1200 sq. ft. was issued in favour of the second respondent, a member of schedule caste, by Gram Panchayat, Sidiyas, under Rule 158 of the Rajasthan Panchayati Raj Rules, 1996 ('the Rules'). The legality of the patta issued in favour of the second respondent was questioned by the petitioners by way of revision petition before the District Collector, Bhilwara, on the ground that the land covered by the patta issued in favour of the respondent has been in their use and occupation for last 60-70 years. After due consideration, the District Collector, Bhilwara arrived at the finding that the patta in favour of the petitioner was issued by the Sarpanch, Gram Panchayat, Sidiyas, after following the procedure laid down under the Rules of 1996. The claim of the petitioners that the disputed land is situated in the south of khatedari land of their father was found factually incorrect inasmuch as the land covered by the patta issued in favour of the second respondent is situated in north of the khatedari land of the petitioners' father. Accordingly, the revision petition preferred has been dismissed. Hence, this petition.;