H.R. Panwar, J. - (1.) By the instant writ petition under Arts. 226 and 227 of the Constitution of India, the petitioners have challenged the order Annx.3 dt. 15.02.2008 passed by the respondent No.2 the Additional Collector, Pali, dismissing the revision petition filed by the petitioners under Sec. 97 of the Rajasthan Panchayati Raj Act, 1994.
(2.) I have heard learned counsel for the petitioners. Carefully gone through the order impugned.
(3.) It appears that a Patta was issued in favour of private respondents No. 4, 5 and 6 on 20.10.2004 vide Annx.1 on the basis of the old possession as they were in possession for more than 30 years over the land, for which the Patta was sought to be issued, after holding inquiry including inspecting the site which was inspected by the three Ward Panchas of the Panchayat and the statement of two witnesses were recorded with regard to the old possession and under rule 157-B of the Panchayati Raj Rules, 1996, it was found appropriate to grant Patta for the land, over which the private respondents were in possession for the past 30 years.;