VYAS, J. - (1.) Heard learned counsel for the petitioner.
(2.) In this case, the petitioner is challenging the order dated 28.2.2008 passed upon the revision petition filed by the petitioner under Section 97 of Panchayati Raj Act, 1994 whereby the Additional District Collector (Admn), Sri Ganganagar has rejected the revision petition filed by him in which he has challenged the allotment of plot in favour of the respondents.
(3.) The only contention is raised by the. petitioner that after amendment and insertion of Section 97-A in the Panchayati Raj Act 1994, the remedy of appeal against the order or direction of Gram Panchayat is available whereas erroneously he has invoked the revisional jurisdiction whereas he was to avail remedy as provided under Section 97-A of the Act against the order. Further, it is submitted that the order passed by the Addl. District Collector (Admn.), Sri Ganganagar upon revision filed by the petitioner is without jurisdiction on the ground that there is specific remedy under Section 97-A of the Act is available, therefore, the order dated 28.3,2008 may be set aside and the petitioner may be granted liberty to file an appeal in accordance with Section 97-A of the Act.;