- (1.) By filing the instant writ petition, the petitioner questions the legality of the order dated 27-9-1991 Annexure 12 passed by the Additional Divisional Commissioner, Udaipur (respondent No. 3) on the ground, inter alia, that he has committed jurisdictional error reversing the order granting licence on 12-9-1991 in respect of land in dispute to the petitioner in exercise of his revisional jurisdiction under Section 300 of the Rajasthan Municipalities Act, 1959 arising out of revision before him which filed after 15 months. The locus standi in filing the revision petition by respondent No. 4 before respondent No. 3 is also challenged in the present writ petition.
(2.) Answering respondent No. 4 has filed a detailed reply denying the averments made in the writ petition and supported the order impugned dated 17-9-1991 Annexure 12 passed by Additional Divisional Commissioner, Udaipur.
(3.) I have heard learned counsel for the petitioner as well as learned counsel appearing on behalf of respondent No. 4. No one has appeared on behalf of respondents Nos. 1, 2 and 3 to oppose the present writ petition in spite of due service.;