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Kailash Chandra Mali vs District Collector ...
2025 Latest Caselaw 13459 Raj

Citation : 2025 Latest Caselaw 13459 Raj
Judgement Date : 18 September, 2025

Rajasthan High Court - Jodhpur

Kailash Chandra Mali vs District Collector ... on 18 September, 2025

[2025:RJ-JD:42382]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                S.B. Civil Writ Petition No. 17509/2025

Kailash Chandra Mali S/o Moolchand Mali, Aged About 45 Years,
R/o Pansal, Tehsil And District Bhilwara.
                                                                       ----Petitioner
                                      Versus
1.       District Collector, Bhilwara.
2.       Gram   Panchayat     Bhagwanpura,      Through Village
         Development Officer Kanhaiyalal Mali, Gram Panchayat
         Bhagwanpura, Tehsil Mandal, District Bhilwara.
3.       Vikas Adhikari,          Panchayat          Samiti        Mandal,   District
         Bhilwara.
                                                                    ----Respondents


For Petitioner(s)           :     Mr. Rajesh Choudhary
For Respondent(s)           :     Mr. Madhav Vyas.



             HON'BLE MR. JUSTICE SUNIL BENIWAL

Order

18/09/2025

1. This writ petition has been filed by the petitioner with the

following prayers :-

i). the present writ petition may kindly be allowed and the impugned judgment dated 24/06/2025 (Annex.P/5) passed by the Learned District Collector Bhilwara in Revision Petition No.26/2022 Gram Panchayat Bhagwanpura Vs. Kailash Chandra Mali & Anr. may kindly be quashed and set aside as if never passed;

ii). that the Patta (Annex.P/1) issued in favour of the petitioner may kindly be restored and be maintained;

iii). any other relief, order or direction which this Hon'ble Court deems just and proper in the facts and circumstances of the case may kindly be passed in favour of the petitioners;

(iv) the cost of the writ petition may kindly be awarded to the petitioner.

2. Learned counsel for the petitioner submits that a patta was

issued in favour of the petitioner by the Gram Panchayat on

24.05.2017. After the issuance of the patta, it was registered

before the Sub-Registrar, Mandal. The said patta was subsequently

(Uploaded on 20/09/2025 at 04:18:19 PM)

[2025:RJ-JD:42382] (2 of 3) [CW-17509/2025]

challenged by respondent No.2 - Gram Panchayat by filing a

revision petition under Section 97 of the Rajasthan Panchayati Raj

Act, 1994 ('the Act of 1994'). The revision petition was allowed

vide the impugned order dated 24.06.2025.

2.1 Learned counsel for the petitioner, at the outset, submits

that the revisional court has recorded the contents of the revision

petition so also the written submissions made by the petitioner.

However, no findings have been recorded while allowing the

revision petition. In the operative part of the impugned judgment,

the revisional court has cited certain provisions of the Act of 1994

and has alleged that on account of violation of the said provisions,

the patta deserves to be quashed and set-aside.

2.2 It is stated that no findings have been recorded regarding

how the provisions of the Act of 1994 in the present case were

violated nor any reason have been recorded on the basis of which,

the revisional court has drawn the conclusion for non-compliance

of the provisions of the Act of 1994. Therefore, the impugned

order deserves to be quashed and set-aside on this ground alone.

3. Per contra, learned counsel for the respondents vehemently

opposed the submissions made by learned counsel for the

petitioner and states that patta has rightly been cancelled as the

same was issued in the previous tenure of the Gram Panchayat

and even the price paid by the petitioner is much lower than the

market price. Learned counsel for the respondents has tried to

justify the impugned order, however, he was not in a position to

controvert the fact that the impugned order was passed without

due application of mind and without recording any reasons for

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[2025:RJ-JD:42382] (3 of 3) [CW-17509/2025]

arriving at the conclusion declaring the patta to be bad in the eyes

of law.

4. Heard learned counsel for the parties and perused the

material available on record.

5. A bare reading of the impugned judgment dated 24.06.2025

including the operative part of the said judgment clearly shows

that the revisional court has merely quoted the submissions made

in the revision petition so also in the written submissions filed by

the petitioner. However, no findings have been recorded as to how

the provisions of the Act of 1994 were not followed in the present

case. No factual discussion has been made nor any reasoning has

been assigned with regard to the market value of the plot so also

the other irregularities, which have been alleged in the revision

petition.

6. In view of the above, this Court has no hesitation in holding

that the impugned order lacks proper consideration of facts so

also lacks rational reasoning. Accordingly, on this ground alone,

writ petition deserves acceptance and therefore, the same is

allowed. The impugned judgment is hereby quashed and set-

aside.

7. The matter is remanded to the District Collector, Bhilwara to

decide the revision petition afresh strictly in accordance with law

after affording opportunity to all the parties.

8. With the above observations, the writ petition is disposed

of.

9. Pending application(s), if any, shall also stand disposed of.

(SUNIL BENIWAL),J 173-Rmathur/-

(Uploaded on 20/09/2025 at 04:18:19 PM)

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