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Judgment
Vinit Kumar Mathur, J
Heard learned counsel for the parties.
The present writ petition has been filed against the order dated 23.01.2024 passed by the learned Additional District Collector, Bali, District-Pali whereby, the interim order granted by the Revisional Authority has been vacated.
Briefly, the facts giving rise to the present writ petition are that Gram Panchayat, Nadol, District Pali issued a patta of a land ad-measuring 1 bigha and 18 biswa in Chak 1 of the Khasra No.894/1 situated at Village- Nadol, Tehsil- Desuri, District- Pali in favour of the private respondents. Against the issuance of the Patta in favour of the private respondents, the petitioners have assailed the validity of the patta by filing a Revision Petition under Section 97 of the Rajasthan Panchayati Raj Act, 1994, in which, the interim order was granted by the Revisional Authority on 31.10.2023. The interim order dated 31.10.2023 has been vacated by the Revisional Authority on 23.01.2024. Hence, the present writ petition has been filed.
Learned counsel for the parties instead of joining the issues on merit pray that the Revisional Authority may be directed to decide the Revision Petition itself within a reasonable period of time.
Considering the submissions made at the Bar and without going into the merits of the case, the present writ petition is disposed of with a direction to the Revisional Authority-Additional District Collector, Bali, District Pali to decide the pending Revision Petition No.51/2023 after giving reasonable opportunity of hearing of all the parties within a period of four weeks from the date of receipt of the certified copy of this order, strictly in accordance with law.
It is ordered that no further construction shall be undertaken on the site in question and no third party rights shall be created till the disposal of the Revision Petition by the Revisional Authority- Additional District Collector, Bali, District Pali.