JEEVAN MALLAPA TONEMARE Vs. CHIEF OFFICER

JUDGEMENT

(1.) By the present petition, the Petitioners have prayed for the following reliefs:

(2.) The Petitioners are the owners of land bearing Revisional Survey No.220A/Hissa No.8A and Revisional Survey No.220A/Hissa No.9 bearing CTS Nos.1016 and 1023, totally ad-measuring 69 Ares situated in Tahasil - Kankavali, District - Sindhudurg (hereinafter referred to as "the said lands"). The Petitioners have prayed for a declaration that the said lands be declared free from reservation under the provisions of the Maharashtra Regional and Town Planning Act, 1966 ("the said Act").

(3.) It would be necessary to refer to the relevant facts briefly before adjudicating the lis in the present Writ Petition.