BHARATINATH NAMDEO GAVAND Vs. LAKHSMAN MALI

JUDGEMENT

(1.) RULE. Respondents waive service. By consent heard forthwith.

(2.) PETITIONER is the original complainant. He is aggrieved and dissatisfied by the order of the learned Ad hoc Additional Sessions Judge, Raigad, Alibag dated15th February, 2003 in Criminal Revision Application No. 138 of 2001.

(3.) PETITIONER in the complaint alleged that he and his family members are residing at Mouje Phopheri post Narangi Taluka Alibag. Dist. Raigad. The name of complainant's father is Namdeo Bali Gavand. He expired on28th July, 1999. The deceased father during his life-time was a tenant in respect of agricultural land situate at Mouje Chinchwadi, S. Nos. 13/2 (23/2 ). Accused Nos. 1 to 12 belong to Mouje Mandavkhod, Phopheri. The accused are Chief Panchas and representatives of villagers. These persons purported to sell the above mentioned agricultural lands. Therefore, the complainant filed Civil Suit No. 13 of 2000 and has obtained an injunction against the villagers.