(1.) The petition has been filed in order to challenge the order passed by the Additional Commissioner in April 1990. By this order, the revision filed by the Deputy Conservator of Forests, Alibag, District Raigad has been allowed.
(2.) One Mahadu Rama Bhokate held agricultural land admeasuring 20 hectares and one are in village Chevane, Taluka Karjat. He expired on 25.12.1938. His mother Sakunabai, his wife Tulabai and two minor sons Narayan and Shankar were his heirs. A mutation entry was recorded in the name of Narayan by his mother Tulabai on 25.12.1938. At the request of Tulabai, the name of Sakunabai was also entered on 21.3.1940. According to the petitioners, the property in question is a co-parcenary property and Narayan who was the original petitioner No. 1 is not the sole owner of the property.
(3.) A family arrangement was arrived at on 7.9.1974, partitioning the property by metes and bounds. Thus, Narayan, his brother Shankar and son Maruti were put in physical possession of the lands allotted to their respective shares. As a result the land held by each of them was less then 12 hectares. The Revenue department recorded Mutation Entry No. 601 on 7.11.1980 giving effect to the partition.