(1.) This petition has been filed as a PIL seeking the following reliefs:
(2.) The facts and circumstances giving rise to this case as disclosed in the writ petition are that the Petitioners are residents of Ghodasahi and Chhatrapur villages and in the middle of the locality there was a big tank (Jalasaya) having an area more than five acres of land which was in common use of the villagers. Opposite party No. 5 has claimed ownership over the said property and restrained the Petitioners and other villagers to use the said tank. The Petitioners brought this fact to the notice of opposite party No. 4 -Tahasildar, Soro for taking necessary action against such unlawful possession as back as 30 years. However, opposite party No. 4 did not solve their problem. At a later stage, opposite party No. 4 Tahasildar, Soro has granted a patta in favour of opposite party No. 5 without considering the grievance of the Petitioners vide order dated 8.11.1984 while deciding R. Misc. Case No. 402 of 1984 (Annex. 3 ). Hence this petition.
(3.) Learned Counsel for the Petitioners has submitted that the grievance of the Petitioners made to the Tahasildar is not being considered. Therefore, this Court should grant the relief sought by the Petitioners as referred to hereinabove.