DODDAIAH Vs. T N SIDDALINGAPPA

JUDGEMENT

(1.) Leave granted.

(2.) Appellant applied for occupancy right in respect of the certain land and the application was filed before the land Tribunal concerned within the prescribed time. When appellant discovered some mistakes in accordance with the description of the land, he applied for and got those mistakes corrected. The Land Tribunal granted the occupancy right prayed for, but the appellate authority reversed the decision and dismissed the claim made by the appellant. A revision was filed before the High Court against the order of the appellate authority. Now, that revision stands dismissed by the impugned order rendered by a learned Single Judge of the high Court of Karnataka.

(3.) The only ground which the learned Single Judge appears to have considered is regarding the power of the Tribunal to grant amendment of the application. The view of the learned Single Judge was that the Tribunal had no such power.