JAINABI MAHAMMEDUSMAN MAKANDAR Vs. STATE OF KARNATAKA REP

JUDGEMENT

(1.) The top noted writ petition is filed by the landlord questioning the order of the 2nd respondent land Tribunal, Chikodi dated 06.06.1981 wherein occupancy rights have been confirmed to the ancestors of the respondent Nos. 4 to 10 in respect of agricultural land bearing RS.No.413 measuring 3 A 31 and RS.No.416 measuring 10 A 32 G both situated within the village limits of Hirekudi taluk Chikodi.

(2.) Case of the petitioners is that the original applicant Aminoddin S/o. Imamsab Bagwan claiming to be the tenant of petition lands in question filed Form No.7 seeking grant of occupancy right in respect of petition lands.

(3.) Grievance of the petitioners before this Court is that said application is filed against the minors. A specific contention is also made at para 4 of the writ petition that Abdul Khadar Mohammed Gous Makandar, who was opponent No.1 before the 2nd respondent land Tribunal, died on 10.06.1975.