HUCHUSAB JANGLISAB Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This writ petition is directed against the order dt. 20-6-1977 passed by the Land Tribunal, Ron, in KLR.ASR. 2278, on its file, dismissing the petition of the present writ-petitioner for granting occupancy right in his favour with regard to the suit land.

(2.) The learned Counsel appearing for the writ petitioner vehemently contends that the order is not a speaking order, that no evidence was recorded by the Tribunal and that even 'well waste' is also land as defined under S. 2(18) of the Karnataka Land Reforms Act, 1961, and hence, according to him, the impugned order should be set aside.

(3.) As against that, the learned counsel appearing for the respondents argued supporting the order of the Tribunal.