M KRISHNAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This writ petition is listed under 'B' group. The 3rd respondent Shantha; Shetty who is the only contesting respondent is represented by her advocate Shrl B. V. Acharya.

(2.) This petition under Art. 226 and 227 of the Constitution is directed against the order da,ted 28-2-1979, a true copy of which is at Annexure-A, disr missing the claim application filed by the petitioner Krishnappa in Form-7 under S. 48A(1) of the Karnataka Land Reforms Act, 1961 (for short the 'Act') for being registered as an occupant in respect of 34 cents of land comprised in S. No. 63 of Kodialbail locality in Mangalore Town of Daksh- ina Kannada District, which will be hereinafter referred to as the 'suit land'.

(3.) It is necessary to set out the relevant facts for proper appreciation of the rival contentions urged' on either side.