R VENKATARAO Vs. MUNIVENKATAPPA

JUDGEMENT

(1.) By consent of learned counsel, these appeals were treated as having been posted for hearing and we heard them.

(2.) These two appeals are from the common order of Bhimiah, J., allowing Writ Petitions Nos. 18366 and 18367 of 1979. Respondent-3 therein has presented these appeals. For the sake of convenience, the parties will hereinafter be referred to according to their respective positions in the writ petitions.

(3.) The petitioner had claimed in his application under Section 48A(1) of the Karnataka Land Reforms Act, 1961 (here in after referred to as 'the Act!) before the Land Tribunal, Bangalore South Taluk (hereinafter referred to as 'the Tribunal') occupancy right in respect of 20 guntas of land with tamarind trees forming the Southern portion of the land in Survey No. 42 of Malagondanahalli village, Kengeri Hobli Bangalore South Taluk. That claim was rejected by the Tribunal by its order dated 21-6-1978 in case Nor. LRF 3102/75-76 and 1605/75-76. That order, in so far it related to the rejection of the petitioner's claim, had been impugned in the writ petitions. The learned single Judge, who allowed the writ petitions, had not merely quashed that portion of the order, but has also directed the Tribunal to grant occupancy rights of that land in favour of the petitioner.