SURENDER Vs. STATA OF KARNATAKA

JUDGEMENT

(1.) The petitioner has questioned the order of the Special Deputy Commissioner, Gulbarga, under Annexure-C as well as the order of the Karnataka Appellate Tribunal under Annexure-D.

(2.) The point for consideration iswhether the Tribunal was justified in confirming the order of the Special Deputy Commissioner.

(3.) Annexure-C is the order of theDeputy Commissioner in respect of an application made by the petitioner's maternal grand father for registration of occupancy rights of inam land in Sy. No. 28AA, 319 and 339 of Hunasgi village, Shorapur Taluk. The order reads as follows :-