SYED GHOUSE PASHA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) this matter coming up for preliminary hearing after notice to the respondents and after hearing learned government pleader and learned counsel for petitioner, the same is disposed of by the following order.

(2.) the short question which fallsfor determination in this writ petition is whether the order dated 7-5-1988 (at annexure-a) by the assistant commissioner, hospet, rejecting the appeals may be sustained in law or not?

(3.) the present writ petition ispreferred by syed ghouse pasha, appellant incase No. Rev/appl/lrm/ 163/86-87. That appeal was preferred against tha order of the special tahsildar, land reforms, hospet. Rejecting the claim of the petitioner for occupancy right in respect of inam or minor inam held by him, which came to be abolished by the Karnataka certain inams abolition Act, 1977 ('the act' for short). All persons desiring to be registered as occupants under the afore-mentioned act are required to make an application in terms of Section 11 to the land tribunal having jurisdiction, except those inamdars or holders of minor inams which are enfranchised. Their claims are required to be examined by the tahsildar having jurisdiction before whom the application by the said inamdars are to be made. It is on that account the petitioner made the application before the special tahsildar. Special tahsildar rejected the claim of the inamdar and therefore the appeal before the assistant commissioner.