MUNIRAJU S/O LATE ANJANAPPA AND OTHERS Vs. STATE OF KARNATAKA REVENUE DEPARTMENT, VIKASA SOUDHA, DR. AMBEDKAR VEEDHI BANGALORE - 560001 BY ITS SECRETARY AND OTHERS

JUDGEMENT

(1.) THE land in question is Survey No. 71 of Battaramarenahalli village measuring 2 acres 7 guntas. According to the petitioners, It is a service inam land and the provisions of Karnataka Village Offices Abolition Act, 1961 are attracted. The petitioners claim to be the great grand children of one Talawari Hanuma and the sons of one Anjanappa. It is their case that their father Anjanappa was the erstwhile holder of Village Office and discharging duties of village office of Talawara. He was in actual and lawful possession and enjoyment of land in question. After his death, the petitioners being his sons have lawfully continued to hold and possess the said land. Suffice it to say that one Narayan Gowda makes an application in Form No. 7 for grant of occupancy rights in respect of lands in question. Respondent No. 6, one Vajramuniyamma is alleged as the owner of the land in question before the Land Tribunal. The Land Tribunal grants occupancy rights in favour of the original applicant that is Narayan Gowda pursuant to an order dated 12.2.1981. The said order is questioned in this writ petition.

(2.) WHEN the matter was listed before this Court, this Court was of the view that an enquiry is required to be held as to whether respondent No. 6 is the owner of the land in question. A report, it appears, is filed indicating respondent No. 6 has got nothing to do with the land.

(3.) HEARD the learned Counsel for parties and perused the impugned order.