MARAMMA W/O LATE SHAITTHAVERI MUDDAIAH Vs. STATE OF KARNATAKA REPRESENTED BY SECRETARY DEPARTMENT OF REVENUE MS BUILDING, BANGALORE-01, THE LAND TRIBUNAL KANAKAPURA TALUK KANAKAPURA REP BY ITS SECRETARY, VEKKATESH SINCE DECEASED BY HIS L.RS., SR

JUDGEMENT

(1.) THE petitioner is not entitled for any relief on two counts, One is that the impugned order is passed in the year 1980 and the other is that the petitioners' ancestors had suffered a decree at the hands of the Civil Court in O.S. No. 230/1992.

(2.) MATTER arises in the following manner:

(3.) MR . A S. Mahesha, learned Counsel for respondents submits that the spot inspection was conducted and it was found that the original applicant was in possession of land to an extent of Sy. No. 42/6A measuring 15 cents Sy. No. 42/ 1A measuring 19 cants. Hence, the occupancy rights are granted. He further submits that the impugned order is passed in the year 1980 and a suit was also filed in the year 1992 as against the grand father of the second petitioner. Hence, the petitioners cannot be heard to say that they were not aware of the proceeding.