D. CHIKKABASAPPPA SINCE DEAD BY HIS LRS, D.C. BASAVARAJU S/O LATE D. CHIKKABASAPPPA AND SMT. YESHODAMMA D/O LATE D. CHIKKABASAPPPA Vs. STATE OF KARNATAKA BY ITS COMMISSIONER AND SECRETARY REVENUE DEPARTMENT VIDHANA SOUDHA BANGALORE - 1, THE LAND

JUDGEMENT

(1.) THE petitioner is not entitled for any relief on two grounds. One is the admission made by him that the respondent was cultivating the land as a tenant. Another is that there is a delay of 20 years in filing this writ petition inasmuch as the order is passed on 17.08.19.87.

(2.) RESPONDENT No. 3 made an application in Form No. 7 for grant of occupancy rights. In the first instance, occupancy rights are granted in favour of the 3rd respondent. The same was questioned by the petitioner by way of writ petition. The said writ petition was allowed and the matter was remitted to the Land Tribunal for fresh disposal.

(3.) MR . Shashidhar S. Karmadi, learned HCGP appearing for the respondents is permitted to file memo of appearance within four weeks.