LOKU POOJARY S/O CHANDU POOJARY Vs. STATE OF KARNATAKA REPRESENTED BY SECRETARY FOR LAND REFORMS GOVERNMENT OF KARNATAKA VIDHANA SOUDHA BANGALORE - 1, LAND REFORMS TRIBUNAL - VI KARKALA BY SECRETARY AND TAHSILDAR KARKALA TALUK, D.K. DISTRICT NOW

JUDGEMENT

(1.) THE petitioner filed W.P. No. 14193/83 questioning the order passed by the Land Tribunal - VI Karkala on 23.9.1981. The petitioner claims to be the owner of Sy. No. 107/9 measuring 2 cents of Marpadi Village. The petitioner claims that it is not an agricultural land inasmuch as there is a shop and it is tenanted. The original applicant makes an application in Form No. 7 for grant of occupancy rights in respect of Sy. No. 107/5 measuring 8 cents and Sy. No. 107/8 measuring 4 cents. But however, it is significant to note that she does not make an application for grant of occupancy rights in respect of Sy. No. 107/9. After the land reforms Appellate Authority was formed the writ petition was transferred to the Appellate Authority and renumbered as an appeal. But however, the Appellate Authority was abolished and the proceedings stood re -transferred to this Court and numbered as W.P. No. 30932/1993. The records were summoned and notice of the proceedings was issued to the respondents.

(2.) IT is also to be noticed that during the pendency of the proceedings the original applicant had died and the legal representatives are brought on record. They are served and represented.

(3.) I have perused the impugned order as well as the Form No. 7, which is filed.