INDIRA, MANGALORE, D.K. Vs. SMT RAJANI MAJOR W/O SANJEEVA SHETTY NEAR SHANKAR VITTAL GARAGE, ATTAVARA, MANGALORE-01 AND OTHERS

JUDGEMENT

(1.) THE petitioner is questioning the order passed by the competent authority rejecting his application filed in Form No. 7 -A, confirmed by the Karnataka Appellate Tribunal.

(2.) MR . Pundikai Eshwar Bhat, learned Counsel appearing for petitioner vehemently submits that there is a registered Lease Deed in favor of petitioner's ancestors to an extent of 38 cents in Sy.No. 535 of Mangalore Thota. Village. He submits that the land in question was leased in favor of grand father of petitioner's husband and thereafter the petitioner's husband. Hence, the competent authority was not justified in rejecting the said application

(3.) I have perused the impugned order passed by the competent authority as well as the Tribunal