NANJUNDAPPA S/O. SRI UJANAPPA Vs. THE STATE OF KARNATAKA REP. BY ITS PRINCIPAL SECRETARY REVENUE DEPARTMENT M.S. BUILDING BANGALORE-560 001, THE LAND TRIBUNAL ANEKAL TALUK REP. BY SPECIAL TAHSILDAR BANGALORE, SMT. KAMAKSHAMMA W/O. SANJEEVAPPA SI

JUDGEMENT

(1.) THE petitioner makes an application in Form No. 7 -A before the competent authority. The competent authority forwards the said application to the Land Tribunal, Anekal. On such, transfer, it is numbered as LRA 7A 356 564/1998 -99. During the pendency of the proceedings, the petitioner files two applications seeking permission to further cross examine respondents I and 2 and re -open the case. Respondents 1 and 2 have filed their objections on the very same day. The said applications are dismissed, Hence, this writ petition.

(2.) I am of the view that the impugned order passed by the Tribunal rejecting the applications is hable to be interfered in as much as an opportunity is required to be given to the petitioner -tenant to further cross examine respondents 1 and 2.

(3.) SUB Section (1) of Section 77 -A of the Act would read as under: 77 -A. Grant of land in certain cases - (1) Notwithstanding anything contained in this Act, if the Deputy Commissioner or the (or any other officer authorised by the State Govarnment in this behalf) is satisfied after holding such enquiry as he deems fit that a person -