M MONAKKA Vs. STATE OF KARNATAKA BY ITS SECRETARY REVENUE DEPT MULTI STOREY BLDG BANGALORE-1 AND OTHERS

JUDGEMENT

(1.) THE petitioner's father makes an application in Form No. 7 for grant of occupancy right on 17.8.1974. The Land Tribunal granted occupancy rights in respect of one item of land measuring 50 cents in Sy. No. 36/2 rejecting in respect of The remaining extent of land. The original tenant by name, Annu Gowda, father of petitioner died on 21.5.1982. The petitioner questions the said order by way of a writ petition before this Court in W.P. No. 4055/1993. The said writ petition was allowed and the matter was remitted to the Land Tribunal for fresh disposal After remand, the Land Tribunal has once again granted occupancy rights only in respect of Sy. No. 36/2 - measuring 50 cents and in so for as the remaining claim is concerned, it is rejected. Hence, this writ petition.

(2.) I have heard the learned Counsel appearing for petitioner as well as the State.

(3.) THE learned Government Pleader supports the impugned order.