LAKSHMAMMA Vs. DEPUTY COMMISSIONER TUMKUR DISTRICT

JUDGEMENT

(1.) The present appeal is arising out of the judgment dtd. 12/7/2019 passed by the learned Single Judge in W.P.No.52823/2018 (Lakshmamma v. Deputy Commissioner and others).

(2.) The facts of the case reveal that the present appellant who was the petitioner before the learned Single Judge was claiming occupancy rights in respect of 4 acres 19 guntas of land in old Sy.No.27 (New Sy.No.72) of Thogaragunte village, Chelur Hobli, Gubbi Taluk, Tumakuru District. She filed an application on 03. 07.1991 seeking regularisation of her alleged unauthorized cultivation under the Karnataka Land Revenue Act, 1964. An order was passed on 21/7/1999 and the order was subjected to scrutiny before the Assistant Commissioner in RA No.23/2000-01 on the ground that the appellant is the wife of one Siddaiah who is the owner of 24 acres of land in the very same village. The appeal preferred by the respondent No.3-Lakshmaiah was allowed by an order dtd. 6/11/2004 and finally, the matter has travelled to Karnataka Administrative Tribunal (KAT) and the KAT has dismissed the appeal of the present appellant meaning thereby she was not held to be a landless person. The learned Single Judge has affirmed the order passed by the KAT.

(3.) This Court has carefully gone through the documents on record and also heard the learned counsel for the parties at length.