SHEENA SHETTY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This intra court appeal is directed against order dated February 18, 2016, passed by the Hon'ble Single Judge in W.P.No.26332/2005.

(2.) For the sake of convenience, parties shall be referred as per their status in the writ petition.

(3.) Brief facts of the case are, writ petitioners approached this Court contending inter alia that their grand mother has filed an application in Form-7 of the Karnataka Land Reforms Act, 1961, in respect of agricultural property measuring 36 cents in Sy.No.60/6 of Naravi village in Beltangadi Taluk, D.K. district. The Land Tribunal had rejected petitioners' claim on the ground that their grand mother Smt.Iradevi had not filed Form-7. The Hon'ble Single Judge has held that denial of occupancy rights only on the ground that the application in Form-7 was not traceable is unfair and accordingly allowed the writ petition.