BYRAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) By consent of learned Counsel, this appeal was treated as having been posted for hearing and we heard them

(2.) This appeal is from the order of Venkatesh, J., dismissing W. P. 579 of 1980. The petitioners therein have presented this appeal. For the sake of convenience, the parties will hereinafter be referred to according to their respective positions in the writ petition.

(3.) The petitioners had made an application under S. 48-A of the Karnataka Land Reforms Act, 1961 (hereinafter referred to as 'the Act'), before the Land Tribunal, Ramanagaram (hereinafter referred to as 'the Tribunal'), claiming occupancy rights in respect of 18 guntas and one acre 19 guntas of lands in Sy. Nos. 130/1C and 130/2A respectively of Banandur village, Bidadi Hobli, Ramanagaram Taluk, belonging to respondent-3. In a summary enquiry held by the Tribunal on that application, oral evidence of parties and their witnesses was recorded. On a consideration of such evidence, the Tribunal rejected that application by its order dated .20-6-79.