CHANDRANATHA PARSHWANATHA BASADI Vs. AUTHORISED OFFICER AND ANOTHER

JUDGEMENT

(1.) THE Petitioner in this writ petition has challenged the order passed by the Authorised Officer under Section 77A of the Karnataka Land Reforms Act.

(2.) THE Authorised Officer has granted six cents of land in Sy. No. 161/2A in favour of the contesting Respondent. This order has been questioned on the ground that the application filed by the contesting Respondent for grant of land in the above said Sy. No. has already been considered by the Land Tribunal under Section 48A of the Act. If the application of the contesting Respondent has already been considered by the Land Tribunal and granted 6 cents of land in the said Sy. No. , he cannot maintain the application for grant of land under Section 77A of the Act. Therefore, the impugned order is liable to be quashed. In the result, I pass the following order: