SUNDARA SHENOY SINCE DECEASED BY LRS.(SMT RATHNA SHENOY (WIFE) AND OTHERS) Vs. SMT ANUSUYA W/O LATE UPENDRA PRABHU AND OTHERS

JUDGEMENT

(1.) PETITIONERS have sought to quash the order of the Land Tribunal dt.31.7.2002 vide Annexure 'A'. Petitioners being aggrieved by the rejection of their claim in respect of the property in Sy. Nos. 32/1 to the extent of 5 cents, 32/8 to the extent of 70 cents and 32/9 to the extent of 1 acre 90 cents claiming that they are the tenants in respect of the said lands, are before this Court.

(2.) HEARD .

(3.) PARTIES to approach the Land Tribunal on 16.07.2012. Thereafter, it is for the Land Tribunal to dispose of the matter in accordance with law, after hearing both the parties.