S. K. SRINIVAS Vs. ASSISTANT COMMISSIONER

JUDGEMENT

(1.) The order impugned in this writ petition is an order passed by the Land Tribunal on 16/12/1992 by which the Land Tribunal has registered the contesting respondents as the legal representatives of Sri Mariyappa, the contesting respondents, as the occupants.

(2.) This writ petition is filed thirty years after the impugned order was passed.

(3.) It is contended by the petitioner that the petitioner's father was the holder of the village office (Shanbhoga) and they were entitled to hold the said land. It is however admitted that no application for regrant was made by the petitioner's father or by the petitioner and thus it is clear that the land in question had stood vested with the State Government according to the stand taken by the petitioner.