P.NIJALINGAPPA, MAJOR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioners are the legal heirs of one Nagappa, who had made an application seeking for registration of occupancy rights.

(2.) The Form No.7, however, had been filed on 29/6/1981 well beyond the prescribed cut-off date of 30/6/1979.

(3.) An application in Form No.1 was also filed on 25/3/1991 contending that the lands in question were inam lands and the petitioners were, therefore, entitled to be registered as occupants under the Inams Abolition Act.