PRAKASH REDDY Vs. MUNIRAJU

JUDGEMENT

(1.) Petitioner in W.P.No.11701/2010 being the buyer of land in question is knocking at the doors of Writ Court for assailing the Land Tribunal order dtd. 22/2/2010 whereby occupancy has been accorded in favour of the private respondents as being the LRs of the deceased applicant who had filed Form No.7.

(2.) After service of notice, the private respondents 1 to 4 are represented by their advocate. The respondents No. 5 & 6 being the State & the Land Tribunal, are represented by the learned HCGP who graciously made available original LCR for examination. Service of notice in respect of 7th respondent is held sufficient.

(3.) Learned advocate appearing for the private respondents and the learned HCGP oppose the writ petition making submission in justification of the impugned order contending that the Land Tribunal is a statuary expert body and therefore, its finding as to the land being agricultural one and being tenanted as on 1/3/1974, cannot be easily faltered. So contending, they seek dismissal of the writ petition.