HUKRA GOWDA Vs. NAGARATHNA

JUDGEMENT

(1.) This intra court appeal is filed by the unsuccessful petitioners challenging the order dtd. 24/5/2022 passed by the learned single Judge of this Court in W.P.No.526/2013.

(2.) Heard the learned counsel for the parties and also perused the material available on record.

(3.) Brief facts as revealed from the records are, respondent No.4 / landlord had filed W.P.No.526/2013 before this Court challenging the order dtd. 27/11/2012 passed by respondent No.2/Tribunal granting occupancy right of the land bearing survey Nos.224/8 and 224/9 of Malavanthige Village, Belthangady Taluk in favour of the appellants herein contending that the Tribunal ought not to have granted occupancy right of the said lands since the appellants have not made a claim in Form No.7 in respect of the said lands. The learned Single Judge vide the order impugned has allowed the writ petition and has quashed the order passed by the learned Tribunal vide order dtd. 27/11/2012 insofar as it relates to the aforesaid two items of land bearing survey Nos.224/8 and 224/9. Being aggrieved by the same, the present writ appeal is filed.