BAPTIST DSOUZA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) In this petition, the petitioner is challenging the order of the land Tribunal dtd. 21/9/2012, by which, the land Tribunal has refused to consider the claim of the petitioner in respect of Sy.No.56/1A1. The petitioner also challenging the order dtd. 22/3/1979 which had been passed in his favour in respect of the other survey numbers and his claim over Sy.No.56/1A1 was not considered.

(2.) The petitioner claims that he had made an application in Form No.7, seeking for conferment of the occupancy rights in respect of survey numbers including Sy.No.56/1A1.

(3.) It is his case that the land Tribunal in its order dtd. 22/3/1979 had registered him as the occupant in respect of eight lands, however, no orders were passed in respect of Sy.No.56/1A1.