LAWS(KAR)-2022-7-1015

VEENA N.SHETTY Vs. STATE OF KARNATAKA

Decided On July 18, 2022
Veena N.Shetty Appellant
V/S
STATE OF KARNATAKA Respondents

JUDGEMENT

(1.) This petition is filed by the tenant challenging the rejection of her Form No.7.

(2.) Smt.Girija Shedthi, the tenant, filed an application seeking for conferment of occupancy rights in respect of the land bearing Sy.No.97/2 measuring 43 cents, situate at Shivalli village, Udupi Taluk.

(3.) By an order dtd. 28/2/1977, the Land Tribunal conferred occupancy rights in her favour since there was a consent by the land owner. She claimed that she was a tenant under Sri.Palimar Mutt (for short "the Mutt"). This order was set aside by this Court in Writ Petition No.22774 of 1980 and the matter was remitted to the Land Tribunal.