STATE OF KARNATAKA Vs. LAND TRIBUNAL

JUDGEMENT

(1.) The State of Karnataka has filed this writ petition challenging the order dtd. 4/2/2004 passed by the respondent No.1-Land Tribunal granting occupancy rights in respect of Sy. No.35, Sy. No.36A and Sy. No.36B, all situated at Bankapur Village, Khanapur in favour of respondent No.2. The very impugned order was challenged by the respondent Nos.3 to 6 herein before this Court in W.P. No.11359/2007. This Court by order dtd. 13/12/2021 quashed the order impugned herein and remitted the matter to the Land Tribunal to consider applications filed by the Private respondents herein afresh and pass appropriate order in accordance with law.

(2.) In view of the same, the relief sought for in the writ petition does not survive for consideration.

(3.) Till consideration of the Form No.7, the alleged possession of the Karnataka Reserve Police in respect of Sy. No.35, Sy. No.36A and Sy. No.36B of Bankapur Village, Khanapur shall not be disturbed. All contentions are kept open.