MAHALINGA POOJARI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) In view of the order passed by the Apex Court dtd. 10/1/2022 in Misc.No.21/2022 filed in Suo Motu Writ Petition(c)No.3/2020, the delay in filing the appeal stands condoned.

(2.) This intra Court appeal is filed by the petitioner- appellant feeling aggrieved by the order of the learned Single Judge declining to recall the order dtd. 2/7/2001.

(3.) The appellant herein claims to be the son-in-law of the original applicant namely Late Rama alias Mahalinga Poojari. The appellant contends that his father-in-law filed Form No.7 seeking occupancy rights. The Land Tribunal has granted occupancy rights in respect of ten items of lands and rejected Form No.7 insofar as remaining seven items of agricultural lands are concerned. Feeling aggrieved by the rejection, the father-in-law of the appellant herein filed writ petition in W.P.29017/1995. It is also stated that the caption writ petition was filed after abolition of Appellate Authority at Kundapur.