VATSALA S. KAMATH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) An order was passed by the Land Tribunal on 24/10/1979 conferring several agricultural lands in favour of one Siddu Poojari. This order conferring occupancy rights has attained finality inasmuch as the landlords have not challenged the same by filing any writ petition.

(2.) Nearly after twenty years, an application has been made by the legal heirs of Siddu Poojari seeking for modification of the order dtd. 24/10/1979. The Land Tribunal has accepted the said application and has stated that Siddu Poojari should be construed as a tenant in respect of Sy.No.85/12B and modified its earlier order accordingly.

(3.) It is not very clear from the order of the Land Tribunal whether this order of modification was made after hearing the landlords.