SUSEELAMMA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This intra court appeal is filed by the unsuccessful petitioners challenging the order dtd. 13/4/2009 passed by the learned Single Judge of this Court in W.P.No.7219/2007. IA-1/2021 is filed to condone the delay of 3952 days caused in filing the appeal.

(2.) We have heard the learned counsel appearing for the parties and also perused the material available on record.

(3.) The appellants had filed W.P.No.7219/2007 before this Court challenging the order dtd. 21/11/1981 passed by the Land Tribunal, Hosakote, which was confirmed in LRA No.638/1987 by the Land Reforms Appellate Authority, Bengaluru Rural District, vide its order dtd. 3/6/1988. The writ petition which was filed after a delay of nearly 19 years was dismissed by the learned Single Judge on the ground that the petitioners / land owners had granted consent for grant of occupancy rights before the land Tribunal in respect of land bearing survey No.39, and therefore, there is no infirmity in the order passed by the Tribunal. The said order passed by the learned Single Judge has been challenged in this appeal filed after an inordinate delay of 3952 days.