P. ANANDA SHETTY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioner is grieving before the Writ Court for assailing the Land Tribunal order dtd. 12/8/2016, a copy whereof avails at Annexure-A whereby his request for impleadment in Form-7 proceedings has been declined by a one line order. Learned counsel for the petitioner submits that rejection of request of impleadment is a serious matter and therefore due seriousness having not being exhibited in the order, there is an error apparent on the face of the record warranting interference of this Court.

(2.) Learned HCGP appearing for the Land Tribunal opposes the petition contending that the orders to be passed on impleading applications need not be too long and if petitioner has got any grievance he has to work out the same elsewhere in accordance with law. So contending he seeks dismissal of the writ petition.

(3.) Having heard the learned counsel for the parties and having perused the petition papers, this Court is inclined to grant indulgence in the matter inasmuch as the mother who was shown to be the landlady in Form-7 having died, all children would succeed to her estate in equal shares as the law now stands regardless of their gender. That being the position, the Land Tribunal ought to have allowed impleading as sought for in the application at Annexure-D dtd. 24/4/2015.