SIDDAIAH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Learned counsel appearing on behalf of the petitioner argues that the impugned order of the Land Tribunal granting occupancy u/s.48A of the Karnataka Land Reforms Act, 1961 needs to be voided since it does not bear the signature of all the members of the Tribunal. This factual aspect is not denied either by learned HCGP appearing for the Tribunal or the learned counsel appearing for the private respondents.

(2.) A Division Bench of this Court in VIJAYA BANK vs. THE SECRETARY TO GOVERNMENT OF KARNATAKA, ILR 2008 KAR 1481 having interpreted Rule 17(3) of the Karnataka Land Reforms Rules, 1974 has held that it is incumbent upon all the members of the Tribunal to subscribe their hands to the order and unless this is done the order is a nullity. Paragraph 4 of the judgment reads as under: