GANGAMMA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioner is knocking at the doors of Writ Court seeking quashment of order dtd. 28/3/2013 made in (REV) Appeal No.163/2007 passed by the Karnataka Appellate Tribunal (Annexure D) whereby, pursuant to the impugned order, the Authorities seek to evict the Petitioner from the subject land.

(2.) Learned counsel appearing for the Petitioner contends that his clients have been in continuous occupation of the subject land for more than fifty years as is reflect by the RTC and hissa book entries. L

(3.) Learned AGA on request having accepted notice for the official Respondents makes submission in justification of the impugned order and the reasons on which it has been structured. He adds, even otherwise, the order made by the Tribunal is in exercise of its expertise and unless there is a demonstrable error apparent on the face of the record, no indulgence can be granted by the Writ Court.