CHIKKANNAIAH Vs. CHIKKABYATAPPA

JUDGEMENT

(1.) An order conferring the occupancy rights in favour of petitioner No.1 was challenged before this Court in Writ Petition No.34641 of 1993 [KLRA]. In fact, this is the second round of litigation before this Court.

(2.) This Court, after hearing the petitioner-landlord and also the tenant, allowed the writ petition with the following directions:

(3.) Pursuant to the order of this Court, the Land Tribunal took up the matter and has proceeded to pass the order rejecting the claim of the petitioners.