LAKSHMI NARASIMHA DEVARU Vs. D.POOVAPPA POOJARY

JUDGEMENT

(1.) This writ petition is filed by the Lakshmi Narasimha Devaru represented by its sole Managing Trustee Sri. Venkataramana Acharya son of Late M.Anand Acharya ("Landlord" for short) challenging the conferment of occupancy rights in respect of land bearing Sy.No.12/4A, measuring 24 cents and Sy.No.97/1A1A2B, measuring 46 cents in favour of the tenants.

(2.) The Land Tribunal conferred occupancy rights on 8/7/2005. However, this writ petition is filed on 8/5/2012 i.e., after a period of seven years.

(3.) In the writ petition, it is stated that even though a date had been given for pronouncement of order, on that day, the order was not ready and the subsequent date was not communicated to the petitioner, as provided under the provisions of the Karnataka Land Reforms Act, 1961.