P. NARASIMHAIAH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioner is knocking at the doors of writ Court for assailing the order dtd. 14/7/2011, (Annexure-K) whereby, occupancy has been accorded in favour of the private Respondents under Sec. 48A of the Karnataka Land Reforms Act, 1961. Learned counsel for the Petitioner with meticulous submission, falters the impugned order on three essential grounds viz:

(2.) Learned HCGP appearing for the official Respondents and on behalf of the other side, per contra contend in support of the impugned order and the reasons on which it has been structured. Learned HCGP contends that even when the land vests under the provisions of some Inams Abolition Act, the Land Tribunal has power to accord occupancy in favour of tiller of the said land in his capacity as a tenant as on the date 1/3/1974 and by virtue of Sec. 48A of the 1961 Act. So contending, they seek 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 a limited indulgence in the matter as under and for the following reasons: