DR. K.RAVINDRANATH SHETTY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) An order by the Land Tribunal passed on 30/6/1981 is called in question. By the said order, the Tribunal has conferred occupancy rights in respect of 63 cents of land comprised in Sy.No.48/1B1 of Padavu Village in favour of the tenant-3rd respondent.

(2.) It is the contention of the petitioners that their father Sanjeeva Shetty has passed away on 5/5/1974 itself and despite the death of their father, the tenant had arrayed his deceased father as a respondent and therefore, the proceedings initiated against a dead person was essentially a nullity in the eye of law.

(3.) Learned counsel for the petitioners made a submission that the cause title of the Land Tribunal's order indicates that Sanjeeva Shetty, petitioners' father had passed away and Subbaiah Shetty was representing Sanjeeva Shetty. Learned counsel also submits that the petitioners were completely unaware of the said proceedings as no notices had been served on them.