MUNIKALAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) In respect of the land at Sy.No.200 measuring 04 acres 28 guntas along with other lands, a mutation was made in M.R. No.33/97-98 in favour of MuniKalappa and Dodda Beerappa.

(2.) This order was challenged by respondent No.6/Beeramma by filing an appeal under Sec. 162(2) of the Karnataka Land Revenue Act, 1964 (for short 'the Act'). The Assistant Commissioner by his order dtd. 22/4/2002 dismissed the appeal by upholding the mutations made in favour of MuniKalappa and Dodda Beerappa vide M.R. No.33/97-98.

(3.) Smt.Beeramma did not challenge the said order and thus, this order has attained finality.