KRISHNAPPA Vs. LAND TRIBUNAL

JUDGEMENT

(1.) Aggrieved by the order dtd. 25/4/2011 bearing No.KLR/T/SR/617/2003-04 passed by the 1st respondent - Land Tribunal, Mudhol, vide Annexure-F to the writ petition, the instant writ petition is filed.

(2.) The case of the petitioners is that, their ancestor one Sri.Krishnappa Gurav was a tenant and in cultivation of 01 acre 27 guntas of land in survey No.167/1 and 06 acres 02 guntas in survey No.168/1B of Belagavi Village, Mudhol Taluk and he filed Form No.7, and the same has been wrongly rejected by the Tribunal by the impugned order. Hence the instant writ petition is filed.

(3.) The respondents justify the impugned order and prays for dismissal of the writ petition.