VASU POOJARY Vs. LAND TRIBUNAL MANGALORE

JUDGEMENT

(1.) The dispute involved in the above captioned writ appeal and the writ petition are interconnected and are between the same parties, and therefore, with the consent of the learned Counsel appearing for both the parties, they are clubbed, heard together and disposed of by this common judgment.

(2.) Heard the learned Counsel appearing for the parties and also perused the material available on record.

(3.) Brief facts of the case as revealed from the records that may be necessary for disposal of these cases are, the contesting private parties in these two cases are rival claimants in respect of below mentioned six items of lands situated at Nikkiladi of Padu Perara village, Mangaluru Taluk, Dakshina Kannada District. <IMG>JUDGEMENT_54_LAWS(KAR)11_2022_1.jpg</IMG>