HIKKALLIAH Vs. K S GOPALA BHATTA

JUDGEMENT

(1.) by this petition, the petitioner has prayed for quashing the order dated 5-8-1988 passed by the land tribunal, tumkur in No. Ina. Ulrm. 31/1987-88. In fact, the appeal before the land reforms appellate authority is got converted in a writ petition in the light of Section 17 of the Karnataka Land Reforms Act, 1961 (act No. 1/1974).

(2.) by the aforesaid Order, the tribunal rejected the application for occupancy rights by the instant petitioner mainly on the ground that occupancy was already conferred on the instant respondent-1 under the inams abolition act.

(3.) I have heard Sri T.R. Narayana Rao, learned counsel for the petitioner, Sri M.S. Purushothama Rao, learned counsel for respondent-1 and Sri Thimmegowda, learned high court government pleader for respondents-3 to 5.