SUMITRABAI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THE revision petition calls in question the order dated 30. 6. 1989 passed by the Land Reforms Appellate Authority, Bagalkot in LRA (TR) 584/87 rejecting the appeal and confirming the order passed by the Land Tribunal, Mudhol in KLR T 673/76 dated 6. 7. 1976 refusing to confer occupancy rights on her on the ground that she is owner of lands exceeding the ceiling area.

(2.) I have heard Sri R. L Patil, the learned counsel for the petitioner and the learned High Court Govt Pleader Mr. Kempanna.

(3.) THE Tribunal refused to confer occupancy rights on her on the ground that she is not entitled for conferment of occupancy rights under Sec 45 (2) (i) of the Karnataka Land Reforms Act, 1961 (the Act for short) Aggrieved she preferred appeal to the Land Reforms Appellate Authority. The Appellate Authority relying on Sec 45 of the Act confirmed the order of the Land Tribunal and dismissed the appeal. The order of the Appellate Authority dismissing the appeal is impugned herein.