MUNIYAPPA Vs. G HANUMANTHAPPA

JUDGEMENT

(1.) ON 11. 12. 1991, it was ordered that the Civil Petition filed by the petitioner under Sec. 17 of the Karnataka Land Reforms (Amendment Act) 1990, be registered as Writ Petition and summon the records from the Court of Principal Civil Judge, Bangalore Rural, Bangalore in Case No. Mis. 58/89 along with the records in ALRA. 238/87 on the file of Land Reforms Appellate Authority, Bangalore District, and records in Case No. LRA (A ). TC. 1/667/74-75 on the file of Land Reforms Tribunal Hoskote Taluk, Hoskote. On receipt of the above said records, it was registered as WP No. 25294/1993.

(2.) THE legal representative of Respondent No. 1 is represented by Sri L. S. Venkatakrishna. Inspite of service of notice on Respondent No. 2/ owner of the land in question, he is absent. Respondent Nos. 3 to 6 are represented by the learned Government Pleader Sri V Bychappa.

(3.) THE case on hand has got a chequered history. The petitioner in the above case is the tenant. Respondent No. 1 is the purchaser of the land in question form Respondent No. 2 after 1. 3. 1974.