LAWS(KAR)-2003-2-56

MUNIYAPPA Vs. G HANUMANTHAPPA

Decided On February 20, 2003
MUNIYAPPA Appellant
V/S
G.HANUMANTHAPPA (DECEASED) BY L.R Respondents

JUDGEMENT

(1.) ON 11-12-1991, it was ordered that the civil petition filed by the petitioner under Section 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 of 1989 along with the records in ALRA. 238 of 1987 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 W. P. No. 25294 of 1993.

(2.) THE legal representative of respondent 1 is represented by Sri L. S. Venkatakrishna. In spite of service of notice on respondent 2-owner of the land in question, he is absent. Respondents 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 1 is the purchaser of the land in question from respondent 2 after 1-3-1974.