VINCENT STEPHEN DISOUZA Vs. JOSEPH DÍSOUZA

JUDGEMENT

(1.) THE learned Government Advocate accepts notice for respondents 5 and 6.

(2.) THE petitioner, assailing the legality and validity of the order passed by the Land Tribunal, Mangalore, dated 24. 3. 1999 in proceedings No. LRT 253/81-82 in so far as it relates to the schedule properties, has filed this Writ Petition.

(3.) THE case of the petitioner is that Respondents 1 and 2 filed form No. 7 for grant of occupancy rights in respect of the lands in question showing respondents 3 and 4 as the owners. When proceedings were commenced, the petitioner represented by his GPA holder, has filed an application to implead himself as a necessary party in the said proceeding on the ground that as per the family settlement deed, he has also got a share in the properties. The land Tribunal, after considering the oral and documentary evidence on record, granted occupancy rights in favour of respondents 1 and 2. Assailing the said order passed by the Land Tribunal, the petitioner has presented this Writ Petition.