LAXMAPPA KAKAPPA NELAGUND Vs. LAND TRIBUNAL

JUDGEMENT

(1.) THE petitioner is assailing the legality and validity of the order dated 15-6-2002 made in KLR/t/sr/554 (A) passed by the Land Tribunal, Ba-galkot.

(2.) THE case of the petitioner is that he is a tenant cultivating Sy. No. 106 measuring 12 acres 10 guntas situated at Chikkarashellikeri Village, Bagalkot Taluk. He has filed an application on earlier occasion before the Tribunal claiming occupancy rights in respect of the land in question and the occupancy right was granted in favour of the petitioner. Feeling aggrieved, the 2nd respondent has filed writ petition before this Court in W. P. No. 3065 of 1997. The said petition was allowed and the order of the Tribunal was set aside and the matter was remitted back to the Tribunal for fresh consideration with a direction to proceed with the matter in accordance with law. In pursuance of the order of this Court, the Tribunal has issued notice to the petitioner and respondent 2 and after considering oral and documentary evidence rejected the claim of the petitioner by order dated 15-6-2002. Feeling aggrieved, the petitioner has presented this petition.

(3.) HEARD the learned Counsel for the petitioner, the learned Additional Government Advocate and the learned Counsel for respondent 2.