L.D. BALLAL Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) IN this writ petition under Articles 226 and 227 of the Constitution of India, the petitioner has called in question, the order dated 07.06.2012, passed by the Land Tribunal, Moodabidri in case No.TRL -127/1977 -78 vide Annexure -A.

(2.) BY the Impugned Order at Annexure -A, the Land Tribunal, Moodabidri, has allowed the application filed by the petitioner for amendment of Form No.7 and permitted the petitioner to amend Form No.7 by including Sy.No.212/2A measuring 3.16 acres, Sy.No.101/1B measuring 0.91 acres, Sy.No.97/8 measuring 0.16 acres. In Sy.No.97/6 to insert 6. 28 acres instead of 4.50 acres.

(3.) THE third respondent S.M.Cardoza filed Form No.7 claiming occupancy rights in respect of Sy.No.97/6 of Pranthaya village measuring 4.50 Manja land and 1.50 acre Punja land. The Tribunal grants occupancy rights in favour of third respondent S.M.Cardoza in respect of Sy.No.97/6C measuring 6.28 acres, Sy.No.97/8 measuring 0.16 acres, Sy.No.101/1B measuring 0.91 acres, Sy.No.212/2A measuring 3.16 acres. It was challenged in W.P.No.30181/2003. The matter was remitted for fresh consideration. The respondent No.3(d) filed application for amendment of Form No.7 on 15.12.2011 to include some survey numbers.. It has been allowed. Therefore, this writ petition.