VADIRAJ ACHARY Vs. STATE OF KARNATAKA AND ORS

JUDGEMENT

(1.) This appeal is preferred against the order passed by the learned Single Judge who has declined to interfere with the order passed by the Land Reforms Tribunal rejecting the application in Form No.7 filed by the petitioner.

(2.) For the purpose of convenience, the parties are referred to as they are referred to in the writ petition.

(3.) The petitioner's father filed Form No.7 claiming occupancy rights in respect of Sy.No.75/5 of Vitla Kasaba Village measuring 2 acres 25 cents. In Form No.7, it is stated that he is cultivating the land for the last 13 years. The owner of the said property was shown as Venkataramana Bhat. The Land Reforms Tribunal after enquiry, by an order dated 29.8.1981 granted occupancy rights. The said order was challenged before this Court in Writ Petition 2178/97. The order of the Land Reforms Tribunal was set-aside by an order dated 18.1.1999 and the matter was remanded to the tribunal for fresh consideration. After such remand, an enquiry was conducted by the tribunal and rejected the application by an order dated 18.2.2011. Aggrieved by the said order, the petitioner preferred a writ petition before this Court in Writ Petition 15511/2011. The learned Single Judge after hearing the parties, by an elaborate order has dismissed the said writ petition. It is against the said order, the present appeal is filed.