GOPAMMA; BHAGYAMMA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) These appeals are preferred challenging the order passed by the learned Single Judge, who has declined to interfere with the order passed by the Land Reforms Tribunal, which has restricted the grant of occupancy rights to the appellants only to the extent of 1 acre 24 guntas out of 3 acres 03 guntas which was shown in Form No.10 issued in favour of late Sri. Bale Venkataramanappa.

(2.) The material on record discloses the following undisputed facts :

(3.) Similarly, his younger brother Bale Narayanappa had also filed Form No.7 on 16.12.1974 claiming occupancy rights to the extent of 4 acres 10 guntas in the said Survey Number. The Land owner Krishna Shastri admitted the claim. Therefore, the Tribunal by an order dated 29.08.1979 granted occupancy rights to Bale Narayanappa to the extent of 4 acres 10 guntas.