G. HANUMAPPA Vs. ASSISTANT COMMISSIONER AND SRI. GANGADHARAN

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 7.6.2005, passed by the first respondent vide Annexure -'D' and the order dated 19.6.2006 passed by the Appellate Tribunal, Bangalore, in Appeal No. 969/2005 vide Annexure -'E'. By the impugned order at Annexure -'D', the first respondent has rejected Form No. 7A filed by the petitioner in respect of Sy. No. 100 of Koramangala village measuring 3 acres. Aggrieved by that, the petitioner has preferred an appeal in Appeal No. 969/2005 before the Karnataka Appellate Tribunal, Bangalore. The Appellate Tribunal, by its order 19.6.2006, has dismissed the appeal.

(2.) AGGRIEVED by that, the petitioner has filed this writ petition.

(3.) IT is stated, the family of the petitioner consists of himself and his two sons H. Rajanna and H. Janardhan. The family possessed 5 acres of land. It was divided on 15.6.1995. In the said partition, the petitioner got only 28 guntas of land. The first respondent without holding any enquiry and without considering that the petitioner owns only 28 guntas has rejected Form No. 7A. The Appellate Tribunal by its order dated 19.6.2006 has dismissed the appeal. Therefore, this writ petition.