N. SADANAND BHAT Vs. N. JAYA SAPALIGA

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 11-3-2010, passed by the Land Tribunal, Mangalore Taluk, in Case No. LRT 1249/75-76 vide Annexure-E. By the impugned order at Annexure-E, the Land Tribunal, Mangalore Taluk, has granted occupancy rights in favour of the first respondent in respect of 15 guntas of land in Sy. No. 266/2 of Kadri Village.

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

(3.) Briefly stated the facts are: