B N NAGARAJAN Vs. VENKATARAMANAPPA

JUDGEMENT

(1.) The legality and correctness of the order passed by the Learned Single Judge in W.P. No. 3041/2007 dt. 22.3.2012 is called in question in the present appeal. The facts leading to this appeal are as hereunder:

(2.) Being not satisfied with the order of the Tribunal, Venkataramanappa filed the Writ Petition before this Court in W.P. No. 4722/1988. The Writ Petition came to be dismissed on 5.12.1994. Challenging the grant of occupancy rights to an extent of 4 acres, the appellant and other members of his family filed W.P. No. 42439/2001, which Writ Petition came to be allowed on 6.7.2004 and this court set aside the order of the Tribunal granting occupancy right in respect of 4 acres of land and remanded the matter to the Tribunal for fresh consideration in accordance with law.

(3.) After remand, the Tribunal rejected the claim made by Venkataramanappa by its order dt. 25.5.2006 vide Annexure-K to the Writ Petition, which order was questioned by his LRs. i.e. respondents-1 to 3 by filing the Writ Petition in question.