SAMBAPPA Vs. SYED AHMED

JUDGEMENT

(1.) PETITIONERS have sought to quash the impugned order passed by the Land Tribunal at Annexure-D dated 14.2.2007 rejecting the application for grant of occupancy rights.

(2.) IT is the case of the petitioners that the original petitioner-Sambappa was the tenant of the land in Survey No.71 of Belavattha Village, Kasaba Hobli, Mysore Taluk, Mysore District, to the extent of 1 acre 22 guntas and he was cultivating the land since 40 years and as such, application has been filed on 30.3.1976 in Form No.7 for grant of occupancy rights. Originally, the grant was made in favour of the petitioner by order dated 21.9.1976. However, the original respondent herein has approached this Court by filing a writ petition, wherein this Court by order dated 4.1.1983 has set aside the impugned order and remitted the matter to the Tribunal for fresh disposal in accordance with law. The matter was under consideration, and on several occasions remanded to the Tribunal. Finally, the Land Tribunal has passed the impugned order in favour of the landlord-respondent herein.

(3.) HEARD the learned counsel for the petitioners and the learned counsel representing the respondents.