SURAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The present writ petition is filed assailing the order at Annexure - F dtd. 18/9/1975 passed by the Land Tribunal, Khanapur, rejecting the claim of the petitioners predecessor for grant of occupancy rights of the land bearing Sy. No.69 measuring 4 acres 11 guntas situated at Honkal, Gunji Hobli, Khanapur Taluk, Belagavi District.

(2.) Heard the learned counsel for the petitioners and the learned AGA appearing for the respondent Nos.1 to 3.

(3.) Petitioners claim to be the legal heirs of one Sri.Surappa S/o. Dhanappa, who allegedly had filed Form No.7 claiming occupancy rights of the land bearing Sy. No.69 measuring 4 acres 11 guntas situated at Honkal, Gunji Hobli, Khanapur Taluk, Belagavi District. Considering the said Form No.7, the Land Tribunal by order at Annexure - F has dismissed the claim by order dtd. 18/9/1975. Challenging the said order which was passed in the year 1975, the petitioners are before this Court.