MUKTA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners approached this Court assailing the validity of the order at Annexure - A dtd. 11/8/1979 issued by the 2nd respondent Land Tribunal insofar as it relates to the land bearing Sy. No.232/A measuring 32 guntas and they have also sought a writ of mandamus directing the respondents to consider the representation of the father of the petitioners vide Annexure - D.

(2.) Heard the learned counsel for the petitioners and the learned AGA appearing for the respondent Nos.1 to 4.

(3.) Petitioner's grandfather Nagappa @ Timmanna Madival appears to have filed Form No.7 claiming occupancy rights of six items of land situated at Manaki Village, Kumta Taluk. Considering the said application, the Land Tribunal had passed order Annexure - A dtd. 11/8/1979 granting occupancy rights of certain items of land, but the occupancy rights of the land bearing Sy. No.232/A measuring 32 guntas of Manaki Village which was subject matter of Form No.7 was not granted in favour of the claimant. It appears that the father of the petitioners has given a representation to the Assistant Commissioner, Kumta on 29/8/2022 for reconsideration of the claim made in Form No.7 in respect of the land bearing Sy. No.232/A measuring 32 guntas of Manaki Village. On the ground that no orders have been passed on such a representation, the petitioners are before this Court.