HENRY FERNANDES Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This intra Court appeal has been filed against the order dtd. 8/2/2018 passed by the learned Single Judge by which the writ petition preferred by the appellants has been dismissed.

(2.) The facts giving rise to filing of this appeal briefly stated are that the appellants had filed an application in form No.7 under the provisions of Karnataka Land Reforms Act, 1961 on 10/8/1974. The application filed by the petitioner was confirmed by the Land Tribunal by an order dtd. 30/9/1981. The appellants thereafter filed an application on 18/11/2009 seeking amendment of the order passed by the Land Tribunal.

(3.) The Land Tribunal by an order dtd. 19/6/2017 rejected the aforesaid application. The appellants challenged the said order in a writ petition before the learned Single Judge. The learned Single Judge by an order dtd. 8/2/2018 has inter alia held that the Land Tribunal has no power to deal with the prayer for amendment. Accordingly, the order passed by the Land Tribunal dtd. 19/6/2017 has been upheld. In view of the aforesaid factual background, this appeal has been filed.