KALLAPPA Vs. LAND TRIBUNAL

JUDGEMENT

(1.) The petitioners, who claim to be the owners of the agricultural lands, which are subject matter of this writ petition, have approached this Court invoking its jurisdiction under Articles 226 and 227 of the Constitution of India, assailing the order dtd. 26/6/1981, passed by the 1st respondent-Land Tribunal in proceedings bearing No.KLRSR/UMARANI/67+112 vide Annexure-A, insofar as it relates to granting of occupancy rights of the lands bearing Sy.No.256 measuring 2 acres 38 guntas, Sy.No.261 measuring 11 acres 20 guntas, Sy.No.263 measuring 15 acres 38 guntas and Sy.No.264 measuring 23 acres 8 guntas situated at Umarani village of Chikodi taluk, Belagavi district (hereinafter referred to as 'the lands in question').

(2.) Heard the learned counsel for the parties.

(3.) Facts leading to filing of this writ petition as revealed from the records narrated briefly are; the lands in question originally belonged to one Sri.Appasaheb Nimbalkar Desai, the father of the 4th respondent herein. The petitioners claim that they had purchased the said lands in question from Appasaheb Nimbalkar Desai for a valuable sale consideration under a registered sale deed dtd. 29/9/1967 and pursuant to the said sale deed, the entries in the revenue records of the lands in question were also mutated in the names of the petitioners as per M.E.No.2800, which was duly certified by the Revenue Authorities in the year 1975.