BALARAM Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners have approached this Court assailing the order Annexure-L dtd. 20/7/2021 passed by the 2nd respondent in proceedings bearing No.RB/RTA/10/2020-21.

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

(3.) Considering the Form No.7 filed under the provisions of the Karnataka Land Reforms Act, 1961 (for short, 'the Act of 1961') by the father of the petitioners, the jurisdictional Tribunal by order dtd. 29/6/1977 had granted occupancy rights of the land bearing Sy.No.329/1 measuring 3 acres 16 guntas and Sy.No.338/1 measuring 7 acres 36 guntas 8 annas in his favour.