DATTU IRAPPA BASARAGI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners have approached this Court in the instant writ petition with a prayer to issue a writ of mandamus directing the respondents to consider and build up a file in furtherance of Form No.7 filed by the father of the petitioners on 2/9/1974, under the provisions of Karnataka Land Reforms Act, 1961, claiming occupancy rights of the land bearing R.S. No.16, 3/4, 47, 49 and 18 of the Kurihal Village of Belagavi Taluk and District.

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

(3.) It is case of the petitioners that father of the petitioners who was a protected tenant in respect of the aforesaid items of land had filed Form No.7 under the provisions of the Karnataka Land Reforms Act, 1961 (hereinafter referred to as "Act of 1961") claiming occupancy rights of the said land. Though the said application is filed on 2/9/1974 as evidenced from the villagewar register of applications filed under Sec. 48A of the Act of 1961, till date, the said application is not disposed off. It is under these circumstances, the petitioners are before this Court.