Y. GOPALA SHETTY Vs. APPI SHEDTHI

JUDGEMENT

(1.) Mr.M.R.Rajagopal, learned counsel for Sri.H.N.Basavaraju, learned counsel for appellant. Smt.Namitha Mahesh B.G, learned Additional Government Advocate for respondent Nos.6 and 7. Mr.K.Vyasa Rao, learned counsel for respondent Nos.1, 3 to 5 and respondent No.2(A-C).

(2.) Heard the learned counsel for the parties on I.A.No.1/2020.

(3.) This intra Court appeal has been filed against order dtd. 28/11/2011 passed by learned Single Judge, by which W.P.No.39386/2003 preferred by respondent Nos.1 to 5, challenging the order dtd. 29/1/2003 passed by the Land Tribunal granting occupancy rights in favour of the appellant has been disposed of with a direction to the Land Tribunal to appoint surveyor to carve out measurement of 55 cents of land, which includes the area of capital share as well as the land where house of the appellant is situated.