MUNIYELLAMMA Vs. LAND TRIBUNAL

JUDGEMENT

(1.) This appeal is against the order dtd. 21/7/2022 passed in W.P.No.38520/2014 (LR) filed by the legal representative of deceased Smt.Muniyellamma by which the said writ petition was dismissed by learned Single Judge declining to interfere with the order dtd. 31/7/2014 passed by the respondent No.1-Land Tribunal.

(2.) The aforesaid writ petition was filed contending that confirmation of occupancy rights in respect of land bearing Sy.No.110 measuring 2 acres 1 guntas belonging to the landlady-Muniyellamma in favour of Venkataswamy Gowda (since deceased represented by respondent Nos.3 to 6) was illegal as there was no tenancy and his occupation /possession in respect of the subject land on the basis of revenue entries obtained fraudulently, was illegal.

(3.) The learned Single Judge taking note of the reasoning assigned by the respondent No.1/Land Tribunal, more particularly, the deposition of the parties therein came to the conclusion that Venkataswamy Gowda the predecessor-in-title of respondent Nos.3 to 6 was in possession and also in view of the admission by the landlady -Muniyellamma with regard to possession of said Venkataswamy Gowda before Land Tribunal, dismissed the writ petition. Aggrieved by the same, legal representative of landlady-Muniyellamma is before this Court by way of this writ petition.