BASAPPA MALLAPPA GANIGER Vs. ASSISTANT COMMISSIONER

JUDGEMENT

(1.) The petitioner, who had filed Form No.7A under the provisions of the Karnataka Land Reforms Act, 1961 (for short "the Act of 1961") in respect of the land bearing Sy.No.538 measuring 9 acres 28 guntas situated at Batakurki Village, Ramdurga Taluka, Belagavi District, has approached this Court with a prayer to quash the order at Annexure-C, dtd. 13/9/2005, passed by the Karnataka Appellate Tribunal, Bengaluru in Appeal No.699/2004.

(2.) Heard the learned counsel appearing for the petitioner and the learned AGA appearing for the first respondent.

(3.) Facts leading to filing of this writ petition, narrated briefly are, the petitioner had filed Form No.7A before the first respondent - Competent Authority with the prayer to register him as an occupant of the land in question. The first respondent vide order at Annexure-B, dtd. 5/6/2023 had allowed the application in Form No.7A filed by the petitioner. Being aggrieved by the same, one of the landlord namely Sarvajeeth Guru Ramaprasad had filed an appeal before the Karnataka Appellate Tribunal as provided under Sec. 118(2) of the Act of 1961. The said appeal was allowed by the Appellate Tribunal vide order at Annexure-C, dtd. 13/9/2005. Being aggrieved by the same, the petitioner is before this Court.