PUTTASWAMEGOWDA Vs. LAND TRIBUNAL

JUDGEMENT

(1.) This intra court appeal is filed challenging the order passed by the learned Single Judge in terms of the order dtd. 9/11/2016 passed in Writ Petitions No.761-766/1994. In terms of the impugned order, the Learned Single Judge has dismissed the writ petitions filed by the petitioners.

(2.) In the aforementioned writ petitions, writ petitioners impugned the order dtd. 29/11/1993 passed by the Land Tribunal, Nanjangud.

(3.) The brief facts necessary for adjudication of this appeal can be summarized as under: - Sy.No.124 of Malagalli Village, Nanjangud Taluk, Mysore District is the subject matter of dispute. The total extent of land is 24 acres 2 guntas. Form No.7 applications were filed in the said survey number claiming occupancy rights in respect of aforementioned land to a different extent held by the petitioners as tenants. Earlier the land Tribunal vide order dtd. 24/11/1978 had granted occupancy rights to certain persons and the said order was called in question by filing Writ Petitions No.10040-10045/1980. The writ petitions were allowed and the earlier order of land Tribunal was set-aside and the matter was remitted for the Land Tribunal for fresh consideration.