D. M. ANJANAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This intra Court appeal is filed challenging the order passed by the learned Single Judge in terms of the order dtd. 2/4/2018 passed in Writ Petitions No.11764- 11765/2018. In terms of the impugned order, the Learned Single Judge has dismissed the writ petitions filed by the petitioner.

(2.) Facts giving rise to filing of this appeal briefly stated are that the Land Tribunal by an order dtd. 21/8/1979 granted occupancy rights in favour of the father of respondent No.6 in respect of land bearing Sy. No.103, measuring 1 acre 38 1/2 guntas, situated at Dodda Dasarahalli, Jadigenahalli Hobli, Hosakote Taluk (hereinafter referred to as the 'land in question').

(3.) It is seen from the order of the Tribunal that the father of the appellant consented for grant of occupancy rights in favour of father of respondent No.6. After the death of the land lord, 39 years after the order granting occupancy rights, the Writ Petition is filed.