VILAS NANDIKAR DAMODAR NANDIKAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The instant writ petition is filed with the prayer to quash Annexure-C dtd. 6/7/2011 passed by the 2nd respondent-Land Tribunal, wherein occupancy rights of the land in question bearing Sy.No.160 measuring 3 acres 4 guntas situated at Yarnal village of Chikodi taluk, Belagavi district has been granted in favour of the 3rd and 4th respondents.

(2.) Heard the learned counsel for the parties.

(3.) Facts leading to filing of this writ petition narrated briefly are; on the application made by the predecessor of the 3rd and 4th respondent in Form No.7, the 2nd respondent-Land Tribunal has granted occupancy rights of the land in question in favour of 3rd and 4th respondents herein. The petitioner has assailed the same before this Court on the ground that the petitioner is also a member of the joint family of the original claimant and the land in question was an ancestral joint family tenanted land.