DHANAPAL Vs. COMPETENT AUTHORITY

JUDGEMENT

(1.) The petitioner claims to be the tenant of respondent No.2 and has filed Form No.7 under Sec. 77A of the Karnataka Land Reforms Act, 1961, seeking grant of 1 Acre 39 Guntas of land in Survey No.17 of Kandli Village of Kalaghatagi Taluk.

(2.) It is the case of the petitioner that, the petitioner and his ancestors were in cultivation of the land in question and therefore, the Land Tribunal by order dtd. 24/5/2006 granted occupancy rights in respect of the land in question in favour of the petitioner. It is further contended that, being aggrieved by the order passed by the Land Tribunal, the respondent herein has filed appeal in Appeal No.774/2006 before the Karnataka Appellate Tribunal at Bengaluru (hereinafter referred to as 'the KAT', for brevity). The KAT by the impugned order dtd. 8/4/2011, allowed the appeal and as such, set aside the order dtd. 24/5/2006 passed by the Land Tribunal. Feeling aggrieved by the same, the petitioner has presented this writ petition.

(3.) I have heard Sri. Sagar Hegde, learned counsel appearing for the petitioner, Sri. Vinayak S. Kulkarni, learned AGA for respondent No.1 and Sri. Vishwanath K. Bhat, learned counsel appearing for respondent No.2.