IRAPPA Vs. MEHABOOBSAB

JUDGEMENT

(1.) The petitioner who had filed Form No.7-A as provided under Sec. 77A of The Karnataka Land Reforms Act, 1961 (hereinafter referred to as 'the Act of 1961'), has preferred the instant writ petition assailing the order dtd. 27/9/2010 passed by the Karnataka Appellate Tribunal, Bangalore in Appeal No.1031/2004 vide Annexure-F.

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

(3.) Facts leading to filing of this writ petition narrated briefly are; the petitioner had filed Form No.7-A claiming occupancy rights of the land bearing Sy.No.63/1B/3 measuring 1 acre 11 guntas situated at Ingalagondhi village, Byadgi taluk, Haveri district. The Assistant Commissioner/Competent Authority vide Annexure-E dtd. 14/10/2003, had granted occupancy rights of the said land in favour of the petitioner. The said order passed by the Assistant Commissioner was challenged by the respondent No.1 before the Karnataka Appellate Tribunal in Appeal No.1031/2004. The Tribunal by order dtd. 27/9/2010, has allowed the said appeal and set aside the order passed by the Assistant Commissioner/Competent Authority. Being aggrieved by the same, the petitioner is before this Court.