KAMANNA Vs. GANGADHAR KRISHNOJI DESHAPANDE

JUDGEMENT

(1.) The petitioner who had filed Form No.7A under the provisions of the Karnataka Land Reforms Act, 1961 has approached this Court in the instant writ petition assailing the order dtd. 23/12/2002 passed by the 4th respondent-Assistant Commissioner in proceedings bearing No.KLR-7A-SR/16/2002 and order dtd. 16/12/2009 passed by the Karnataka Appellate Tribunal, Bengaluru in Appeal No.493/2004.

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

(3.) Facts leading to filing of this writ petition narrated briefly are; the petitioners claim to be in possession and cultivation of the land bearing Sy.No.90/2 measuring 1 acre of 22 guntas of Kedanoor village of Belagavi taluk and district. After coming into force of Sec. 77A of the Act of 1961, the petitioner had filed Form No.7A with the prayer to register him as occupant of the land in question. The said application was rejected by the Competent Authority/respondent No.4-Assistant Commissioner by order dtd. 23/12/2002. The appeal filed by the petitioners as against the said order in Appeal No.493/2004 was also dismissed by the Karnataka Appellate Tribunal, Bengaluru vide order Annexure-A dtd. 16/12/2009. Being aggrieved by the same, the petitioners are before this Court.