NAGAPPA NAYAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This intra Court appeal has been filed against an order dtd. 15/6/2017 passed by the learned Single Judge by which the writ petition preferred by the appellants has been dismissed.

(2.) Facts giving rise to filing of this appeal briefly stated are that the appellants had filed Form No.7 for grant of occupancy rights in respect of land measuring 5 acres and 38 guntas in Sy.No.235 of Megaravalli Village, Thirthalli Taluk, Shivamogga District. The application filed by the appellants was allowed by the Land Tribunal, by an order dated 3010.1975.

(3.) After a period of 33 years, the respondent No.9 received a notice sometime in the month of June 2012 on the basis of the joint survey. The Land Tribunal, by an order dtd. 2/8/2012, on the basis of the joint survey, modified the earlier order of grant dtd. 30/10/1975 and reduced the area of the grant in favour of the appellants by 34 guntas.