G D NAVAREKAR Vs. MYSORE REVENUE APPELLATE TRIBUNAL

JUDGEMENT

(1.) This is a petition under Art.227 directed against the appellate order of the Mysore Revenue Appellate Tribunal in Appeal" 110/70, affirming the confirmstion of a revenue sale made by the Assistant Commissioner Karwar.

(2.) K. D. Nagarker, respondent 5 was the owner of agricultural land bearing Block No.101 measuring 3 acres 39 guntas situate at Sambrani village Haliyal Taluk. He was found due in payment of Tagai loans in a sum of Rs.2,025, for the recovery of which his land was brought to sale and the sale was held on 25-10-1966. N. T. Bhagavathker, respondent 3 was the auction purchaser

(3.) G. D. Navarker, the petitioner before us claiming to be the person interested in the land deposited the arrears due from K. D. Nagarker on 23-1-1967 at the Taluk Treasury, Haliyal and made an application putporting to be under, S.176 of the Mysore Land Revenue Act, 1964 (shortly called the Act') before the Assistant Commissioner at Karwar. The said application was made on 24-1-1967.