VASANTHARAMA SHETTY Vs. STATE OF KARNATAKA AND ORS.

JUDGEMENT

(1.) Petitioner has assailed order dated 27-1-1987 made in proceedings in No. LRT. 2764/78-79 by the second respondent-Land Tribunal, Mangalore Taluk, Mangalore, Dakshina Kannada District. The facts in a nutshell are that respondent 3 had on the enforcement of Karnataka Land Reforms (Amendment) Act, 1974 filed Form 7 seeking grant of occupancy rights in respect of 11 items of land. The controversy in this writ petition is only with regard to land bearing Sy. No. 24/3 measuring 24 cents (which, hereinafter would referred to as the 'land in question'). The Land Tribunal by impugned order dated 27-1-1987 granted occupancy rights to respondent 3 in respect of the lands that she had sought including the land in question. That order is assailed by the petitioner.

(2.) I have heard the learned Counsel for the petitioner; learned Counsel for respondent 3 and learned HCGP for respondents 1 and 2, who has also made available the original record.

(3.) I have perused the materials on record as well as the original record.