SHRINIVAS KRISHNAPPA KINI Vs. LAND TRIBUNAL HONNAVAR

JUDGEMENT

(1.) THE subject matter of this Writ Petition is Sy. Nos. 348/14, 346/9A, 346/9B, situated at Jalavalli Village, Honnavara Taluk.

(2.) THE contention of the petitioners is that they are the tenants of the lands along with certain other lands. They had filed Form No. 7 seeking grant of occupancy rights in respect of the aforesaid lands along with other lands. The Land Tribunal passed the orders dated 5.8.1976 and 20.1.1982, partially allowing Form No. 7. The Tribunal had rejected the application of the petitioners in respect of the aforesaid three survey numbers.

(3.) DURING the pendency of the said writ petition, the Karnataka Land Reforms Act, 1961 was amended providing for an appeal for challenging the orders of the Land Tribunal. Therefore, the writ petitions were transferred to the Appellate Authority. During the pendency of the said matter before the Appellate Authority, the Land Reforms Act was again amended abolishing the Appellate Authority. Therefore, the petitioners filed a Civil Petition in No. 4509/1991 before this Court. The said Civil Petition was converted into Writ Petition No. 29922/2001.