CHIKKAHULIGEGOWDA Vs. STATE OF KARNATAKA; LAND TRIBUNAL; SHIVANNA

JUDGEMENT

(1.) Petitioner has challenged order dated 5.12.1979 passed by the second respondent Land Tribunal, Ramanagara Taluk, Ramanagara, in LRF.No.(7)/45/1979-80 at Annexure-'F' to the writ petition.

(2.) Briefly stated the facts are that mother of the third respondent Smt.Puttadevamma, had filed Form No.7 under the Karnataka Land Reforms Act, 1961 seeking grant of occupancy rights in respect of the following survey numbers: <FRM>JUDGEMENT_387_LAWS(KAR)11_2014.htm</FRM>

(3.) I have heard learned counsel for the petitioner.