MARIYAPPA P M , S/O LATE POOJARI MUNIYAPPA Vs. LAND TRIBUNAL ANEKAL TALUK; ANJANEYSWAMY & KODANDARAMASWMY TEMPLE; STATE OF KARNATAKA; DEPUTY COMMISSIONER BANGALORE DISTRICT; B NANJUNDAREDDY; RAJAGOPAL

JUDGEMENT

(1.) Petitioner has challenged order dated 25.05.1988 passed in LRF/INM/16/1983-84 by respondent No.1-land Tribunal, Anekal Taluk, Anekal (Annexure-A). By that order an extent of 1 acre of land in Sy.No.127 was granted to respondent No.5.

(2.) The relevant facts of the case are that petitioner's father had filed an application seeking grant of occupancy rights under the provisions of the Karnataka (Religious and Charitable) Inams Abolition Act, 1955, by filing an application as per Annexure-C. That application is dated 30.12.1980. The survey numbers mentioned in that application are:

(3.) In this writ petition, we are concerned with the controversy relating to Sy.No.127 measuring 2.35 guntas. Respondent No.5 had also filed an application seeking grant of occupancy rights of the aforesaid survey numbers as per Annexure-B dated 16.05.1983. Respondent No.5 had sought grant of occupancy rights in respect of 1 acre in Sy.No.127. Both these applications were considered independently. By order dated 02.06.1982 in case No.LRF/INM/1242/1981-82 passed by respondent No.1- land tribunal, 1 acre 3 guntas of land in Sy.No.127 of Indluvadi Village was granted to petitioner's father. As against that order, petitioner had filed W.P.No.1760/1984. That matter was transmitted to the land Reforms Appellate Authority by this Court and the matter was registered as LRA No.1460/1986. On the abolition of the appellate authority, on filing of civil petition No.5263/81, before this Court it was converted as W.P.No.20802/1993. That writ petition was disposed of on 24.11.1998 by quashing order dated 02.06.1982 and remanding the matter to the land Tribunal for fresh disposal for the purpose of considering the application filed by the petitioner's father. During the pendency of the matter i.e., LRF/INM/1242/1981-82 before the land Tribunal, the petitioner has filed this writ petition on 28.01.2013 assailing order dated 25.05.1988 passed in favour of respondent No.5.