AMBA HEGGADATHI Vs. THE LAND TRIBUNAL

JUDGEMENT

(1.) W.P. Nos. 48393 of 2003; 43368 of 2001 and 21047 of 2004.

(2.) THE genesis of these writ petitions is the claim of certain persons for grant of occupancy right under the provisions of the Karnataka Land Reforms Act, 1961 and the opposition by the landlords to grant such relief. W.P. Nos. 48393 of 2003, 43368 of 2001 and 51142 of 2003 which are re -numbered in terms of Rule 71 of the Karnataka High Court Account Rules, 1965 is assigned only two numbers, thereby rounding off W.P. No. 51142 of 2003. Petitioners therein are landowners.

(3.) ALL these writ petitions are directed against the order of the Land Tribunal in No. TRL/28:1977 -78+08:79 -80+117:79 -80, dated 5 -9 -2003 whereby the Land Tribunal, Moodabidri, has granted tenancy rights to the applicants, viz., Daku Naika, Bitta Naika and Janu Naika to a limited extent and rejected their claim in respect of certain other lands. The petitions are clubbed and taken up for hearing and disposal with consent.