FELIX PINTO Vs. STATE OF KARNATAKA; LAND TRIBUNAL; ROMAN DSOUZA; MANUAL DSOUZA; MARY LUIS; CYRIL DSOUZA; JAKOB DSOUZA; LEO DSOUZA; PHILOMINA

JUDGEMENT

(1.) Petitioner has assailed order dated 09.07.1979 in case No. TNC 2349/74-75 passed by the Land Tribunal, Bantwal Taluk, D.K. District.

(2.) The relevant facts of the case are that the father of respondent Nos. 3 to 9 Ruzariya D'Souza had filed Form No.7 on the enforcement of the Karnataka Land Reforms Amendment Act, in respect of several survey numbers. The survey number in dispute in this petition is Sy.No.243/1 measuring 1 acre 80 cents situated at Amtady Village, Bantwal Taluk, D.K. District. The father of respondent Nos.3 to 9 had arrayed one

(3.) I have heard the learned Counsel for petitioner and learned Counsel for respondent Nos.3 to 9 herein and perused the material on record.