MAYA S SHETTY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THE order of the Land Tribunal dated 18.6.1977 (Annexure -B) is assailed in these writ petitions.

(2.) BRIEFLY stated, the facts are that the petitioner is the daughter of Smt.Rukmini Heggadthi who was arrayed as a respondent in the proceedings culminating in the impugned order dated 18.6.1977. The 3rd respondent had filed Form No.7 seeking grant of occupancy rights of various survey numbers including Sy.No.45/2B. The Land Tribunal, by its order dated 18.6.1977 granted the occupancy rights of various survey numbers including Sy.No.45/2B. In so far as that grant of land in that survey number is concerned, the writ petition assails the same.

(3.) I have heard the learned counsel for the petitioner and perused the material on record.