NARAYANAPPA Vs. ASSISTANT COMMISSIONER, CHIKKABALLAPUR SUB-DIVISION

JUDGEMENT

(1.) THE appellants, questioning the correctness or otherwise of the order impugned passed by the learned Single Judge, in Writ Petition No.19410/2012 dated 25th November 2013, have presented this writ appeal.

(2.) IN the writ petition, the appellants herein had sought for quashing the order dated 8th June 2012 in Appeal No.74/2003, passed by the Karnataka appellate Tribunal, Bangalore vide Annexure N and order dated 8th January 2003 passed by the Land Tribunal in case No.LRM/137/1999 -2000. The writ petition filed by these appellants was dismissed by the learned Single Judge, holding that the Tribunal was justified in granting occupancy rights in respect of respondent No.8. Being aggrieved by the said order passed by the learned Single Judge, the appellants are before this Court.

(3.) WE have heard learned counsel appearing for appellants, Shri.G.A. Srikante Gowda. Respondent No.8 is present before the Court and is assisted by his son, Shri K. Devaraja. Their presence is placed on record.