SHAFEER BAIG Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THE order of the Land Tribunal in LRF No.22/74 - 75 dated 17.05.1977 (Annexure -B) is assailed in this writ petition.

(2.) BRIEFLY stated the facts are that the father of the respondent Nos.3 and 4 Kariyaiah had filed Form No.7 seeking grant of occupancy rights in respect of land bearing Sy.No.180/1 measuring 2 acres 22 guntas at Dodda Byagathavalli village, Kasaba Hobli, Holenarasipura Taluk. That Form No.7 was filed against two persons namely Ameer Baig and his father Adam Baig. By order dated 17.05.1977 the occupancy rights were granted in favour of the father of the respondent Nos.3 and 4. That order is challenged in this writ petition by the grand children of Adam Baig.

(3.) I have heard the learned counsel for the petitioners.