RAVINDRANATH G S/O LATE G KORAGAPPA SALIAN Vs. STATE OF KARNATAKA; HAMMAD S/O HASANABBA BEARY; LAND TRIBUNAL

JUDGEMENT

(1.) Petitioner has assailed order dated 06.08.1981 in LRY 3:78-79, 10:76-77. A copy of the order is marked as Annexure 'D' to the writ petition passed by 3rd respondent Land Tribunal, Belthangady Taluk, D.K. District.

(2.) The relevant facts of the case are that respondent No.2 had filed Form No.7 seeking grant of occupancy rights in respect of Sy.No.53/2 to an extent of 25 cents; Sy.No.56/5B to an extent of 1 acre 10 cents and Sy.No.52/2A to an extent of 15 cents. Form No.7 was filed on the enforcement of the Karnataka Land Reforms Amendment Act as against one Piyada Desa. By impugned order dated 06.08.1981, in respect of Sy.No.53/2, an extent of 15 cents was ordered to be registered in the name of 2nd respondent's father, by way of grant of occupancy rights. That order is assailed in this writ petition.

(3.) I have heard the learned Counsel for petitioner and learned Counsel for respondent No.2 and perused the material on record.