SHAMBAVATHI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) PETITIONERS in this joint writ action seek writ to quash the order of the Land Tribunal dated 7.9.1978 in Annexure -"A" granting occupancy rights and tenancy in favour of father of Respondents 3 to 6 namely Shantharam Pergade.

(2.) PETITIONS having come up for preliminary hearing, Sri. Venkatesh Dodderi, Government Advocate was directed to take notice and he has entered appearance.

(3.) HEARD both sides and perused records.