RANGAMMA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This intra-court appeal by the vendee of the tenant seeks to call in question a learned Single Judge's order dtd. 16/4/2014 whereby, private respondents W.P.No.15059/2007 (LR) has been favoured and Land Tribunal's curative order dtd. 19/11/1992 effecting correction to its earlier order dtd. 7/11/1978 granting occupancy, has been quashed.

(2.) After service of notice, the 1st respondent-State and the 2nd respondent-Land Tribunal have entered appearance through the learned AGA. The private respondents who were writ petitioners also have entered appearance through their learned advocate, who made submission in justification of the impugned order and the reasons on which it has been constructed. Contention as to restrictive scope of intra-court appeal is also advanced.

(3.) BRIEF FACTS OF THE CASE: