LAXMANNA Vs. STATE OF KARNATAKA AND ORS.

JUDGEMENT

(1.) THE petitioner is before this Court assailing the order dated 03.04.1987 passed by the second respondent the Land Tribunal.

(2.) THE petitioner claiming to be a tenant in respect of the property bearing Sy. No. 129 of Narayanpur village measuring 4 acres 34 guntas had filed an application in Form No. 7 seeking occupancy rights. The Land Tribunal at the first instance had by the order dated 17.10.1981 granted the occupancy right in favour of the petitioner. The respondent Nos. 3 to 5 herein had assailed the same before this Court. This Court had set aside the order passed by the Land Tribunal and had remitted the matter to the Land Tribunal for re -consideration.

(3.) IN so far as the documents sought by the petitioner, an endorsement has been issued from the Tahsildar that no records are available.