SOMAKKU Vs. STATE OF KARNATAKA AND ORS.

JUDGEMENT

(1.) This petition filed on 09.03.2010 assailing the order dated 29.06.2014, Annexure-B of the Land Tribunal, Bantwal, partly allowing petitioner's application in Form 2A under Rule 9A(1) of the Karnataka Land Reforms Rules, 1974 read with Section 38 of the Karnataka Land Reforms Act, 1961, claiming to be registered as the owner of a dwelling house along with site and land immediately abutting thereto, in an extent of 1 acre 80 cents in Sy.No.67/2 of Kallige village, Bantwala Taluk, insofar as it relates to rejection of 1 acre 33 cents on the premise that no notice was served on the petitioner by the Land Tribunal, apparently a false statement, while petition suffers from inordinate delay and laches.

(2.) The order, Annexure-B, states that personal notice was served on the petitioner while also public notice published in the chavadi and petitioner participated in the proceeding and reads thus:

(3.) In the light of what is extractedfrom the order, Annexure-B, there can be no more dispute that petitioner was served with notice of the proceeding before the Land Tribunal, entered appearance and gave her statement which was recorded and therefore, it is too farfetched to contend at this distance of time i.e., after 16 years that no notice was served on her over the proceeding before the Land Tribunal.