H. KEMPAIAH Vs. T. KEMPARAJU

JUDGEMENT

(1.) This appeal arise out of common judgment and order dtd. 27/9/2024 of learned Single Judge passed in respect of writ petition Nos.30369 of 2017, 23144 of 2017, 24109 of 2017 and 27409 of 2017. The present appeal pertains to the judgment and order in writ petition No.27409 of 2017.

(2.) Learned Single Judge allowed the said writ petition. The findings recorded by the Land Tribunal, Bengaluru North (Additional) Taluka, Bengaluru in its order dtd. 22/5/2017 came to be set aside. The revenue authorities were directed to mutate the names of legal representatives of Mr. Kemparajuthe original petitioner, in respect of land to the extent of 160 acres which was subject matter of original suit No.93 of 1953 and execution petition No.151 of 1964.

(3.) The original petitioner was Mr. T. Kemparaju, now represented by his legal heirs who are the private respondents herein. The prayer was made to set aside the judgment and order dtd. 22/5/2017 passed by the Land Tribunal, Bengaluru North in INA CR.1/1997-1998. The Tribunal had allowed the prayer of the appellant Mr. H. Kempaiah and allowed occupancy right for him in respect of the land in question to the extent of 54 acres of D class and 10 units in respect of survey numbers in question. The subject matter land was a Jodi and Inam land which came to be governed under the Inams Abolition Act.