P MALLAIAH Vs. K P MALUKARJUNA

JUDGEMENT

(1.) This writ petition is filed by the petitioners praying to quash the order passed by the Land Tribunal produced at Annexure-A.

(2.) I have heard the Counsel for the petitioners and the Counsel for respondent 1 and the Additional Government Pleader for respondents 4 and 5 and perused the records of the case.

(3.) It is not disputed in this case that petitioners 1, 2 and respondent 1 are the sons of one late Puttamallaiah. Petitioners 1(a) to 1(e) are the heirs of petitioner 1. It is also not disputed in this case that Puttamallaiah, father of petitioners 1 and 2 and respondent 1, was the tenant of the lands in question. The said Puttamallaiah had filed Form No. 7 claiming occupancy rights in the lands in question. By the impugned order, the Tribunal has granted occupancy rights in favour of respondent 1, It is this order that is challenged by the petitioners.