MALLAIAH Vs. MALLIKARJUNA

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 R-1 and the Additional Government Pleader for R-4 and R-5 and perused the records of the case.

(3.) It is not disputed in this case that petitioners-1, 2 and R-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 R-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 R-1. It is this order that is challenged by the petitioners.