MEHABOOBSAB AND OTHERS Vs. THE CHAIRMAN, LAND TRIBUNAL

JUDGEMENT

(1.) The petitioner is before this Court, assailing the action of the respondent in including the property bearing Sy. No. 118/2 also in Form 10 issued by the Tahsildar to the third respondent.

(2.) The third respondent had filed an application in Form 7 seeking occupancy right in respect of the property situate in Sy. Nos. 118/7 and 118/2. The Land Tribunal on consideration, through the order dated 6-1-1976 had granted the occupancy right in respect of the property bearing Sy. No. 118/7, measuring 2 acres 27 guntas. The said order is stated to have been attained the finality. The second respondent while issuing Form 10 as per Rule 21 of the Karnataka Land Reforms Rules, 1974 had included the property bearing Sy. No. 118/2 measuring 1 acre 25 guntas also, though in respect of the said land, third respondent had sought occupancy right, it was not granted through the order dated 6-1-1976. It is in that view, the petitioner claiming to be aggrieved is before this Court.

(3.) Third respondent though served is not represented.