NAGARATHNAMMA AND ORS. Vs. VENKATARAMANAPPA AND ORS.

JUDGEMENT

(1.) The petitioner, who is no more, is now represented by her legal representatives.

(2.) At the outset, the learned counsel for the petitioner would restrict the claim to one item of land, namely, land bearing survey No. 65 of Ullal village, Bangalore North taluk. It is the petitioner's case that she was the applicant for registration of occupancy rights in respect of Survey Nos. 4,5,7, 97, 56, 62, 63, 64, 65 and 208, Ullala village, Yeshwanthpura Hobli, Bangalore North Taluk, totally measuring 72 acre 19 cents. Her application number originally was INA 2/59 -60. Later, the matter was referred to the Land Tribunal and numbered as LRF INA 163/79 -80.

(3.) The learned counsel, Shri G.D. Ashwathnarayana, appearing for the respondents has filed extensive and detailed written submissions seeking to justify the impugned orders. The same is taken into consideration and upon a close examination of the record, the following facts emerge.