VENKATALAKSHAMMA Vs. SUB INSPECTOR OF POLICE

JUDGEMENT

(1.) This appeal is by the appellant who was the petitioner and is directed against the order dt. 13-11-1981 of Doddakale Gowda, J. rejecting her writ petition No. 27137 of 1981 at the preliminary hearing stage.

(2.) The appellant claims to be the owner in possession of Agricultural Lands bearing S. No. 445/1 and 446/2 of Malalur village, Chickmagalur Taluk and respondent 3 herein claims to be their tenant in possession.

(3.) Before the Land Tribunal, Chickmaglur Taluk, Chickmaglur (Tribunal), constituted and functioning under the Karnataka Land Reforms Act, 1961 (Act,) respondent-3 had made an application under S.48-A(1) of the Act for conferment of occupancy rights over the said lands which is resisted by the appellant on diverse grounds.