REGENT COMPUTRONICS PVT. LTD.

ABDUL KHADER Appellant

V/S

LAND TRIBUNAL, SEDAM Respondents

Referred Judgements :-

A V. B [REFERRED TO]
NAGAPPA CHANNAPPA V. STATE OF KARNATAKA [REFERRED TO]
GAJNAN VS. SETH BRINDABAN [REFERRED TO]
RAGHUNATH LAXMAN WANI VS. STATE OF MAHARASHTRA [REFERRED TO]
RAJ NARAIN PANDEY VS. SANT PRASAD TEWARI [REFERRED TO]
BHIKOBA SHANKAR DHUMAL VS. MOHAN LAL PUNCHAND TATHED [REFERRED TO]
STATE OF MAHARASHTRA VS. VYASENDRA [REFERRED TO]
BEGULLA BAPI RAJU CHINNAM NAGABHUSHNAM CHINNAM SIVARAMPRASAD KAZA SEETHARAMCHANDRA RAO VS. STATE OF ANDHRA PRADESH:LAND REFORMS TRIBUNAL KOVVURS:STATE OF ANDHRA PRADESH [REFERRED TO]
RAMENDRASINGH VS. STATE OF MADHYA PRADESH [REFERRED TO]
VENGDASALAM PILLAI VS. UNION TERRITORY OF PONDICHERRY [REFERRED TO]
LALJI SINGH RAMESHWAR VS. STATE OF UTTAR PRADESH [REFERRED TO]
REVANNA SIDDAPPA HADRI VS. ASST COMMISSIONER INDI [REFERRED TO]
MOHAMMED IBRAHIM VS. SYED MUHAMMAD ABBUBAKKER [REFERRED TO]

JUDGEMENT

(1.) The appellant Abdul Khader has preferred this appeal against the order dated 31-10-1985 of the learned single Judge in W.P. No. 10090 of 1984.

(2.) In the petition filed by him under Arts. 226 and 227 of the Constitution. Abdul Khader had challenged the order dated 21-5-1984 of the Land Tribunal, Sedam, Gulbarga District (No. REV/LRY/74-75/392) declaring him as a surplus holder and directing him to surrender 32 acres, 37 guntas of land. The Tribunal had passed that order under S.67 of the Karnataka Land Reforms Act., 1961 (the Act) on a declaration made by Abdul Khader before it in form No. 11, under S.66 of the Act.

(3.) Petitioner Abdul Khader's case before the learned single Judge was that he was not a surplus holder, was not liable to surrender any extent of land and that the Tribunal had committed an error in declaring him as such.

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ABDUL KHADER Vs. LAND TRIBUNAL SEDAM

Referred Judgements :-

JUDGEMENT

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