KARNATAKA BOARD OF WAKFS Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) the instant petition is registered when case records in l.r.a. No. 64 of 1988 were received from the authorities consequent to the abolition of the land reforms appellate authority, tumkur, on the filing of civil petition No. 363 of 1990 for that purpose and further to treat the appeal as writ petition. Hence, what is before this court is the appeal in l.r.a. No. 64 of 1988 in the form of a writ petition.

(2.) I heard the learned counsel for the Petitioner Sri Basavaraj V. Sabarad and The Learned High Court government pleader Sri S.S.Guttal for the respondents 1 and 2 and the learned counsel Sri K.R. Balakrishna for the respondent 3.

(3.) the petitioner herein had filed originally appeal No. 64 of 1988 to challenge the rejection of the claim of the petitioner for grant of occupancy right in respect of lands in survey nos. 14/3, 14/5, 14/8 and 14/9 of ashur khan (bobayyana gudi) in passing the Order dated 8-6-1988 of the respondent 2-land tribunal, tumkur.