HANAMANTHA GAVADU PATIL Vs. LAND TRIBUNAL KHANAPUR

JUDGEMENT

(1.) THIS writ petition is filed by the petitioner praying to quash the order passed by respondent 1 rejecting Form No. 7 filed by the petitioner.

(2.) I have heard the learned Counsel for the petitioner and the learned Additional Government Pleader for respondents 1, 2 and 4 and the learned Counsel for respondent 3.

(3.) THE petitioner filed Form No. 7. That Form No. 7 came to be rejected by respondent 1 by the impugned order. It is this order that is challenged in this writ petition.