LAWS(KAR)-1996-10-48

VISHWANATHA Vs. STATE OF KARNATAKA

Decided On October 11, 1996
VISHWANATHA Appellant
V/S
STATE OF KARNATAKA Respondents

JUDGEMENT

(1.) THE petitioner herein had filed originally W. P. in No. 20307 of 1982 before this court. The same was transferred to the land reforms appellate authority, dakshina kannada district, mangalore, to treat and try the same as an appeal, whereupon, an appeal in No. Lrat 3737 of 1986 was registered by the appellate authority. Subsequently, when the appellate authority came to be abolished, the records were called for by this court, upon a c. p. filed in No. 3359 of 1991. On receipt of the case records, the instant writ petition is registered.

(2.) I heard the learned counsel for the petitioner srisarath chandra bijai for Sri shailendra m. r. , the learned government pleader Sri m. n. ramanjaneyagouda for the respondents 1 and 2 and Sri sanath kumar shetty k. For Sri o. s. bhat for the respondent 3. I have also perused the records.

(3.) THE petitioner herein had originally filed writ petition in the year 1982 to challenge the order dated 4-10-1985 passed by the land tribunal, mangalore, produced at Annexure-G to the writ petition, whereby the land tribunal had rejected the claim of grant of occupancy right to them under Section 38 of the land reforms act.