SATYAMURTHY Vs. SIDDAROODMATH PANCH COMMITTEE

JUDGEMENT

(1.) THE petitioner herein had originally filed an appeal in No. 216 of 1988 before the Land Reforms Appellate Authority, Dharwad. When the said Appellate Authority was abolished the said appeal was transferred to this Court, with the civil petition filed before this Court in No. 1027 of 1990 to call for records and further to treat the same as writ petition, the records in the appeal were called for and received. Therefore, what is before this Court is the said appeal in No. 216 of 1988 in the form of the writ petition.

(2.) I heard the learned Counsel for the petitioner, Srijayakumar S. Patil, the learned Counsel for the first respondent, Smt. Suman Prakash and the learned High Court government Pleader, Sri S. S. Guttal, appearing for respondents 2 and 3. I have pursued the case records of the Land Reforms appellate Authority as well as the Land Tribunal.

(3.) THE petitioner herein had originally filed the above appealbe fore the Appellate Authority to challenge the rejection of his claim for grant of occupancy right in respect of 23 acres 39 guntas of land in S. No. 115 of Ayodhya Village, Hubli Taluk.