LAWRENCE DSOUZA Vs. RATHNAVATHI

JUDGEMENT

(1.) THE petitioner herein had originally filed an appeal before the land reforms appellate authority, udupi, dakshina kannada district in l. r. a. tt/1412/88. When the said appellate authority was abolished, the appeal was transferred to this court, upon a c. p. filed in No. 598 of 1990 before this court. Hence, what is before this court is the said appeal in the form of a writ petition.

(2.) I heard the learned counsel Sri k. Giridhar for Sri u. l. narayana rao for the petitioner and the learned government pleader Sri m. n. ramanjaneyagouda, for the respondents 2 and 3 the respondent 1 having been served with notice remainedabsent before this court. I have also perused the records pertaining to the case.

(3.) THE brief facts of the case are that, the petitioner's father one kuddu alias pedru d'souza filed form 7 before the respondent 3-land tribunal, udupi, claiming occupancy right in respect of two items of land owned by one p. n. madhava rao, six items of land owned by manjunath naik and one item each of land owned by hariyappa nayak and kalyaniamma, all of udupi. In the reverse side of the said form 7, nine items of land were shown as belonging to him. The said form 7 was filed by the father of the petitioner on 16-10-1974.