MANJUNATHA RAO Vs. LAND TRIBUNAL BHADRAVATHI

JUDGEMENT

(1.) THIS writ petition is filed by the petitioners challenging the order passed by the land tribunal rejecting form No. 7 filed by manjunatha rao, who is the husband of petitioner 1 and father of petitioner 2.

(2.) I have heard the learned counsel for the petitioners and the learned government pleader for the respondents 1 to 3 and perused the records of the case.

(3.) MANJUNATHA rao the husband of petitioner 1 and father of petitioner 2 filed form No. 7 in respect of sy. No. 84 of chandankere village, holehonnur hobli, bhadravathi taluk. In the first round, form No. 7 filed by manjunatha rao came to be granted. Respondent 4 challenged that order in a writ petition and that petition was dismissed. He preferred a writ appeal. In the writ appeal, the order of the land tribunal was set aside and the matter was remanded to the tribunal. After remand manjunatha rao died and petitioners 1 and 2 were came on record and thereafter the impugned order came to be passed.