ANANDARAYA S/O. DHULAPPA Vs. STATE OF KARNATAKA REP. BY ITS SECRETARY TO GOVERNMENT OF KARNATAKA, REVENUE DEPARTMENT AND OTHERS

JUDGEMENT

(1.) IN this writ petition the petitioner has challenged the legality and correctness of the order dated 16.3.2002 (Annexure -F) passed by the Land Tribunal, Aland, District Gulbarga, in No. REV/LRY/DECL/SR/1199/74 -75.

(2.) STATED in brief the facts leading to this writ petition are as under:

(3.) AFTER the matter was remanded to the Land Tribunal it held enquiry and passed its final order dated 2.8.1998 holding that the petitioner held 57 acres 18 guntas of land in excess over the ceiling limit. Aggrieved by the said order this petitioner filed W.P.10947/1989 and the same came to be allowed by order dated 05.12.1994 and the impugned order dated 02.08.1988 was quashed and the matter was again remanded to the Land Tribunal with a specific direction to consider both the said declarations separately and then dispose of the matter in accordance with law. After remand of the case for the second time the Tribunal passed the impugned order.