ANANDRAYA Vs. STATE OF KARNATAKA

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.) THE said Parameswara (respondent No. 3 (a)) who is another natural son of said Kandappa filed W. P. 3595/78 before this court claiming himself as the adoptive son of Dhulappa and challenging both the said orders dated 8. 10. 1976 and 8. 1. 1977. This Court, by order dated 11. 7. 83 allowed the said writ petition and remanded the matter to the Land Tribunal, Aland, for fresh enquiry and disposal in accordance with law.