SURESH RAO Vs. LAND TRIBUNAL BELGAUM

JUDGEMENT

(1.) THIS Writ Petition is directed against the order dated 9-2-2007 passed by the Land Tribunal in No. Benakanahalli sr:84+82+89, conferring occupancy rights in favour of 3rd respondent on an application filed in Form No. 7.

(2.) THIS Land Tribunal was considering the application in the second round pursuant to a remand order dated 2-9-1999 passed in w. P. No. 20055/1993 connected with W. P. No. 29268/1992 by this court.

(3.) ON an earlier occasion the Land Tribunal had rejected the application filed by the person claiming as a tenant and it is that order dated 6-2-1991 which had been set aside by this Court and the matter had been remanded and it was on such remand the Tribunal had taken up the matter for further enquiry.