HUNASE CHOWDAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This writ petition in the second round is a fight between two brothers both of whom had sought for conferment of occupancy rights to an extent of 2 acres 4 guntas in Sy. No. 180 of Suntikoppa Village, Talaguppa Hobli, Sagar Taluk.

(2.) While in the first round, the tribunal had conferred occupancy rights exclusively in favour of the present writ petitioner, respondent No. 3- his brother had filed a writ petition before this Court questioning that order and the matter was remanded by setting aside the order of the tribunal, in the present round, the tribunal in terms of its order dated 17-7-2003 has conferred occupancy rights jointly in fayour of the petitioner and respondent No.

(3.) Respondent No. 4 - owner has been a mere silent spectator all along.