BADAKANA BHIMAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) WRIT petitioner was an applicant before the Land Tribunal, Sorab, seeking for registration of occupancy rights in respect of the following lands : <FRM>JUDGEMENT_224_AIRKARR5_2007Html1.htm</FRM>

(2.) AFTER enquiry, while the land tribunal resolved to grant occupancy rights in favour of the petitioner, as the claim was not opposed by any one, the tribunal found technical difficulties in granting occupancy rights to an extent of 16 acres 30 guntas of land in Sy. No. 204, as according to the tribunal, the land in sy. No. 204 had already been surrendered in favour of the government as excess land and had also been notified in the gazette dated 17-6-1976 and therefore the applicant's request for registration of occupancy rights in respect of this extent of land is to be rejected.

(3.) IT is questioning this order the applicant-petitioner had preferred W. P. No. 19178 of 1983. This writ petition, in view of the change of law, had been transferred to the land reforms appellate authority and due to subsequent change, was brought back to this Court through a civil petition filed by the petitioner and is now renumbered W. P. No. 25724 of 1993.