M P KENCHACHARY Vs. LAND TRIBUNAL MUDIGERE

JUDGEMENT

(1.) The petitioners in these Writ Petitions had claimed before the Land Reforms Tribunal, Mudigere, that they be registered as occupants of the lands concerned. The Tribunal has rejected their claims by its order dated 6.6.1976 passed in No.LRE(i) 404, 402, 1915, 1959, 1668|74-75. In these Writ Petitions the petitioners have prayed that the said order be quashed.

(2.) The main contention of the petitioners is that the Tribunal has, in view of Ss.126 and 138 of the Karnataka Land Reforms Act, 1961 (hereinafter referred to as the Act), jurisdiction to go into the claims of the petitioners and it has failed in its duty by rejecting their claims and directing them to approach the Special Deputy Commissioner for Inams Abolition, Hassan.

(3.) By the impugned order the Tribunal has stated that the lands being classified as devadaya inam as per R.R.No.239, the issue lies outside the purview of the Act and therefore, the parties were to approach the Special Deputy Commissioner, for Inams Abolition, Hassan.