RAMAKARADI NAIK Vs. ADAWI MANJA NAIK

JUDGEMENT

(1.) In this petition the orders dt.23-11-1976 passed by the Land Tribunal, Siddapur, in Nos.TNC.D.SR.II 7647, TNG.INJ.SR.53 and TNC.D.SR II[2388, 2429 and 7037 are sought to be quashed.

(2.) Sri K.I.Bhatta, the learned Advocate appearing on behalf respondent-1- Adawi Manja Naik-lhe contesting respondent-urged that rule should not be issued in view of the fact that in the application filed by respondent-1 under S.48A of the Karnataka Land Reforms Act, 1961, the petitioner has appeared, 'taken part in the proceedings before the Tribunal and has given his statement and at that time he had not contested the claim of respondent-1 for registration of occupancy rights in respect of Survey No.17/1 of Haligere village, the only land in regard to which this writ petition is concerned.

(3.) The records of the Tribunal have been called for and they clearly show that the petitioner had appeared before the Tribunal and his staterrent was recorded on 30-6-1976. In the statement so recorded, the petitioner has adverted to only the land bearing Survey No. 17/2.