G. VENKAPPA GOWDA Vs. SOORAPPA GOWDA

JUDGEMENT

(1.) Heard the learned Counsel for the petitioners, the learned Counsel for the contesting respondent 2 and the learned Government Pleader for respondents 3 and 4. Respondent 1 has been served with notice, but he is unrepresented.

(2.) In this petition the order dated 8/9-1-1988 passed by the Land Tribunal, Sullia, in Case No. LRY. 907 of 1974-75 has been challenged.

(3.) As per the impugned order Form 7 filed by the father of the petitioners claiming occupancy rights in respect of Survey No. 132/2-B1 measuring 4 acres 76 cents situated in Nalkoor village was rejected. Petitioners' father preferred appeal before the Land Reforms Appellate Authority, Puttur, in L.R.A.A. 31 of 1988. When the matter was pending before the Appellate Authority, the Land Reforms Appellate Authority came to be abolished. Consequently the petitioners filed C.P. No. 2751 of 1991 which has been converted into the present writ petition.