YAMANA GOWDA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) HEARD the learned counsel for the petitioners, the learned high court government Advocate for respondents 1 and 2 and the learned counsel for respondent 3.

(2.) IN this writ petition, the order passed by the land tribunal, yalburga taluk, raichur district dated 16-1-1992, passed in case No. Lr/inam/14/90-91 has been challenged by the petitioners.

(3.) AS per the impugned Order, the form 1 filed by the present petitioners claiming occupancy rights in respect of survey No. 5 measuring 19 acres 35 guntas situated at gule village was rejected.