KARIBASAPPA Vs. LAND TRIBUNAL HARIHAR

JUDGEMENT

(1.) HEARD the learned counsel for the petitioner and the learned government pleader for respondents 1 and 2.

(2.) IN this petition, the order dated 13-1-1977 passed by the land tribunal, harihar in case No. Lrm. Tc. 75/74-75 has been challenged. The petitioner has also challenged the order dated 14-8-1981. Passed in case No. Lrm. Tc. 986/79-80 by the land tribunal.

(3.) AS per order dated 13-1-1977 (Annexure-C) the tribunal has ordered that form 7 claiming occupancy rights in respect of 11 acres 27 guntas in survey No. 26 situated in sherapura village, harihar taluk, should be filed by the petitioner.