YALLAPPA Vs. MURAHARI

JUDGEMENT

(1.) HEARD the learned counsel for the petitioners, the learned counsel for the contesting respondents and Mr. S. V. Jagannath, Learned high court government advocate, for respondents 4 and 5.

(2.) IN this writ petition the order passed by the land tribunal, haveri, dated 24-12-1988 in case No. Ten. Ocp. Sr. 32, sangoor rejecting form No. 7 filed by the petitioner (since deceased by his l. Rs) claiming occupancy rights in respect of four lands viz. ,

(3.) AGGRIEVED by the above Order, the petitioner-tenant filed appeal before the additional land reforms appellate authority, haveri, in l. r. a. No. 33 of 1989. When the matter was pending before the additional land reforms appellate authority, haveri, the appellate authority came to be abolished. Consequently the petitioner filed civil petition in No. 75 of 1990 which has been converted into the present writ petition by an order of this court.