JAYARAJA HEGDE Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) IN this petition the order passed by the land tribunal, karkala, on 12-8-1986 in case No. Trl. 1026/1976-77 granting occupancy rights to r-3, yuvaraja poovani in respect of survey nos. 222/4 (2 acres 56 cents), 222/5 (5 acres 44 cents), 222/9 (45 cents), 222/10 (64 cents), 222/11 (45 cents), 222/12 (14 cents), 222/13 (34 cents), 222/15 (2 acres 69 cents) and 222/16 (5 acres 91 cents) situated in marne village, has been challenged.

(2.) I have heard the learned counsel for the petitioner, the learned government pleader for r-1 and r-2 and the learned counsel for r-3.

(3.) R-3, yuvaraja poovani filed form No. 7 dated 28-12-1974 claiming occupancy rights in respect of the above bits of land. In the form No. 7 the third respondent showed chandranatha swamy devaru madhurapatna basti as the owner.