ESHWARAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THE appellant is aggrieved by the impugned order of the Learned Single Judge by which he has dismissed the Writ Petition filed by him, wherein the appellant had challenged the order dated 25. 2. 1982 passed by the Land Tribunal granting occupancy right in favour of one nagappaiah, since dead, whose heirs have been impleaded as respondents-4 to 8.

(2.) ADMITTEDLY the lands in question were Devadya Inam Lands of the third respondent Mujrai institution, Pursuant to the notification No. SO. 603 dated 4. 4. 1970 issued by the State government under Section 1 (4) of the Karnataka (Religious and Charitable) Inams Abolition act, 1955 (in short "the Act") the inam lands in question also came to be vested in the government. Consequent upon the said vesting, as provided under Section 6 of the said Act, the appellant, late Nagappaiah and respondent-9 filed applications before the Deputy Commissioner, hassan, for registering them as occupants.

(3.) SECTIONS 6 and 9 (1) of the Act, which are relevant for the present case, read as follows: