HOLAMMA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THIS writ petition is directed against the order dated 5-2-1988 passed by the Land Tribunal, Manvi in No. LRM / Inam / aldal / 1 / 87-88 rejecting Form No. 1 filed by the petitioner.

(2.) THE petitioner filed Form No. 1 for grant of occupancy right in respect of Sy. No. 101 measuring 27 acres 2 guntas stating that it is a Khairat Inam Land. The Land Tribunal rejected to consider the same stating that it has no jurisdiction. Being aggrieved by this, the present writ petition arises.

(3.) SRI Shivakumar Kallur, learned Counsel for the petitioners ubmitted that the Land Tribunal has got the jurisdiction in view of Section 141 of the Karnataka Land Reforms Act. Heard the learned Government Pleader also.