B R SHIVARAMA REDDY Vs. LAND TRIBUNAL PAVAGADA

JUDGEMENT

(1.) THIS writ petition is by the owners of land challenging the order of the 1st respondent-Land Tribunal dated 22-4-2003 passed in Nos. LRF. CR. 264:74-75, lrf. CR. 290:74-75 and LRF. CR. 291:75-75 vide Annexure-'a' declaring certain extent of lands belonging to them as excess lands and ordered for resumption of the same in favour of the Government.

(2.) I have heard Sri S. K. Venkata Reddy, learned counsel appearing for the petitioners and Sri. R. B. Satyanarayana Singh, learned high Court Government Pleader appearing for the respondents.

(3.) FEW facts that are necessary for disposal of this writ petition are as under : late Sri B. R. Shivarama Reddy, and his two sons viz. , Sri. B. S. Krishnarjuna Reddy and Sri. B. S. Nagarjuna Reddy filed declarations under section 66 of the Karnataka Land reforms Act (hereinafter referred to as 'act')in the prescribed Form No. 11 as per annexures-B, C and D to the 1st respondent-Land Tribunal for declaration of the extent of lands held by them.