AKKAMMA Vs. DEPUTY COMMISSIONER

JUDGEMENT

(1.) PETITIONER has sought to quash the order passed by the Land Tribunal, chikkaballapur at Annexure-C dated 21-10-1978.

(2.) HOWEVER, during pendency of the matter having ascertained the legal position, petitioners are not pressing for quashing of annexures-A and B which are dated 25-3-1995 and 16-8-1983 respectively.

(3.) ONE Venkat Reddy the husband of the petitioner filed Form 7 in respect of property in Sy. No. 120 measuring about 2. 00 acres of poshetty Village, Chikkaballapur Taluk. On the ground that the land in question is a shanbogh Inamti Land, the Land Tribunal rejected the claim of the petitioner's husband by its order dated 21-10-1978. However, that order could not be challenged by the husband of the petitioner as he expired immediately during 1979. Thereafter, petitioner being the wife of the applicant, filed Form 7 under S. 77. These two applications have been rejected by the competent authority against which, appeal is filed by the petitioner which is pending consideration.