B.R. SHIVARAMA REDDY S/O RAMA REDDY, SINCE DECEASED BY HIS L.RS. SMT. NARASAMMA W/O LATE B.R. SHIVARAMA REDDY ETC., B.S. KRISHNARJUNA REDDY S/O NARASAMMA AND B.S. NAGARJUNA REDDY S/O NARASAMMA Vs. THE LAND TRIBUNAL PAVAGADA AND STATE OF KARNATAK

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.) SRI S.K. Venkata Reddy, learned Counsel appearing for the petitioners submits that the Land Tribunal without considering the matter in accordance with the provisions of the Act particularly with reference to Sections 2(18), 63(2) and 67(2) by impugned order Annexure -'A' dated 22/4/2003 declared certain extent of land held by the petitioners as excess land and ordered for resumption of the same in favour of the Government.