MAHABALESHWAR SAVLO MADIVAL Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioners have assailed order dated 30.08.1993 passed by the Land Tribunal, Karwar, a copy of which is at Annexure 'H' and Form No.10, issued subsequently on 20.01.2014 (Annexure 'J').

(2.) It is the case of the petitioners that petitioner No.1 is the owner in possession of land bearing Sy.No.768K/6 measuring 0-3-12 (3 guntas 12 annas) at Chittakula village, Karwar Taluk. That petitioner No.1 inherited the said land from his father. That petitioner No.1 was in possession and cultivation of the same.

(3.) That on the enforcement of the amendments made to the Karnataka Land Reforms Act, 1961 (for short 'the Act'), respondent No.1 since deceased, represented by her legal representatives, Smt.Sumitrabai Puttu Pednekar and Smt.Sumatibai Shanta Pednekar, filed Form No.7 claiming occupancy rights in respect of Sy.No.767/5 measuring 0-1-0 guntas and Sy.No.768K/6 measuring 0-3-12 guntas of Chittakula village (the land in question). The Land Tribunal conferred occupancy rights in favour of respondent No.3 by order dated 11.01.1980. The said order was challenged by petitioner No.1 before this Court in Writ Petition No.9684/1980. The impugned order of the Land Tribunal was quashed by this Court on 18.10.1984 and the matter was remanded for a fresh enquiry. Thereafter, the Land Tribunal passed the impugned order dated 30.08.1993 as per Annexure 'H'. The said order is assailed in these Writ Petitions.