BALASAHEB PATIL Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This Writ Petition is listed for Hearing (on IA No.4/2018). With the consent of learned counsel on both sides, it is heard finally.

(2.) Petitioners are the legal representatives of one Balasaheb Patil. They have preferred this Writ Petition assailing order dated 20.02.2004 (Annexure 'E'). By that order, respondent No.1 Land Tribunal, Belagavi has granted occupancy rights in respect of R.S. No.393 measuring two Acres Three Guntas in favour of respondent No.2, and other private respondents are his family members.

(3.) I have heard learned counsel for petitioners, learned counsel for respondent Nos.2 to 8 and learned Additional Government Advocate for respondent No.1.