S P PUTTARAJU Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The orders dated 8-6-1977 passed by the Land Tribunal, Channarayapatna, in Case No.LRA.536/74-75 and Case No.LRA.724/76-77, are sought to be quashed.

(2.) By the impugned orders, copies of which are at Exhibits-A and B, the Tribunal has dismissed the claims of the petitioner on the ground that neither he nor the owners, viz., respondents 4 and 3 respectively, were present.

(3.) Sri K. Chandrasekhar, the learned Advocate appearing on behalf of the petitioner, argued that the Tribunal had no power to dismiss the claims for default and, therefore, the impugned orders are bad in law.