RUDRAVVA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) These two appeals aie from the common Order of Rama Jois, J., in WP. Nos. 13754 and 13755 of 1977.

(2.) The appellants herein were respondents 3 and 4 therein; respondent-2 herein was the petitioner in WP. No. 13754 of 1977 and respondent 4 herein was the petitioner in WP. No. 13754 of 1977 and respondent 4 herein was the petitioner in WP. NO. 13755 of 1977. For the sake of convinience, the parties will hereinafter be referred to according to their positions in the writ petitions.

(3.) Respondent 4 had filed On 10-5-1977 two applications under Sec. 48A of the Karnataka Land Reforms Act, praying that he and his mother, resondent 3, might be registered as occupants of two lands. Those applt cations were allowed by the Land Tribunal and they were registered as occupants of those two lands. The order of the Land Tribunal was challenged by the petitioners who were the owners of these lands. Following the ruling of this Court in Venkatappa v. L. N. Dattatri, (1978) 1 KarLJ. 90, the learned single Judge allowed the writ petitions and quashed the impugned order of the Land Tribunal on the sole ground that those applications were filed long after 31-12-1974 and that the applicant had not made any application for condonation of delay in presenting the applications for being registered as occupants. The learned single Judge observed that the Land Tribunal acted without jurisdiction in entertaining the applications filed beyond time.