CHANNABASAMMA Vs. KARNATAKA APPELLATE TRIBUNAL

JUDGEMENT

(1.) In this petition under Article 226 of the Constitution, the petitioner has sought for quashing the order dated 26-2-1976 passed by the Tahsildar, Bhadravathi and the order dated 9-11-1978 passed by the Karnataka Appellate Tribunal, Bangalore, (hereinafter referred to as the Tribunal') in Appeal No. 1365/1976 produced as Annexures-A and B' respectively.

(2.) Annexure-A is an endorsement issued by the Tahsildar, Bhadravathi dated 26-2-1976 stating that the application filed by Smt. Channabasamma, the mother of the petitioner-Sri B.V. Bangarappa was rejected by the Special Deputy Commissioner, Shimoga, in his No. LND(l) SR 18/72-73 dated 18-11-1975 and as such pursuant to the Government Circular No. RDK 3/LGW 75 dated 26-12-1975, the proceeding for eviction would be initiated against Smt, Channabasamma.

(3.) In view of the information contained in the aforesaid endorsement that the application filed by Smt. Channabasamma was rejected on 18-11-1975, an appeal was preferred before the Tribunal in the name of Channabasamma by the petitioner as her legal representative against the order dated 18-11-1975 passed by the Special Deputy Commissioner, Shimoga in LND(l) SR 18/72-73. The appeal was also directed against the order dated 6-11-1976 passed by the Divisional Commissioner in No. LND SR 6/75-76.