STATE OF KARNATAKA Vs. GANGADHAR MARI NAIK

JUDGEMENT

(1.) This writ petition is directed against the orders passed by the Land Tribunal, Honnavar, vide Annexures 'A', 'B', 'C' and 'D' conferring occupancy rights in favour of persons claiming to be tenants who had filed applications before the Tribunal in Form No. 7 for grant of occupancy rights.

(2.) Whereas the impugned orders were passed on 20-7-1976, 26-9-1979, 21-6-1979 and 6-8-1979, the writ petition has been filed on 6-12-1985. The petitioner has questioned the orders on various grounds the merits of which cannot be gone into by this Court.

(3.) The short question for consideration is whether the delay in preferring the writ petition is satisfactorily explained by the petitioner which is the State of Karnataka. The explanation offered for the delay is contained in para 5 of the writ petition which reads as follows :