CHICKAVEERAPPA Vs. LAND TRIBUNAL DEVANAHALLI

JUDGEMENT

(1.) Chickveerappa has filed this appeal against the order of the learned Single Judge of this Court dated April 19, 1985 by which Writ Petition No. 9218 of 1981 has been dismissed.

(2.) The appellant and N. Narayanappa, the 2nd respondent, are rival claimants claiming occupancy right regarding Survey No. 56/1 of Devanahalli kasaba in Bangalore district, measuring 2 acres 28 guntas. The Land Tribunal. Devanahalli, has conferred occupancy rights regarding 2 acres out of the land in dispute in favour of N Narayanappa and regarding the remaining 28 guntas in favour of the appellant vide order dated 24-2-1981 (Annexure-N). The appellant had challenged the legality of the impugned order of the Tribunal before the learned Single Judge.

(3.) No one appears for the contesting respondents. Sri Chandrasekharaiah appears for the State.