L S NARAYANAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners herein are the appellants in appeal No.531/2014 on the file of the Karnataka Appellate Tribunal ('the KAT' for short), Bengaluru where the order of the second respondent the Deputy Commissioner in proceedings No.LRF:INM(MLR)8/2006-07 dated 25.02.2014 was confirmed.

(2.) Brief facts leading to these writ petitions are as under:

(3.) It is seen that the said application filed on 16.12.1974 was rejected by order dated 19.07.1982 on the ground; that the application which was filed by respondent Nos.3 and 4 herein under Section 6 of the Act is allowed; land has already been granted in favour of respondent Nos.3 and 4; as such the application of the petitioners does not survive for consideration was the sum and substance of order dated 19.07.1982 by the Land Tribunal, Malur.