M SHIVARUDRAIAH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner herein is impugning the order dated 23.3.2018 in proceedings bearing No.LRF.No.829/1974-75 on the file of the Land Tribunal, Doddaballapur, Bengaluru Rural District.

(2.) Brief facts leading to this writ petition are as under:

(3.) In the said proceedings, notice is ordered by the Tribunal to respondent - Madiwala Thimmaiah, father of 3rd respondent herein on the basis that Thimmaiah's name was seen in column Nos.9 and 12 of all the survey numbers. However, the applicant who filed Form No.7 was not able to establish that he was tenant of the aforesaid lands from the owner who had title to the same and at the same time, from the person to whom notice was sent by the Tribunal on the premise that he is the owner of the said lands, namely 3rd respondent's father - Madivala Thimmaiah.