JAIBUNNISA, MANGALORE Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner herein is said to be the granddaughter of late Patel Imam Saheb and she is impugning the order dated 26.07.2012 (Annexure 'A' to the petitions) passed by the second respondent, namely, Land Tribunal, Moodabidri, Mangaluru Taluk, in proceedings Nos.LRT.1216/1979-80 and LRT.194/1980-81.

(2.) The petitioner would state that her grandfather, Sri Patel Imam Sab was tenant of the land measuring to an extent of 02 Acres in Sy. No.89 and also land measuring to an extent of 12 cents in Sy.No.116/6 which are situate at Thenka Ekkaru village, Permude post, Mangaluru.

(3.) Admittedly, Form No.7 was filed by Sri Patel Imam Saheb, the grandfather of the petitioner herein, on 16.10.1976 (Annexure 'B' to the petitions) for grant of 02 Acres in Sy. No.89 only. In the said application, respondent No.4 - Sri Venkataramana Temple of Gurupur and Annappa Gowda, the father of respondent No.3 herein, were shown as land owners. Pursuant to the said application, proceedings in LRT.1216/1979-80 came to be registered before the Land Tribunal. However, the said Patel Imam Saheb did not seek occupancy rights in respect of the land bearing Sy. No.116/6 situate at Thenka Ekkaru village.