JOSEPH VICTOR MENEZES Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard.

(2.) Appellant's father had filed an application in Form No.7 seeking grant of occupancy rights in respect of Sy.No.36-2B measuring 0.11 acre, Sy.No.124-5B measuring 0.88 acre, Sy.No.124-6 measuring 0.12 acre and Sy.No.124-7 measuring 0.10 acre. The Land Tribunal, Mangaluru, by its order dated 20.02.1979 granted occupancy rights to him in respect of the said agricultural lands.

(3.) In the year 2008, appellant filed an application before the Land Tribunal, seeking correction of area of land in Sy.No.36/2B from 11 cents to 16- 1/2 cents on the premise that in a subsequent survey appellant had found himself in possession of 16- 1/2 cents, whereas, by an inadvertent error he had mentioned the area of land as 11 cents in the original application.