VASANTHI BELCHADTHI Vs. VENKAMMA POOJARTHI

JUDGEMENT

(1.) These two writ petitions are by legal representatives of Anthu Belchadthi which is in Writ Petition Nos.46847 & 47185/2012 and by legal representatives of Venkamma Poojarthi in Writ Petition No.46470/2012. Both writ petitions are in challenge to the order dated 7.6.2012 passed in LRT No.541/1974-75 and LRT No.1222/1979-80 of Bajpe Village, Mangaluru Taluk, before the Land Tribunal, Moodbidri, Mangaluru.

(2.) The brief facts leading to these two writ petitions are as under:

(3.) Incidentally, another application in Form No.7 is filed by his mother Anthu Belchadthi on 1.5.1979 where she would stake claim for occupancy right in respect of three items of land wherein third item is again Sy. No.68/1B measuring 1 acre 92 cents, for which application is already filed by her son Poovappa Belchada. The application filed by Anthu Belchadthi is registered in LRT No.1222/1975-76 by the very same Tribunal. Both applications were taken up for consideration and initially disposed of by common order dated 20.09.1988 where only one item of land in Sy. No.26/2 measuring 2 acres 70 cents of Bajpe Village is considered in favour of Poovappa Belchada as against claim for six items. So far as Anthu Belchadthi is concerned, as against her claims, two items are considered, one in Sy. No.26/4 measuring 80 cents and another in respect of Sy. No.68/1B measuring 75 cents, both situated at Bajpe Village.