REGENT COMPUTRONICS PVT. LTD.

K T Venkatappa Appellant

V/S

STATE OF KARNATAKA Respondents

Referred Judgements :-

H.R.RAMA SINGH VS. D.NAGESH RAO & ANOTHER [REFERRED TO]
MUDAKAPPA VS. RUDRAPPA & OTHERS [REFERRED TO]
BASAVARAJ VS.STATE OF KARNATAKA [REFERRED TO]
MOHAN BALAKU PATIL VS. KRISHONJI BHAURAO HUNDRE [REFERRED TO]
BABU MADIVALA VS. KUDDU MADIVALA [REFERRED TO]
SUNDARA MESTA BIN TIMMAPPA MESTA VS. LAND TRIBUNAL KUNDAPUR [REFERRED TO]
VASANTHA NANASAHEB VS. PIRAJI PANDU PATIL [REFERRED TO]
DAVALSAB VS. STATE OF KARNATAKA [REFERRED TO]

JUDGEMENT

(1.) These petitions involving similar and akin issues, have been considered together and disposed of by this common order.

(2.) The petitioners have assailed the order dated 13.04.2010 passed by the Land Tribunal, Bangalore South Taluk in proceedings LRF No.3972/1976-77 so far as it relates to granting of tenancy rights to respondent Nos.3 and 4.

(3.) The facts of the case are:

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K T VENKATAPPA Vs. STATE OF KARNATAKA

Referred Judgements :-

JUDGEMENT

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